PAWAN BECK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant writ petition has been filed for quashing the order dtd. 5/3/2001/16/4/2001 passed in SAR Revision No.117/97 by which the order of restoration under Sec. 71-A of the CNT Act has been allowed setting aside the order passed in SAR Case and the appeal arising therefrom which was earlier passed in favour of the petitioner.

(2.) As per the case of the petitioner, the land in question was purchased by one Alfons Kujur on 28/4/1939 in Rent Execution Case No.2540R9 of 1936-37, delivery of possession was given to the auction purchaser on 30/11/1937.

(3.) The auction purchaser came in possession of the land, and transferred the same to Madna Beck, the ancestor of the petitioner by registered sale deed dtd. 11/12/1940.