MD HASIM KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN both the cases as common order is under challenge and they relate to same set of land, they were heard together and are being disposed of by this common order.

(2.) THE dispute relates to total land of plot no. 489/891 and 8 decimals of plot no. 734, both under khata no. 64 of village Chaurawn in the district of Gopalganj. The petitioners claim to be reiyats in respect to such land.

(3.) A separate Jamabandi No.41 was created by the Ex -Landlord in favour of settlees, who collected rent from the set -tlee and then from the successor of the settlee till the vesting of the State. Thereafter, the names of settlees and their successor having shown in the return, Jamabandi No.41 continued in their favour in Register -ll maintained by the State, who realised rent from the petitioners and other sharers. Some lands were also sold by a fourth conditional sale deed dated 23rd May, 1960 to one Raghubar Singh, who could not pay back the money within time. Hence, Bishwanath Singh executed different sale deeds in respect to portions of such land to different persons. The petitioners claim fo have re -purchased even such land from Bishwanath Singh.