LAWS(PAT)-1991-3-30

PATRAS ORAON Vs. STATE OF BIHAR

Decided On March 06, 1991
PATRAS ORAON Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) THIS writ petition is directed against an order dated 17-4-1989 passed by Respondent No. 2 as contained in Annexure-2 to the writ petition as also the order dated 19-5-1990 passed in SAR App. I R. 15 of 1990-91 by respondent No. 3 as contained in Annexure-3 whereby and where-under the said authority allowed the application filed by respondents 4 to 7 purported to be under Section 71-A of the Chotanagpur Tenancy Act, 1908 and dismissed the appeal preferred by the respondent Nos. 4 to 7 respectively.

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

(3.) BEFORE respondent No. 2, the petitioner produced a registered deed of sale dated 13-5-1944 as so the other documents for the purpose of proving that the father of respondents No. 4 to 7 transferred the disputed land in favour of the father of the petitioner and thereafter they had been in possession of the land in question.