BIRJA KOHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned A.C. to Govt. Advocate 9 as well as Sri Anil Kumar Dwivedi, learned counsel, who has appeared on behalf of respondent no. 5. The petitioner, invoking writ jurisdiction of this Court under Article 226 of the Constitution of India, has prayed for quashing of an order dated 31 -01 -2006 passed by the Collector, Buxar/respondent no. 2 in Case No. 09 of 2005/206 of 2006. By the said order, the learned Collector has reversed the order dated 21 -10 -2004 passed by the Deputy Collector Land Reforms, Dumraon, Buxar (in short "D.C.L.R.") in Mutation Appeal No. 7 of 2004 -05. The D.C.L.R. has set aside the order passed in Mutation Case No. 293 of 2002 -03.

(2.) THE dispute in the present case pertains to Khata No. 182, Khesra No. 1124 measuring an area of 6 decimals and Khata No. 137, Khesra No. 1123 measuring an area of 2 decimals of land.

(3.) IT has been pleaded by learned counsel for the petitioner that land in question was recorded in revisional survey in the name of ancestor of the petitioner and regularly the rent receipts were issued.