ANDESHANAND JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present petition is filed under Article 227 of the Constitution of India, inter alia, praying for issuance of an appropriate writ/order/direction directing the respondents to comply the order passed by the. learned Sub-Divisional Officer. Deoghar in R.I. Case No. 103 of 2005-06 on 2.12.2006 and also the order dated 25.4.2008. passed by the Deputy Commissioner, Deoghar in R.M.A. Case No. 24 of 2007 in its true letter and spirit, whereby direction has been given to the respondent No. 4 to give possession to this petitioner by complying the order of ejection over a piece of land of 26 acre, Plot No. 128 of jamabandi No. 1, Mauza Ranga,. Thana No. 417, situated in Deoghar town. Heard the learned counsel for the petitioner and the learned counsel for the respondent-State.

(2.) Perused the materials produced on record.

(3.) On perusal of the same and more particularly on perusal of Annexure-2, it appears that being aggrieved and dissatisfied with the order dated 2.12.2006. passed by the Sub-Divisional Officer, Deoghar in R.E. Case No. 103 of 2005-06 in favour of the present petitioner under Section 20 of. the Santhal Parganas Tenancy Act, the other" side preferred R.M.A. Case No. 24 of 2007 before the Deputy Commissioner, Deoghar and the appellate authority vide its order dated 24.4.2008, rejected the said appeal and thereby confirmed the order passed by the Sub-Divisional Officer, Deoghar. It appears that thereafter, the present petitioner moved before the Deputy Commissioner, Deoghar for taking further appropriate steps in respect of the order passed in his favour. On perusal of Annexure-6, it also appears that the Sub-Divisional Officer has also issued necessary orders in this regard on 8.7.2010. It further appears that the Sub-Divisional Officer has also addressed one letter dated 4.10.2010 to the Circle Officer for taking further appropriate steps in respect of the orders passed in favour of the petitioner.