SINNI KUI Vs. COMMISSIONER, SOUTH CHHOTANAGPUR DIVISION RANCHI

JUDGEMENT

(1.) ALL the three cases arise out of common order passed by learned Com - missioner. South Chhotanagpur Division, Ranchi in Revenue Revision Nos. 124/85; 125/85 and 126/85. In all of them, the petitioner being common, they were heard together and are being disposed of by this common order.

(2.) THE case of the petitioner is that her brother Late Gora Ho was the recorded tenant of the lands in question, who died issueless. The lands having changed hands to other, her other sister. Late Raimuni Kui filed an application under Section 71 -A of the Chhota -nagpur Tenancy Act for restoration of the land in question. One SAR Case No. 4/78 -79 was instituted in respect of land measuring 1.25 acres of Plot No. 135 under Khata No. 6 situated at village Devgirisai. Another SAR Case No. 3/78 -79 was instituted in respect to 1.20 acres of land of Plot No. 135 under Khata No. 6 within the same village. The third case being SAR Case No. 5/78 -79 was instituted in respect to 1.30 acres of same plot under same Khata situated in the same very village.

(3.) THE contesting respondents being aggrieved, preferred three sets of appeal being SAR Appeal Nos. 100, 101 and 102 all of 1983 -84. They were heard together and by common order, dated 29th March. 1985 they were dismissed.