RAVI SINHA Vs. RAHUL KUMAR SINHA

JUDGEMENT

(1.) All these writ petitions arise out of the common orders passed in SAR Case No. 105/2008 dtd. 17/11/2008 by the Commissioner, South Chhotanagpur Division, Ranchi whereby and whereunder, the order of restoration of land passed under Sec. 71A of the Chhotanagpur Tenancy Act (for short CNT Act) against the petitioners by the Special Officer in SAR Case Nos. 646/2005-06, 647/2005-06 and 648/2005-06 and the appellate order therefrom has been affirmed.

(2.) The land in question appertains to different part and parcel of Plot No. 461, Khata No. 98, Thana No. 225, Shivpuri Colony, Hinoo, Doranda, Ranchi.

(3.) As per the case of the petitioners, the land was purchased by different sale deeds executed in the year 1986 and 1988 and 1989 by Yadulal Das, Hiran Kumar Das Gupta and also by one Jagdish Prasad Singh. The details of the said sale deeds executed are as under: