BUDA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner praying therein for quashing of the order dtd. 25/4/2022 passed in Revenue Revision case no. 25/2021 by the learned Commissioner, South Chotanagpur Division, Ranchi (Annexure-3); whereby the learned Commissioner allowed the Revision petition filed by the Respondent nos. 2 to 8 which was filed against the order dtd. 6/1/2021 passed by Deputy Commissioner, Ranchi in Misc. Revision no. 44 R 15/17-18 (Annexure-2) affirming the order dtd. 21/12/2016 passed by the Deputy Collector, Land Revenue Sadar, Ranchi in Misc. Appeal case no. 26/2014-15.

(3.) The brief facts of the case are that the petitioner had filed an application for cancellation of jamabandi standing in the name of private respondents in respect of Khata no. 18, Revenue Thana no. 235, measuring an area 19.46 Acres of village- Harser before the Land Reforms Deputy Collector, Sadar, Ranchi which was registered as Miscellaneous Appeal Case no. 26/2014-15. The said application of the petitioner was allowed vide order dtd. 21/12/2016 by the Land Reforms Deputy Collector, Sadar, Ranchi. Thereafter, the respondents preferred Miscellaneous Revision Case no. 44 R15/2017-18 before the Deputy Commissioner, Ranchi. The Learned Deputy Commissioner, Ranchi has dismissed the Miscellaneous Revision Case. Thereafter respondents have preferred second revision being Revenue Revision No. 25 of 2021 under Sec. 28 of Bihar Tenant Holding (Maintenance of Record) Act, 1973 against the order dtd. 6/1/2021 passed by the Learned Deputy Commissioner, Ranchi in Miscellaneous Revision No. 44 R15/2017-18 which was allowed on 25/4/2022 by the Divisional Commissioner, South Chotanagpur Division Ranchi in Revenue Revision No. 25 of 2021. Hence, the petitioner has preferred the instant Writ petition for quashing of the order passed dtd. 25/4/2022 by the Divisional Commissioner.