ANWARI BEGAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) If a title has been declared in favour of the party by a Court of competent jurisdiction and has attained finality, whether the order of restoration passed under Sec. 71-A of the CNT Act against the said party with respect to the same land is sustainable? This is the question raised at Bar in the instant writ petition.

(2.) Petitioners are before this Court against the order of restoration with respect to 10 ' decimal of land in R.S. Plot No.1792 and ' decimal of land in R.S. Plot No.2058 situated at Mouza Tangar, P.S. Chanho, District Ranchi which has been passed in favour of respondent nos.4 and 5 in Misc. Case No.146R28/1996-97.

(3.) Land in question appertains to Plot No.1792, Khata No.201, Village Tangar, P.S. Chanho, District Ranchi measuring an area 0.34 acres.