PUNAM KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel appearing for the State. Nobody appears on behalf of the Respondent no. 3 to 10 though the name of the learned counsel for the respondents has appeared in the daily cause list.

(2.) THE petitioner has fifed this application for quashing the order dated 10.7.2000 passed by the Jearned Subdivisionat Officer, Dhamdaha in Appeal No. 13 of 1999. The appeal was preferred by Respondent Nos. 3 to 10 against the order passed by the Anchal Adhikari Dhamdaha in Original Case No. 14/1998 -99 rejecting the petition filed by Respondent nos. 3 to 10 under section 48D of the Bihar Tenancy Act. The dispute relates to the land measuring 4.13 acres situated at village Singhpur Diyara in the district of Purnea which originally belonged to Braj Mohan Dutta. In the family partition land fell in the share of Braj Mohan Dutta. One Bouku Mandal was recorded as Sikmidar with respect to this land. The landlord prayed to make correction in the revenue record by filing Title Suit No. 289 of 1955 which was decreed on 16.3.56. Against the judgment and decree Bauku Mandal, the recorded Sikmidar preferred a Misc. Case No. 98 of 1956 which was also dismissed. Against this order he preferred Title Appeal No. 78 of 1956/20 of 1957 which was also dismissed.