JANARDAN BHAIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner is aggrieved by the order passed by the revisional Court of Commissioner, Santhal Pargana Division, Dumka in R.M.R .No.7/1984-85.

(2.) The petitioner claims the land measuring 2.97 acre of Plot No.236, Jamabandi No.7 of Mouza Shekhpura, P.S. Jamtara on the basis of Kurfanama settlement by recorded tenant Durga Charan Mandal and Kanhai Mandal in May, 1937 in favour of Bhubneshwar @ Bhuban Bhaiya, who happens to be the father of the petitioner. Other co-sharer of recorded Raiyat Laru Mandal also transferred 25 decimals of land out of this plot in favour of the father of the Petitioner.

(3.) After obtaining the Kurfa Patta, the father of the petitioner had built brick houses on the said land and have living there since 1937.