PANKAJ KUMAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Order No. 05 dtd.: 8/9/2023 Per, Anubha Rawat Choudhary, J. This appeal has been filed against the judgment dtd. 29/6/2022 passed in W.P. (C) No. 5699 of 2006, whereby the writ petition filed by the writ petitioner (hereinafter referred to as the pre-emptor) has been allowed. The appellants are the purchasers of the property involved in the present case. The vendor of the property is Smt. Karuna Devi (Respondent no-5).

(2.) Respondent No. 4 had allowed the application of the pre-emptor; the appellate authority dismissed the appeal and the revisional authority allowed the revision and set-aside the order of respondent No. 3 and respondent No.4.

(3.) The prayer of the writ petitioner- pre-emptor before the learned writ Court is as under: -