BHUNESHWAR CHAUHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Feeling aggrieved by the order dated 10th January 2011 made by the learned single Judge in C.W.J.C. No. 14827 of 2010, the writ petitioner has preferred this Appeal under Clause 10 of the Letters Patent.

(2.) The matter at dispute is the land Khata No.2206, Plot No.6863 admeasuring 371/2 decimals situated at Village-Kadirganj, District-Nawada. The disputed piece of land has been purchased by the respondent no.6 from her predecessor in title one Bibi Rabia Khatoon through a registered sale-deed dated 29th October 1991 (copy of the sale-deed is brought on record of the Letters Patent Appeal). The mutation entry made in favour of the respondent no.6 was challenged by the writ petitioner before the District Collector, Nawada. The writ petitioner claims title over the disputed land through his predecessor one Dhako Nonia. Whereas the respondent no.6 claims that the disputed piece of land belonged to one Govind Nonia. The said Govind Nonia sold the disputed piece of land to one Sheikh Ah" Hasan as early as on 9th May 1961. From the said Sheikh Ali Hasan, the land devolved upon the vendor of the respondent no.6, the aforesaid Bibi Rabia Khatoon. Thus, the challenge to the mutation entry by the appellant was not sustainable. Appeal No.9/2009-10 preferred by the appellant before the Deputy Collector Land Reforms, Nawada was allowed on 9th October 2009. The said order was challenged by the respondent no.6 before the Collector, Nawada. The said revision came to be allowed by the Additional Collector, Nawada on 27th April 2010.

(3.) Feeling aggrieved, the appellant filed the above C.W.J.C. No. 14827 of 2010. The same has been dismissed by the learned single Judge. The learned single Judge has observed that the mutation entry does not create or extinguish a title over the land. If aggrieved, the appellant may approach the Civil Court. Therefore, this Appeal.