UMESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners claim that they are residents of village Jasauli Kharg, falling in Pachrukhi Block, in the district of Siwan and that ancestors of petitioner no. 1 were owners of land, bearing Khesra No. 3321, 3322, 3323, 3335, 4288, 4289, 4290, 4331, 4332, 4344, 4352, 3303, in Khata No. 81, Tauzi No. 1226, Thana No. 351, Pargana-Bara, falling in village Jasauli Kharg. The aforesaid land, according to the petitioners, was recorded in the name of the mother of the great grandmother of petitioner no. 1, whose name has been recorded in the revisional survey khatiyan. The ancestor of petitioner no. 2, it is said, held lands, appertaining to Khesra No. 3341 and 3362, falling in Khata No. 134, Tauzi No. 1227, of same thana and village, which was recorded in the name of his great grandfather.

(2.) The petitioners have filed the present writ application seeking following five reliefs:-

(3.) The petitioners have filed an interlocutory application, vide I. A. No. 236 of 2019, seeking amendment for adding further two following reliefs:-