(1.) THE petitioner has filed this writ application praying that an order incorporated in Annexure '3' dated the 2nd of September, 1970, passed by the Sub-Divisional Officer, Jamtara, and an order incorporated in Annexure '4' dated the 22nd September, 1970, passed by the Deputy Commissioner of Santhal Parganas may be set aside. By Annexure '3' the Sub-Divisional Officer passed the order for the eviction of the petitioner from certain lands mentioned in the order. THE petitioner's appeal to the Court of appeal was summarily dismissed by the Deputy Commissioner. It appears that the writ petitioner claimed possession of the disputed lands from 1359 B.S. and based his claim, further, on the decision of a title suit. THE Sub-Divisional Officer has come to the conclusion that all the facts and circumstances show that the lands had been illegally transferred and some attempts were made to give the transfers a legal shape to make them valid transfers, which were otherwise not permissible under the law. In such circumstances, the order of eviction has been passed.
(2.) HAVING heard learned counsel for the petitioner, we do not think that this is a fit case for interference in our writ jurisdiction. In a summary proceeding, the conclusion arrived at by tie Sub-Divisional Officer is that an attempt was made to give a legal shape to some invalid transfers. Therefore, we ought not to interfere with the order in our writ jurisdiction. The writ application, therefore, fails and is dismissed; but without costs.