- (1.) .This application has been preferred by the petitioner against order dated 15th October, 1999, passed in Land Ceiling Case Nos. 3, 4 and 5 of 1998 -99, as affirmed by the Appellate Court, vide order dated 29th November, 2000 in Land Ceiling Appeal Nos. 3, 4 and 5 of 1999-2000.
(2.) IT appears that the Respondent No. 4, Gupteshwar Mishra filed an application under Section 16(3) of Land Ceiling Act for pre -emption of the land, in question, wherein an application was filed for impleading the petitioner as party -Respondent. On receipt of notice, the petitioner appeared and opposed the case and brought to the notice of the court below that the land, in question, was gifted in her favour by her father and uncle. She while raised the question of maintainability of petition, in question, under Section 16(3) against the petitioner, she being the loanee, also raised the question of limitation, petition having filed after about five years.
(3.) THE learned court below allowed the application for impleading the petitioner as Respondent, vide order dated 15th October, 1999, which was also affirmed, vide impugned order dated 29th November, 2000 in L.C. Appeal Nos. 3, 4 and 5 of 1999 -2000, as was preferred by the petitioner.;