RADHA SOAMI SATSANG BEAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Appellant is the plaintiff and the appeal has been preferred against the judgment and decree of reversal passed by the 1st Additional District Judge, Seraikella in Title Appeal No.11 of 1999 by which the plaintiff's suit has been dismissed.

(2.) The plaintiff/appellant filed a suit for declaration of title and confirmation of possession, in the alternative recovery of possession and for grant of permanent injunction restraining the defendants from interfering with the peaceful possession of the suit property as detailed in Schedule- C of the plaint. A further prayer has been made for declaration that survey entries in the record of Rights made in the year 1964 and of 1983 with respect of the suit properties were wrong.

(3.) The suit land measuring was previously under the ownership and management of Saraikella Raj Estate and in the year 1945 Maharaja Aditya Pratap Singh Dev was the ruling chief of this Estate and he used to settle the land for the purpose of cultivation and for various development works by grant of Agya Patra. On 27/5/1945, he settled the suit land for agriculture to Raghu Nath Das by Agya Patra. The settlee reclaimed the land and made it fit for going various crops and also constructed a house in a portion of the land. Raghu Nath Das was the devotee of the plaintiff and by virtue of a Deed of Trust dedicated the suit land to the plaintiff vide Deed No. 8859 dtd. 10/12/1969. For better management of the plaintiffs' land the trustees were:-