Patna High Court - Orders
Chandradeo Chaudhary @ Chandra Singh & ... vs The State Of Bihar & Ors on 14 November, 2011
Bench: Chief Justice, Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1465 of 2011
In
Civil Writ Jurisdiction Case No. 630 of 2006
With
Interlocutory Application No. 7010 of 2011
In
Letters Patent Appeal No.1465 of 2011.
======================================================
1. Chandradeo Chaudhary @ Chandrdeo Singh, S/o Late Tawakal
Chaudhary, R/o Village - Baghi, P.S.- Barun, P.O.- Saduri Karma, District-
Aurangabad
2. Prem Prakash Chaudhary, S/o Panchayan Chaudhary, R/o Village- Baghi,
P.S.- Barun, P.O.- Saduri Karma, District- Aurangabad
.... .... Appellant/s
Versus
1. The State of Bihar through D.M., Aurangabad, Bihar
2. The D.C.L.R., Aurangabad
3. The Hon'ble Member, Board of Revenue, Bihar, Patna
4. Smt. Fhulbasiya Devi, W/o Ramchandra Thakur, R/o Village- Baghi,
P.S.-Barun, P.O.- Saduri Karma, District- Aurangabad
5. Kiran Devi, W/o Salan Thakur, R/o Vill.- Baghi, P.S.- Barun, Distt.-
Aurangabad ...... Purchaser - Respondents (1st Party) ........ Respondents
6. Rajdeo Thakur, S/o Late Shiv Shankar Thakur, R/o Village- Amba, P.O.-
Suduri Karma, P.S.- Barun, District- Aurangabad
7. Satya Narayan Thakur, S/o Late Ram Ratan Thakur, R/o Village- Amba,
P.O.- Suduri Karma, P.S.- Barun, District- Aurangabad
8. Nagina Thakur, S/o Late Brichh Thakur, R/o Village- Amba, P.O.-
Suduri Karma, P.S.- Barun, District- Aurangabad
9. Sita Thakur, S/o Late Ram Jatna Thakur, R/o Village- Amba, P.O.-
Suduri Karma, P.S.- Barun, District- Aurangabad
.... .... Vendor - Respondents (2nd Party) ................. .......Respondent/s
======================================================
with
Letters Patent Appeal No.1508 of 2011
IN
Civil Writ Jurisdiction Case No. 15299 of 2005
With
Interlocutory Application No. 7157 of 2011
In
2 Patna High Court LPA No.1465 of 2011 (3) dt.14-11-2011
2/4
Letters Patent Appeal No.1508 of 2011.
======================================================
1. Chandradeo Chaudhary @ Chandrdeo Singh, S/o Late Tawakal
Chaudhary, R/o Village - Baghi, P.S.- Barun, P.O.- Saduri Karma, District-
Aurangabad
2. Prem Prakash Chaudhary, S/o Panchayan Chaudhary, R/o Village- Baghi,
P.S.- Barun, P.O.- Saduri Karma, District- Aurangabad
.... .... Pre-emptors - Petitioners - Appellant/s
Versus
1. The State of Bihar through D.M., Aurangabad, Bihar
2. The D.C.L.R., Aurangabad
3. The Hon'ble Member, Board of Revenue, Bihar, Patna
4. Smt. Fhulbasiya Devi, W/o Ramchandra Thakur, R/o Village- Baghi,
P.S.-Barun, P.O.- Saduri Karma, District- Aurangabad .... Purchaser -
Respondents (1st Party)
5. Rajdeo Thakur, S/o Late Shiv Shankar Thakur, R/o Village- Amba, P.O.-
Suduri Karma, P.S.- Barun, District- Aurangabad
6. Satya Narayan Thakur, S/o Late Ram Ratan Thakur, R/o Village- Amba,
P.O.- Suduri Karma, P.S.- Barun, District- Aurangabad
7. Nagina Thakur, S/o Late Brichh Thakur, R/o Village- Amba, P.O.-
Suduri Karma, P.S.- Barun, District- Aurangabad
8. Sita Thakur, S/o Late Ram Jatna Thakur, R/o Village- Amba, P.O.-
Suduri Karma, P.S.- Barun, District- Aurangabad
.... .... Vendor - Respondents (2nd Party) ... Respondent/s
======================================================
Appearance :
(In LPA No.1465 of 2011)
For the Appellant/s : Mr. Narayan Singh, Sr. Advocate,
Mr. Birendra Kumar Singh and
Mr. Ramanand Poddar, Advocates.
For the Respondent/s : Mr. Lalit Kishore, AAG1 and
Mr. Vikash Kumar, AC to AAG 1.
(In LPA No.1508 of 2011)
For the Appellant/s : Mr. Narayan Singh, Sr. Advocate,
Mr. Birendra Kumar Singh
Mr. Ramanand Poddar, Advocates.
For the Respondent/s : Mr. Lalit Kishore, AAG 1 and
3 Patna High Court LPA No.1465 of 2011 (3) dt.14-11-2011
3/4
Mr. Vikash Kumar, AC to AAG 1.
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 14-11-2011Re. I.A. Nos. 7010 of 2011 & 7157 of 2011.
The delay of 30 days occurred in filing the Letters Patent Appeals is condoned.
Interlocutory Applications are disposed of. Re. LPA No. 1465 of 2011 & 1508 of 2011. These two Appeals preferred under Clause 10 of the Letters Patent arise from the common judgment and order dated 16th May 2011 passed by the learned single Judge in above CWJC Nos. 630 of 2006 and 15299 of 2005.
The appellants claimed right to pre-emption in respect of sale of the pieces of land out of Plot Nos. 51, 62 and 177 of Village Baghi, P.S. Barun, P.O. Saduri Karma, District Aurangabad.
The appellants claimed that they were the owners of the lands contiguous to the parcels of land sold. Therefore, they had right to pre-emption as envisaged by Section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area & Acquisition of Surplus Land) Act, 1961.
The appellate and the revisional authorities below and the learned single Judge have rejected the claim on the premise that the appellants were the owners of the land adjoining the land Plot No. 51 and not the Plot Nos. 62 and 177. Besides, the purchaser herself had, by purchase of part of land Plot No. 51, become owner of the adjoining parcels of land to the 4 Patna High Court LPA No.1465 of 2011 (3) dt.14-11-2011 4/4 disputed parcel of land of Plot No. 51.
In view of the aforesaid finding, the appellants have been non-suited.
In view of the concurrent finding recorded by the authorities below and the learned single Judge, the Appeals are dismissed in limine.
(R.M. Doshit, CJ) (Birendra Prasad Verma, J) Dilip.