BILASO DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties and with their consent, this application is disposed of at the stage of admission.

(2.) Petitioner in this writ application has challenged the order dated 16.11.2001 passed by the Additional Collector in Misc. Appeal No. 20/98-99 and the order dated 31.03.2004 of the Commissioner, North Chhotanagpur passed in Revenue Revision No. 69/2002, whereby the running Jamabandi of the petitioner purportedly opened way back in the year 1992, has been sought to be cancelled.

(3.) The petitioner's case is that in the year 1933, the Ramgarh Raj was under the Court of Wards Estate and in that year, one Mogal Hazam, father of Bandhan Thakur and father-in-law of the present petitioner, obtained a settlement from the Court of Wards Estate, of the entire holding No. 66 under Khata No. 72 and Khata No. 74, on the ground that these were abandoned lands. A Hukumnama dated 25.08.1933, in confirmation of the settlement made, was granted to the petitioner's father-in-law for a total area of 1.08 acres of land. At the time of settlement, the rent was accordingly fixed and used to be paid by Mogal Hazam.