R.K.MERATHIA, J. - (1.) HEARD .
(2.) PETITIONER has challenged the order dated 16.5.2002 passed by learned Additional Member, Board of Revenue, Jharkhand, Ranchi in Boards Case No. 25 of 2001 (Annexure -6) and also the order dated 17.8.2001, passed by the learned Additional Collector, Land Ceiling, Hazaribagh (respondent No. 3) in Land Ceiling Appeal No. 1/95 -96(Annexure -5) and also the order dated 30.9.1995 passed by the Land Reforms Deputy Collector, Ramgarh, Hazaribagh (Respondent No. 4) in Land Ceiling case No. 1/94 -95. Respondent No. 5 -Banwari Mahto filed a petition under Section 16(3)(i) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as the Act), challenging the purchase made by the petitioner from respondent No. 6 -Umram Thandar and claiming to be co -sharer as well as adjoining raiyat of respondent No. 6. After contest, such petition was allowed and petitioner was directed to re -convey the land in favour of respondent No. 5. Petitioners appeal and then the revision also dismissed.
(3.) MR . Mehta, appearing for the petitioner, submitted that petitioner had purchased adjoining land and therefore he being adjoining raiyat the purchase could not be challenged by another adjoining raiyat -respondent No. 5. He referred to Section 16(3)(i) of the Act.;