DEEPALI MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Writ Petition (Civil) has been filed to quash/ set aside the order dtd. 17/1/2017 passed by Deputy Commissioner, Ranchi in SAR Appeal No.1R 2015/2012-13 and also the order dtd. 20/6/2022 passed in SAR Revision Case No.17 of 2017 by the learned Commissioner, South Chhotanagpur Division, Ranchi as being completely illegal, arbitrary, unjustified and colourable exercise of power.

(2.) The respondent no.4 filed an application under Sec. 74(A) of the CNT Act against one Phani Bhushan Mandal (vendor of the petitioner) for restoration of 10 decimals of land being portion of R.S. Plot No.1080, Khata No.112, situated at Village- Pandra, P.S. Sukhdeo Nagar, District- Ranchi.

(3.) The Special Officer, S.A.R., Ranchi in S.A.R. Case No.221 of 1999- 2000 rejected the petition for restoration filed under Sec. 71 of the CNT Act by the respondent no.4 and ordered to settle the said land in favour of the petitioner on payment of Rs.14,000.00 per Katha. In pursuance of the order passed on 10/4/2003, the respondent No.4 received a sum of Rs.84,000.00 in the year 2003.