DATTATRAY NATH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 26-5-1992 passed by the Commissioner, Saran Division Chapra in Case No. 87/1991-92 whereby dismissed the revision application filed by the petitioner on the ground that after coming into force of the Bihar Tenants Holding(Maintenance of Records) Act, 1973 (hereinafter referred to as 'the said Act') he had no jurisdiction to entertain a second revision application.

(2.) The subject-matter of the present writ application is 4 kathas 6 dhurs of land in Khesra No. 1011 appertaining to Khata No. 145 of village Matihania in the district of Gopalganj.

(3.) The petitioner claims himself to be landlord of the recorded tenant of the said land. It has been contended that at the time of revisional survey one Shyam Narayan Pandey and Vidya Nand Pandey were in actual possession on a cash rental of Re. 1 and their names had been also found place in the revisional survey settlement records of right as Shikimidars.