PANDIT BRAHMA NAND CHOUBEY & BRAHMA NAM CHOUBEY Vs. MEMBERS OF BHOODAN COMMITTEE & ORS.

JUDGEMENT

(1.) These three second appeals involve common question of law and hence have been heard together and are being disposed of by a common judgment. Whether suits challenging the donation of land (Bhoodan) and consequently for declaration of title and recovery of possession are governed by Sec. 17 (4) of the Bihar Bhoodan Yagna Act, 1954 hereinafter referred to as 'the Act'), i.e., by special law of limitation or by general law of limitation is the solitary significant question of law that arises for our consideration.

(2.) A few facts with regard to each of the appeals need to be stated.

(3.) Admittedly, in all the aforesaid three suits (out of which the present appeals arises), the plaintiff (s) of each suit filed the suit after six months from the order confirming the Danpatras in question. There is no dispute with regard to this fact.