UDAI PRATAP SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE dispute relates to land measuring 1.73 acres comprised of Survey Plot No. 1181, Khata No. 44 under Raiti Khata No. 60 of village -Sudna, P.S. Daltonganj, District -Palamau.

(2.) IN the year 1984 -85, the respondent. Head Master, Sarboday Balika High School, Nawatoli, Daltonganj, District Palamau made an application for obtaining settlement of land before the Circle Officer, which was registered as Settlement Case No. 10/84 -85. The petitioner -appellant also filed objection and prayed for fixation of rent in regard thereto in his name. The Circle Officer, on enquiry, rejected the claim of 6th respondent -School, vide order dated 13th December, 1984 and by another order dated 4th July, 1985 recommended for fixation of rent in the name of petitioner -appellant.

(3.) IN the aforesaid circumstances, the petitioner -appellant preferred CWJC No. 3436 of 1992(R) - -Uday Pratap Singh v. State of Bihar and Ors., against the orders both dated 3rd October, 1992 passed in Misc. Appeal No. 92/86 -87 and Misc. Appeal No. 15/85 -86.