MD. SAMIM AKHTAR Vs. MOFIJUDDIN ANSARI

JUDGEMENT

(1.) Heard, learned counsel, Mr. Gaurav Abhishek on the instruction of learned counsel for the petitioners, Mr. Shray Mishra, learned senior counsel, Mr. Jay Prakash Jha assisted by learned counsel for the private respondents, Mr. Aishwarya Prakash and learned counsel for the respondent/State, Mr. Deepak Kumar Dubey, A.C. to Mr. Sachin Kumar, AAG-II.

(2.) The petitioners namely, (1) Md. Samim Akhar, son of Late Abdul Mannan, (2) Md. Arsad Hussain, son of Late Abdul Samad, (3) Jiafatur Rahman, son of Late Nasudate Ali, (4) Md. Mahmud Alam Rizvi, son of Late Mustakin Ali, (5) Yusuf, son of Abdul Subhan, (6) Abdul Rahman, son of Late Abdul Sayeed, (7) Rajaul Rahman, son of Late Sakhwat Rahman and (8) Md. Haider Ali, son of Late Hazi Ahmad Gaffur, all resident of Village -Panchrukhi, PS. - Godda Muffasil, Sub Division Godda, District - Godda, are the writ petitioners before this Court.

(3.) The petitioners have claimed that they are the successor of the original writ petitioners, who are the legal heirs of last Pradhan Lakhi Mian. The petitioners have preferred this writ petition against the order of the revenue authority i.e. order dtd. 8/1/2007 passed by the Commissioner, Santhal Pargana Division at Dumka in Rev. Misc. Appeal Case No. 20/2003-04, whereby the appeal preferred by the petitioner has been rejected and also consequently set aside the order dtd. 12/5/2003 passed by Additional Collector, Godda in Rev. Misc. Case No. 1/1998-99.