DINESH KUMAR PAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ petition has been filed praying, inter alia, for the issuance of a writ of certiorari for setting aside of the orders dated 10th of December 2021, passed by Respondent No. 2 in RM (Settlement Objection) Revision No. 150/2018-19 and the order dated 9th of March 2018 passed in Objection Appeal No. 184/2017 passed by Respondent No. 3. The Petitioners have further prayed that the order passed by Respondent No. 4 in Objection Case No. 4 of 2017 on 15th of July 2017 be confirmed.

(3.) Learned counsel for the petitioners submits that the petitioners have claimed right over the land appertaining to plot number 1109 (old plot number 960 and 961) and plot number 1265 (old plot number 1084 and 1085) of new jamabandi khata number 103 of mouza Shikaripara through inheritance. The lands forming subject matter of the instant writ petition was settled in favour of late Kishto Pal (grandfather of the Petitioners and father of Respondent No. 5), in the year 1961 by the then landlord. The final parcha, published on 22nd of April 2017, records joint possession of Respondent No. 5 and Balram Pal (i.e. father of the Petitioners).