(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel appearing for respondents no. 5, 6 & 10. None had appeared for other respondents despite notice.
(2.) The petitioner has challenged the order dated 14.3.2001 passed by the Collector, Khagaria in Mutation Revision Case No. 2/1999-2000, as contained in Annexure- 8, whereby the revision challenging the appellate order passed by the Deputy Collector Land Reforms, Khagaria in Appeal No. 7/98-99 had been dismissed and the orders passed by the appellate authority as well as by the Circle Officer, Khagaria in Mutation Case No. 5/97-98 had been upheld.
(3.) Learned counsel for the petitioner submitted that the petitioner made a claim for creation of Jamabandi in his favour on the basis of the fact that one of the sons of late Dilo Mandal, namely, Jhoti Mandal died issueless in 1966 itself. The entire property developed upon his other son, namely, Khedan Mandal. The petitioner was the descendent of Khedan Mandal. It was submitted that since the petitioner inherited the entire property, the Jamabandi running in the name of the respondents should have been cancelled by the Circle Officer concerned and fresh Jamabandi in the name of the petitioner should have been created.