Gurusharan Sharma, J. - (1.) Rasamay Ganguly, son of late Heramba Chandra Ganguly of New Alipur, Calcutta owned and possessed one storeyed residential house No. 67/A in P Block situated on an area of 299 sq. meter land. There was no vacant land except the set back area. The said area consisted of narrow strip of land 4 ft. wide on three sides of the building and 10 ft. wide back courtyard covered partly by service latrine and bathroom for servant.
(2.) His wife Anima Ganguly possessed 1513 sq. meter vacant land, bearing plot No. 718 -A3/C at Hazaribagh road of Ranchi town.
(3.) Petitioners purchased the said land by registered sale -deed dated 27.4.1979 for a valuable consideration of Rs. 20,000/ - from her. Before transferring their vendor had filed application under Sec. 26 of the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as 'the Act') before the competent authority for permission, vide Case No. 207 of 1979, which was granted on 17.4.1979.;