HARMOHENDRA SINGH LAMBA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In both the cases, as similar orders both dated 2nd November. 1999 are under challenge arid relate to common plot No. 6382. they were heard together and are being disposed of by this common order.

(2.) In CWJC No. 3338/99(R) (petitioner-Harmohendra Singh Lamba), the dispute relates to land measuring 11 decimals of Plot No. 6882 under Khata No. 566 situated under Mouza-Chas, within the district of Bokaro. In other case, te., CWJC No. 3344 of 1999(R) (Amar Singh Bedi), the dispute relates to land measuring 15.67 decimals; 7 decimals and 7-1/2 decimals, out of same Plot No. 6882. under Khata No. 566 of Mouza-Chas. Bokaro.

(3.) The petitioner (Harmohendra Singh Lamba) claims right and title in pursuance of a registered sale-deed. According to him. belonged to one Jytoindra Nath Mishra. who by sale-deed No. 151, dated 12th April. 1938 sold the land to Shri Bibhuti Pal and others. Said Bibhuti Pal transferred the land. In question, to one Govinda Dey by sale-deed No- 1554. dated 9th February, 1951. where-inafter, the petitioner purchased 11 decimals of land from said Govinda Dey by registered sale-deed No. 705. dated 22nd January. 1960 and since then he is in peaceful possession and occupation of the land and having made construction over the same.