BHADDO URAON Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment and order of a learned single Judge of this Court dated the 11th December, 1987, passed in C. W. J. C. No. 2348 of 1982.

(2.) The main point to be adjudicated in this appeal has been decided by a Full Bench of this Court in Dhanji Singh v. State oj Bihar and other, reported in AIR 1979 Patna 259, and it appeared to us that this appeal could be disposed of at the stage of admission. Accordingly, we heard the learned Advocate for the appellants as also the learned Advocate for the private respondent Nos. 3, 4 and 5.

(3.) The material facts and the proceeding, leading up to this appeal as appearing from the records, are inter alia, that one Jattu Uraon (since deceased) was prior to 1945 the owner of raiyati land in Mouza Godiyar Revenue Thana Dhamdhaha measuring 1 acre 24 decimals under Khata No. 94 and also other raiyati lands in Mouza Mateli Khamahand, Tola Ajh Okopa, measuring 1 acre 78 decimals under Khata No. 324 as also 3 acres 9 decimals under Khata No. 325.