SHYAM SUNDAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State.

(2.) PETITIONERS in this application claim to be under -raiyats of respondent nos. 6 and 7. They filed an application before the D.C.L.R. stating that the land of R.S. khata no. 35, R.S. plot. no. 172 measuring 2.16 acres of village Narayanpur has been recorded in the name of Deity Bhola Baba. Respondents are Sewaits and the petitioners are cultivating the land as an under - raiyats for several years. Their claim as bataidars is not being admitted by the respondents and therefore, they are in an apprehension of ejectment. The application filed by the petitioners was registered as B.T Act Case No. 14 of 2002. Notice was issued to the so called landholder -respondents nos. 6 and 7. Respondent no. 7 appeared and filed objection stating that the petitioners are big landholders possessing several acres of land. They have never been inducted as bataidars over the land and they have never cultivated the land as bataidars. The D.C.L.R. on consideration of the objection filed by the respondents as well as considering the documents produced by the parties came to a conclusion that prima facie there is no relationship of landlord and tenant in between the parties and there is no bonafide dispute with respect to which a proceeding under section 48E of the Bihar Tenancy Act can be initiated. The finding given by the D.C.L.R. is that the applicants themselves are big landholders and their claim as bataidars is not genuine.

(3.) LEARNED counsel for the respondent no. 7 has stated that for initiating a proceeding under Section 48E of the Bihar Tenancy Act, three essential ingredients must be present there. Firstly, there must be a prima facie relationship of under -raiyat and landlord in between the parties. Secondly, existence of bonafide dispute must be there in between the parties and thirdly, there must be something to show that the person, who has filed the application, is cultivating the land and either there is a threatening of ejectment or he has already been ejected by the landholders.