(1.) Heard learned counsel for the parties.
(2.) The challenge in the present intra-Court appeal is to the order dated 19.06.2013 by which C.W.J.C. No. 15643 of 2004 filed by the appellants has been dismissed by the learned Single Bench.
(3.) Jamabandi was opened in favour of the appellants by the concerned Circle Officer in the year 1982-83 on the basis of Hukumnama executed in the month of Vaishakh, 1953 by the Zamindar. Miscellaneous Case No. 4 of 1997-98 was filed by respondents no. 5 to 7 for cancellation of the said Jamabandi before the Additional Collector, Jamui. A report was called from the Circle Officer and enquiry was also conducted by the Additional Collector and by order dated 16.01.1998, the Miscellaneous case was dismissed and Zamindari in favour of the appellants was maintained. In case No. 6 of 1998-99, filed by the respondents no. 5 to 7 before the Collector, who, after calling for a report from the Circle Officer, cancelled the Jamabandi in favour of the appellants. Being aggrieved, the appellants preferred C.W.J.C. No. 15643 of 2004, which was dismissed by the learned Single Bench on 19.06.2013, giving rise to the present Letters Patent Appeal.