RAJRANI ASHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order, dated 19-5-1982 passed by the respondent No. 3 as contained in Annexure 2 to the writ petition and an order dated 27-7-1982 passed by the respondent No. 2 and as contained in Annexure 2 to the writ petition whereby and where under the laid respondents allowed an appeal from an order dated 26-3-1981 passed by the respondent No. 4 and as contained in Annexure 4 to the writ petition at the instance of the respondent Nos. 5 and 6 and the respondent No. 2 dismissed the revision application filed by the petitioners against the order, dated 10-5-1982 respectively.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioners by reason of a deed of sale dated 5-7-1980 purchased 29 decimals of land in plot No. 159 and 17 decimals of land in plot No. 360 from respondent No. 7.