Full Judgment Text
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PETITIONER:
SHEOJI MMAHTO & ORS.
Vs.
RESPONDENT:
THE ADDITIONAL MEMBER, BOARD OFREVENUE & ORS.
DATE OF JUDGMENT: 10/12/1996
BENCH:
K. RAMASWAMY, G.T. NANAVATI
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
This appeal by special leave arises from the order of
the Patna High Court, made on December 10,1984 in CWJC No.
5491/84 dismissing the writ petition in limine.
The admitted facts are that Sukhdeo Raj is the
predecessor in interest of respondents. Gulabo Devi and
others had purchased one katha of land towards the east land
of the appellants from Sukhdeo Rai by a sale deed executed
on December 31,1979 Which was got registered on for
February 8,1980. The appellants had filed an application for
preemption of the land on the ground that he, being the
adjoining raiyat, by operation of Section 16 (3) of the
Bihar Lands Ceiling Act was entitled to preemption of the
said land from the contesting respondent. The Tribunal help
in favour of the appellant respondent The Collector in the
proceedings dated August 11, 1984 held against the
appellants. The High Court has dismissed the writ petition
in limine as stated earlier. The question, therefore is:
Whether the view of the collector is correct in law? Section
16(3)(1) Reads as under
"16(3)(1) When any transfer of land
is made after the commencement of
this Act to any person other than
a co-sharer or a Raiyat of
adjoining land, any co-sharer of
the transferor or any Raiyat
holding land adjoining the land
transferred shall be entitled
within three months of the date of
registration of the document of
transfer to make an application
before the Collector in the
prescribed manner for the terms and
conditions contained in the said
deed:
provided that no such application
shall be entertained by the
Collector unless the purchase money
together with a sum equal to ten
per cent thereof is deposited in
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the prescribed manner within the
said period.
(ii) on such deposit being made the
co-sharer of the Raiyat shall be
entitled to be put in possession of
the land irrespective under clause
(i) is pending for decision:
Provided that where the application
is rejected, the co-sharer or the
Raiyat as the case may be shall be
enacted from the land and
possession thereof shall be
restored to the transferee and the
transferee shall be entitled to be
paid a sum equal ten per cent of
the purchase money out of the
deposit made under clause (i)."
A reading of section 16(3)(i) Clearly indicates that
when any transfer of land is made after the commencement of
the act, to any person other than a co-sharer or a Raiyat of
adjoining and any co-sharer of the land transferred or any
Raiyat holding land adjoining the land transferred shall be
entitled within three months of the date of registration of
the document of transfer to make an application of the
collector in the prescribed manner for the transfer in the
said deed. It is not in dispute that Tribunal below help the
lad sold to the respondents by registered sale deed. An
application was also filed within three months from the date
of the registration of the document. Under these
circumstances the two conditions having been satisfied by
operation of section 16 (3) (i), the appellants are entitled
to preemption of the said land. The High Court therefore,
was clearly in error in refusing to entertain the writ
petition dismissed in limine. The collector was also Wrong
in allowing the appeal.
The appeal is accordingly. The order of the High Court
as also of the collector are set aside. No costs.