- (1.) Challenge in these appeals is to the judgment rendered by a learned Single Judge of the Patna High Court dismissing the Civil Revision filed and the order in the Review Petition. Before the High Court challenge was to the order passed by learned Munsif, Bikramganj in T.S. No. 162 of 1992 by which the Objection Petition, filed by the defendant-Petitioner before the High Court viz. respondent No.1 in the present appeal, was rejected. His stand was that in view of Section 43 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (in short the 'Act') the suit was incompetent.
(2.) Factual position in a nutshell is as follows: Two pre-emption applications under Section 16(3) of the Act were filed by the pre-emptier defendant Respondent No.1, herein. They were registered as Ceiling Case Nos. 19 and 20 of 1973. The plaintiff i.e. purchaser filed objection. The Deputy Commissioner of Lands Reforms, Sasaram rejected both the Petitions. Thereafter the appeals bearing Nos. 49 of 1974 and 52 of 1975 were filed which were allowed by learned Additional Collector. Purchaser-plaintiff, the appellant herein, challenged the same up to the High Court in CWJC Nos. 5970 and 5971 of 1983 and raised an issue relating to jurisdiction of the Authorities under the Act. The High Court by a common order and judgment dated 11th October, 1991 dismissed the writ petitions. After dismissal of the two writ petitions, the purchaser-plaintiff (appellant herein) filed Title Suit No. 162 of 1992 in the Court of Munsif, Bikramganj for declaration that the orders passed by the Ceiling Court in Ceiling Case Nos. 19 & 20 of 1973 were without jurisdiction and not binding on the purchaser. The present respondent No. 1 appeared and filed a petition before the Court below relating to maintainability of the suit. It was pointed out that the said suit was barred in terms of Section 43 of the Act and the Court below had no jurisdiction to entertain the said suit, against an order passed under the Act. Learned Munsif, after hearing the parties, rejected the application and therefore the Civil Revision was filed. The plaintiff-respondent No.1 in the present appeal, relied on a decision of the High Court in the case of Nand Kishore Singh v. Satya Narain Singh & Ors. (AIR 1978 Patna 315). The High Court after considering the ratio of the said decision and the factual position held that the question relating to jurisdiction of the authorities under the Act was specifically in issue in the writ petitions. By judgment dated 11th October, 1991, the writ petitions were dismissed. Therefore it was held that the title suit filed by the present appellant was not maintainable in terms of Section 43 of the Act.
(3.) In support of the appeals, learned counsel for the appellant submitted that the view of the High Court is clearly wrong and the reasoning of the High Court cannot be maintained.;