UDIT MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are purchasers of land measuring 1.60 acres and are aggrieved by the order of pre-emption dtd. 12/6/2002 passed by the Board of Revenue (respondent no.2) in Board's Case No.49/2001.

(2.) Petitioners are the purchasers of the land measuring an area 1.60 acre at Village Henjala, P.S. Kuru, Thana No.64, District Ranchi vide registered sale deed dtd. 8/7/1974 from. Original Respondent No.5 filed pre-emption application, which was allowed in L.C Case No. 2/75-76 by holding that applicant was co-sharer as well as adjoining Raiyat to Respondent No.6.

(3.) Petitioners appeal was allowed in Pre-emption Appeal No. 392R 15/82-83 by order dtd. 30/1/1989. By the impugned order, the Board of Revenue, allowed the Pre-emption application in favour of original respondent no.5 against which the instant writ petition has been preferred.