VISHWANATH KEDIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application is directed against the orders, dated 14-8-1984 passed by respondent No. 2 as contained in Annexure-4 to the writ application, the order dated 14-10-1985 passed by respondent No. 2 as contained in Annexure-5 to the writ application and the order dated 6-5-1986 passed by respondent No. 4, as contained in Annexure-6 to the writ application. By reason of the aforementioned orders, the said authorities directed restoration of the land in plot Nos. 227, 229, 230, 294, 295 and 296 measuring an area of 1.85 acres in village Madhukem, S. Sukhdeonagar, district Ranchi.

(2.) The facts of the case lie in a very narrow compass. By reason of a registered deed of surrender, the predecessor in interest of the respondent Nos. 5 and 6 surrendered the land in question in favour of the then landlord. The then landlord, thereafter, settled the said land with one Chandi Prasad Kedia, who came in possession thereof in the year 1948.

(3.) According to the petitioner, he transferred a major portion of the said land in favour of the respondent Nos. 7 and 18, who also get their names mutated in the office of the State of Bihar.