BUDHWA MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for quashing the order dated 5.11.2000 passed by the Special Officer, Scheduled Areas Regulation, Ranchi in S.A.R. Case No. 56/1998-99 whereby he has dismissed the petitioner's application for restoration of the land in question under the provisions of Section 71A of the Chotanagpur Tenancy Act (hereinafter referred to as 'the C.N.T. Act'). The petitioner has further prayed for quashing the order dated 31.3.2003 passed by the Additional Collector, Ranchi in S.A.R. Appeal No. 29R15/2000-01 and also the order dated 8.7.2003 passed by the Commissioner, South Chotanagpur Division, Ranchi in S.A.R. Revision No. 76/2003. The case of the petitioner was that the land of R.S. Plot No. 1599, under Khata No. 93, measuring an area of 0.93 acres besides other plots of the said Khata, Village-Morhabadi, P.S.-Ranchi (now Bariatu), Thana No. 192, District-Ranchi was recorded in the name of his ancestors, namely, Langru Munda, Birsa Munda and Bhado Munda.

(2.) The said plot was shown in the possession of Langru Munda, the petitioner's father.

(3.) The private respondent Nos. 5-8 dispossessed the petitioner from 46 and 1/2 decimals of land in the year 1988-89.