RAM CHANDRA KEOAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner purchased a piece of land measuring 6(3/4) decimals bearing plot No. 101 khata No. 17 of village Nima Pandey P.S. Halsi in the district, of Munger by sale -deed dated 19 -5 -1981. The land was purchased for construction of house for large family of the petitioner.

(2.) According to the petitioner, the scribe of the deed due to inadvertence omitted to mention the land as parti piece of land unsuitable for agricultural purposes. The scribe further omitted to mention that there was a Gali on the south boundary and that a house of Khublal Kewat on west boundary.

(3.) The respondent No. 2, who is now represented by his legal heirs after his death filed an application before the L.R.D.C., Lakhisarai under Section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 claiming pre -emption of the land purchased by the petitioner on the ground that he was co -sharer and adjoining raiyat of the land in question described in Schedule of Form No. L.C. 13 as Agricultural land.