ARTHOR CAPTON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal under clause 10 of the letters patent is directed against the order/judgment dtd. 23/2/2023 passed by the learned Single Judge in W.P.(C) No. 4727 of 2013, whereby and whereunder, the writ petition has been dismissed by declining to interfere with the order dtd. 10/6/2013 passed in SAR Revision No.07 of 2007.

(2.) The brief facts of the case as per the pleading made in the writ petition which requires to be enumerated herein, reads as under:

(3.) It is evident from the factual aspect based upon the pleading made as referred hereinabove that an application was filed on behalf of the private respondents under Sec. 71-A of the Chhotanagpur Tenancy Act for restoration of land as under plot no. 1410 and 1411 under khata no.66 measuring area 0.10.0 kattha. An order was passed by the Deputy Collector Land Reforms against which an appeal was filed being SAR Appeal No.103 of 2006-07 which was dismissed vide order dtd. 18/12/2006. The writ petitioner being aggrieved with the said order, challenged the same by filing revision being SAR Revision No. 07 of 2007 which has also been dismissed against which the writ petition was filed being W.P.(C) No. 4727 of 20103 which has also been dismissed, therefore, the present appeal.