BIRENDRA YADAV Vs. MANGI DEVI

JUDGEMENT

(1.) HEARD the parties and perused lower Court records and with their consent this appeal is disposed of under Order XLI, Rule 11 of the Code of Civil Procedure.

(2.) PLAINTIFFS filed Title Suit No. 3 of 1986 against defendants including State of Bihar through Collector, Gaya and Anchal Adhikari. Sherghati for declaration of title and for declaration that they were occupancy raiyats of the suit land and for permanent injunction restraining defendants from disturbing their peaceful possession.

(3.) IN a proceeding under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 initiated against the landholder, Rama Devi, wife of late Badhori Singh. She donated/surrendered her surplus land, including the suit land, to the State of Bihar.