JAGARNATH MAHALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) APPELLANT filed Land Restoration Case No. 46/85 -86 before the Land Reforms Deputy Collector, Dhalbhum, Jamshedpur under Section 71 -A of the Chotanagpur Tenancy Act, 1908, against respondents No. 6 and 7, which was allowed.

(2.) APPEAL filed by respondents No. 6 and 7 was also dismissed. At the instance of respondents 6 and 7, the matter came in revision before Commissioner, South Chotanagpur Division, Ranchi vide Singhbhum (E) Revenue Revision No. 117 of 1995, which was, however, disposed of in terms of consent order. Respondents No. 6 and 7 is said to have agreed to make available an alternative holding of equivalent value in the vicinity of disputed two decimals land to which appellant agreed. The Commissioner also observed that in case alternate holding was not made available. Sub -divisional Officer, Dhalbhum is directed to fix amount of compensation to be paid by respondents No. 6 and 7 to the appellant,

(3.) MR . D.K. Prasad, counsel for respondents No. 6 and 7 on instruction states that his clients are ready to make available alternative holding in terms of consent order passed by Commissioner, but in view of pendency of present appeal, Sub -divisional Officer, Dhalbhum, is not proceeding with the matter. It is not contradicted by appellants counsel.