DEENA NATH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Writ Petition has been filed against the order dtd. 9/3/2010 passed by Respondent No.2 in S.A.R. Revision Case No.91 of 2009 whereby and whereunder the order of restoration passed in SAR Case No.334 of 2005-06 and in Restoration Appeal Case No.21R-15/09-10 has been affirmed.

(2.) As per the case of the petitioner, the land, in question, measuring an area of 3.5 Kattha under Khata No.21 and Plot No.252, Mouza-Pandra was transferred by Karia Oraon in favour of Ram Nandan Paswan by unregistered sale deed executed on 21/5/1963. After the said purchase, the petitioner came in physical possession of the said land and in the year, 1979, the said Ram Nandan Pawan transferred the land by way of unregistered gift to his wife and thereafter his wife transferred it to her daughter by way of unregistered gift and the property was succeeded by one Kiran Kumari being daughter of Saraswati Devi.

(3.) Petitioner is husband of said Kiran Kumari.