DINESH MEHTA Vs. RAGHUNATH YADAV

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned AC to SC 25 for the State.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) After some arguments, learned counsel for the State pointed out to the fact that the petitioners had challenged the order of mutation passed in favour of the private respondents of the year 1967 in the year 2006 i.e., after 39 years. It was submitted that a Bench of this Court in Vijay Kumar Prasad vs. State of Bihar reported as 2017(1) PLJR 818, has held that an order of Jamabandi cannot be challenged after several decades but in case it was created fraudulently, the same has to be proved before a Court of competent jurisdiction and the same should not be done in a summary manner, by the revenue authorities.