SATENDRA NATH SHAHDEO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ petition has been filed, inter alia, for issuance of a writ of certiorari for quashing of the order dtd. 1/12/2020 passed by Respondent No. 7, wherein direction has been issued for initiation of proceedings under Sec. 4(h) of the Bihar Land Reforms Act, 1950. The Petitioner has further sought quashing of entire proceedings initiated on basis of the order dtd. 1/12/2020 registered as Miscellaneous case (Sandigdh Jamabandi) Case No. 9/2020-21.

(3.) Learned counsel appearing for the Petitioner has submitted that the land admeasuring an area of 201.50 acres appertaining to Plot No. 402 within Khata No. 149, of Village Lohri, P.O and P.S Tamar, Dist- Ranchi (hereinafter referred to as the scheduled land) was recorded as Gair Majurwa Khas land of the then landlord, namely Pradhan Radha Mohan Nath Shahdeo. The then landlord settled the land in favour of his son namely Amrendra Nath Shahdeo following which rent receipts were issued in his favour. The land thereafter has been in continuous possession of the legal heir of Amrendra Nath Shahdeo. On basis of the above settlement, returns were filed by the landlord as per Bihar Land Reforms Act, 1950 and proceeding being Case No. 204R8/1956-57 was initiated for determination of Fair and equitable rent. After due verification by the concerned authorities, Form-M was issued in the favour of Amrendra Nath Shahdeo. Pursuant thereof, the name of Amrendra Nath Shahdeo was entered in Register-II and rent receipts were issued in his name. Amrendra Nath Shahdeo passed away in 1980 and was survived by the Petitioner, who is before this Court.