KARAN MURMU Vs. STATE

JUDGEMENT

(1.) This application is directed against an order dated 10-12-1990 as contained in Annexure 5 to the writ application passed by the Commissioner, Santhal Pargana Division, Dumka, (respondent No. 2) in Revision Misc. Appeal No. 403 of 1987-88 whereby and whereunder the order dated 23-12-1978 passed by the Settlement Officer, Dumka (respondent No. 3) in Suo Motu Case No. 148 of 1978 as contained in Annexure 4 to the writ application was set aside, in terms whereof respondent No. 4 Darbari Tudu was directed to be evicted from new plots Nos. 788, 789 and 790 (new) corresponding to old plot No. 677 of Jamabandi 26 (new), Jamabandi 57 (old).

(2.) Jamabandi No. 57 was recorded in the name of Ludha Murmu and Karan Murmu in Gantzer's settlement report which is contained in Annexure-1 to the writ application.

(3.) Allegedly, Ludha Murmu left the village giving the land in question in Jimmanama to Pradhan Karan Murmu for a period of five years. Petitioners Nos. 1 to 6 and 10-11 are said to be agnates of the recorded tenants.