HARI PADA MODAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner is aggrieved by the impugned order dated 21.03.2002 passed by the Officer-in-charge of the Land Settlement Office, Dhanbad, whereby the petitioner's prayer for correction of the record of right in respect of land measuring an area of 1.77 acre of Khata No. 65, under Plot No. 1568 (Aahar) and Plot No. 1569 (Bhind) Mauza-Fatamahul, P.S.-Bagmara in the district of Dhanabd, has been rejected. The petitioner's grievance is also against the order dated 17.09.2003 passed by the commissioner, North Chhotanagpur Division, Hazaribagh, in Revenue Appeal preferred by the petitioner against the settlement order.

(3.) On hearing the counsel for the parties and also going through the counter affidavit of the Respondent-State, it appears that the petitioner has based his claim of right and title over the disputed land on the basis of the documents in his possession, including a 'Hukumnama', which is claimed to have been executed in favour of his vendor.