JAGESHWAR TELI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this application the petitioner has prayed for issuance of an appropriate writ for quashing the orders dated 22-4-1983 passed by respondent No. 5 as contained in Annexure-1 ; order dated 16-8-1986 passed by respondent No. 4 in Revenue Appeal No. 30-R 15 of 1983-84 as contained in Annexure-2 as also an order dated 29-12-1986 passed by respondent No. 2 in Revenue Revision Case No. 516 of 1986 as contained in Annexure-3 to the writ application ; whereby and whereunder the said respondents allowed an application filed by the original respondent Nos. 6 to 14 (respondent Nos. 6, 8 and 14 have since died) purported to be in exercise of their power under Section 48 of the Chotanagpur Tenancy Act, 1908.

(2.) THE fact of the matter lies in a very narrow compass.

(3.) THE respondent No. 5, however, directed restoration of possession of the lands in question in favour of the original respondent Nos. 6 to 14 by an order dated 22-4-1983 which is contained in Annexure-1 to the writ application. THE petitioner preferred an appeal against the Said order which was registered as Scheduled Area Regulation Appeal No. 63-R 15 of 1975-76 and by an order dated 18-7-1978 the said appeal was allowed and the matter was remanded to the respondent No. 5.