DHANNANJAI MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against the order dated 11 -1 -1982 passed by the respondent No. 2 as contained in Annexure 4 to the writ application and order dated 6 -6 -83 passed by the respondent No. 3 as contained in Annexure 5 to the Writ application as also the order dated 29 -5 -1986 passed by the respondeat No. 4 as contained in Annexure 6 to the writ application whereby and whereunder the said respondents in purported exercise of their powers under Section 71A of the Chotanagpur Tenancy Act directed for restoration of lands in plot Nos. 8612, 8613, 8620, 8621, 8622, 8623, 8627, 8628, 8636, 8638, 8649, 8661, 8665. 8666, 8667, 8674,8676, 8678, 8785,9089, 9730, 9731, 9741, 9742, 9743, 9998,999, 10000,10002,10003,10011, 10012, 8958, 8283, and 8286 bearing Khata No. 142 of village Banta, P.S. Silli, District Ranchi.

(2.) The facts of the case lie in a very narrow compass.

(3.) According to the respondent Nos. 5 to 8, the aforementiond Paras belonged to their pre -decessors -in -interest.