MANOJ KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition arises from a preemption proceeding under Section 16(3) of the Bihar Land Ceiling Act. The petitioner is the purchaser and he seeks to challenge the order of the Additional Member, Board of Revenue by which the revision filed by the pre -emptor (respondent no. 5) was allowed and his claim for pre -emption was upheld.

(2.) THE dispute relates to a piece of land 1 katha 2 and 1/2 dhurs in area bearing plot no. 203 (old) 387 (new) under Khata No. 32 situated at mouza Ojhaul, Police Station -Bahadurpur in the district of Darbhanga.

(3.) AFTER the registration of the sale deed, respondent no. 5 filed an application before the Deputy Collector, Land Reforms, claiming pre -emption on the ground that he was the adjoining raiyat as well as a cosharer of the disputed land.