RAM CHANDER YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The present writ petition has been filed by the petitioner to quash the order dtd. 14/7/2022 passed by Chairman, Bihar Land Tribunal, Patna in B.L.T. Case No.345 of 2019 whereby and where under the order dtd. 3/8/2018 passed by Sub Divisional Officer, Araria in Appeal Case No.21 of 2017-18 and order dtd. 17/7/1995 passed by Circle Officer, Raniganj in Case No.62 of 1994-95 have been quashed.

(3.) Learned counsel for the petitioner submits that the father of petitioner was Sikmidar of the land in dispute situated in Mauza-Gopalpur, Thana No.145, R.S. Khata No.96/68 and of 97/70, Khesra No.829, 1809, 830, 1808 and 831 having total area of 0.95 decimals of land. He further submits that accordingly the R.S. Khata was prepared in the name of petitioner in revisional survey in the year 1956. Learned counsel for the petitioner submits that in the order passed by Bihar Land Tribunal, Patna, an observation has come that the norms of law as laid down under Sec. 48(D) of the Bihar Tenancy Act, 1885 (Act 8 of 1885), the Circle Officer, Raniganj has not follows the law of the land and only on this ground the Sub Divisional Officer, Araria has set-aside the order passed by Circle Officer, Raniganj in Appeal Case No.21 of 2017-18, as such the order passed by Sub Divisional Officer, Araria setting aside the order of Circle Officer, Raniganj has been approved by the Bihar Land Tribunal.