ABHAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners father late Raghubansh Kumar Singh had filed CWJC No. 2565 of 1980 challenging the order passed by the Circle Officer settling Plot Nos. 2071 and 2072 appertaining to Khata No. 286 in village Jamhor, Police Station Aurangabad (now Jamhor Police Station).

(2.) LATER Raghubansh Kumar Singh claimed that the lands were settled to him by the ex-landlord in the year 1944 and he was granted receipts bythe ex-landlord and thereafter by the State of Bihar. This Court while hearing the matter, quashed the order by which purchas were issued, settling the lands as described aforesaid. As a consequence of the orders of this Court in the writ application, Annexures 8 and 9 were issued, canceling the purchas issued to the third parties. In the year 1991 when the present writ application was filed, the petitioner on apprehension of a verbal order passed by the Commissioner of the Division, apprehended that he would be dispossessed from the lands in question, as it was decided in the Janata Darbar that the lands will be settled to the landless persons. At the time when this writ application was listed, this Court granted an interim relief to the petitioner, inasmuch, as it directed that possession of the petitioner over Plot Nos. 2070, 2071 and 2072 measuring 26.88 acres appertaining to Khata No. 286 should not be disturbed.