SITARAMCHAUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 10-10-1991 passed by the Respondent No. 2 as contained in Annexure-7 to the writ application whereby and whereunder the Jamabandi standing in the name of the petitioners have been directed to be cancelled.

(2.) Shortly put the fact of the matter is as follows :- In the year 1944 the ex-tenure holder allegedly granted settlement of the land in question in favour of the petitioners and issued rent receints in relation thereto.

(3.) According to the petitioners they being occupancy raiyat of the village acquired occupancy right in relation to the land in question. After vesting of the State of the ex-tenure holder in the State of Bihar the petitioner's name was entered into Register II (Annexure-1) and rent receipts had all along been issued by the State of Bihar.