AMARESHWAR SAHAY, J. - (1.) THE petitioner has challenged the order dated 6.2.1997 (Annexure -1) passed by the Member, Board of Revenue, Bihar, whereby the learned Member, Board of Revenue in exercise of his revisional jurisdiction allowed the revision application filed by Jagarnath Gorain and set aside the order passed by the appellate Court.
(2.) THE petitioner by filing an application under Sec.16(3) of the Land Ceiling Act before the LRDC, Dhanbad claiming pre -emption, on the ground of being adjoining Raiyat of the Plot No. 1225 of Khata No. 10 situated in Mauza Deoli, P.S. Govindpur, District Dhanbad which was purchased by the respondent Nos. 5 and 6 from the respondent No. 7 by registered deed dated 19.2.1992 of which registration was completed on 28.7.1993. The claim of the petitioner was that the said land was agricultural land as the petitioner is an adjoining Raiyat of the land in question and, therefore, he has a claim of pre -emption over the same. Whereas the case of the opposite parties was that the land in question was homestead land and was not an agricultural land and, therefore, the provisions of Sec.16(3) of the Land Ceiling Act was not applicable. The LRDC rejected the application filed by the petitioner by order dated 15.6.1994 (Annexure -2), holding that on spot inspection, it was found that a pakka house was standing, on the aforesaid land and in the said house a shop was also being run by the respondents. Electrical connection was found in the said house. A boundary wall to 6 ' height was also found in between plot Nos. 1225 and 1223 which was constructed by the petitioner. The LRDC further found that the nature of the land as recorded in the Cadestral Survey as "Gharbari" Raiyati Gora II has not changed. In view of the aforesaid finding, the LRDC held that the land in question was homestead land and not ah agricultural land, therefore, the claim of the petitioner for pre -emption was not maintainable.
(3.) HOWEVER , in appeal filed by the petitioner against the said order of the LRDC, Dhanbad, the Additional Collector by his order dated 18.12.1995, set aside the order of the LRDC holding that at the time, the land was purchased by the respondent Nos. 5 and 6 i.e., On 19.12.1992, the land in question was 'Parti ' and there was no house standing on the said plot and the purchasers wanted to change the nature of the land by making a construction. The learned appellate Court also gave finding that the petitioner was an adjoining Raiyat. Thereafter a revision was filed before the Member, Board of Revenue, Patna by the respondent Nos. 5 and 6. The learned member, Board of Revenue by his impugned order dated 6.2.1997 allowed the revision application and set aside the order of the appellate Court and restored the order of the LRDC which has been challenged by the petitioner in the present writ application.;