RAMJI BELDRA Vs. B.C.C.L.

JUDGEMENT

(1.) IN this case, the petitioner has challenged the appellate order dated 20th March, 1998 passed by the learned District Judge in Misc. Appeal No. 24/95 and analogous appeals. They were preferred against common order dated 6th June 95 as was passed by the Estate Officer of BCCL in case No. 385/93 and analogous cases, whereby and whereunder the original authority directed the petitioner and others to vacate the premises, in question, and to deliver vacant possession to respondent M/s. BCCL.

(2.) ACCORDING to the petitioner, the land measuring 1 Bigha 10 Khatas was settled by ex -landlord in favour of Shri Nil Nath Narayan Singh by Sada Hukumnama executed prior to 1947. In pursuance of said settlement, one Tahlu Beldar took possession of the land and remained all along till his life time and is now being in possession of the descendents, including the petitioner.

(3.) SO far as appellate order dated 28th March. 1998 passed by the learned District Judge. Dhanbad in Misc. Appeal No. 24/95 is concerned, the counsel for the petitioner submitted the appellate Court had not allowed the petitioner to lead further evidences to establish his right and title over the land in question.