RAJENDRA SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This petition under Article 226 of the Constitution challenges an order, dated 20.3.2005 passed by the Collector, Siwan in Revision No. 01 of 2003-04. By the impugned order the Collector cancelled the Parcha granted to Lutawan Sah, the father of the present petitioner under the provisions of the Bihar Priviledged Persons Homestead Tenancy Act in respect of 10 dhurs of land of plot No. 7029 under khata No. 1303 situate at village Titara, Anchal Mairwa in the district of Siwan.

(2.) The case has many unusual features but the undeniable facts may be stated as follows. Lutawan Sah made an application for grant of Parcha for the disputed land that was registered as P.P.H. Case No. 49 of 1974-75 before the Circle Officer, Mairwa. The orders passed in the proceeding and the enquiry report by the Halka Karmchari and the Circle Inspector are brought on record as Annexure 'A' to the counter affidavit filed by respondent No. 6. The enquiry report makes interesting reading and the relevant portion from it is reproduced below: BHUTPURVA BHUSWAMI SE TO MULAKAT NAHI HUI. SAWIKAR NAHIN KARTE HAIN KI SRI LUTAWAN SAH PAAR PRIST PAR ABHILIKHIT VAS BHUMI PAR RAH RAHE HAIN PARANTU ASTHANIYE JAANCH PARTAL TATHA SRI LUTAWAN SAH KE DWARA UPASTHAPIT RASIDON / DASTAWEZON KO DEKHNE TATHA UN KE DWARA PESH KITE GAI GAWAHON (JIN KA NAAM AUR PATA UPANT DIYE GAI HAIN) KE BEYAN SE ASPAST HAI KI WE IS VASBHUMI PAR.... ARSE SE RAH RAHE HAIN. IN KA IS VAS BHUMI SE KOE SAMBANDH NAHIN HAI. AB ANUPATTAH RUPIYA DAS PAISE SOLLAH MALGUZARI KE ROOP MAIN UN KE DWARA DEY HAI. UPARYUKT TATHYON KE ADHAR PAR MAIN SIFARISH KARTA BOON MERA KHEYAL HAI KI SRI LUTAWAN SAH KO PARTHIT PARCHA DE DIYA JAI. DENE KA PRASHAN HI NAHIN OOTHTA AUR SAMBANDHIT BHOOSWAMI KO OON KE DWARA DE MALGUZARI SE CHOOT DENE AUR OON KI CHATI PURTI KARNE KI KARWAI KI JAI.

(3.) On the basis of this report the Circle Officer passed the order stating that the applicant was in occupation (Dakhaldar) of the disputed land for the past twenty years and he was a privileged tenant. He should be given parcha of the land.