- (1.) Aggrieved by order dated 11.07.2003, in Revenue Case No. 25 of 2003, the present writ petition has been filed.
(2.) The brief facts of the case are that, Most. Musri Mandalani who was the second wife of Rash Mohan Mandal sold land in C.S. plot no. 2303 by a registered deed in favour of respondent no. 6. The land in question was recorded in the name of one Bhuban Mandal who died in the year, 1940. Ashu Mandal and Rash Mohan Mandal were his sons. After sale of 7 decimals of land in favour of respondent no. 6 on 10.09.2001, the petitioners filed application under Section 16 (3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Lands) Act, 1961 and the said application has been registered as L.C. Case No. 08 of 2001-02. The said application was dismissed on 22.07.2002 and the appeal as well as revision preferred by the petitioners have been dismissed.
(3.) The learned counsel for the petitioners submits that the respondent no. 6 is neither adjoining raiyat nor a cosharer and therefore, the application filed by the petitioners who are daughters of Rash Mohan Mandal from his first wife should have been allowed.;