THANDA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Writ Petition has been filed for quashing the order dtd. 3/7/2001/3/7/2004 passed by the Commissioner, South Chotanagpur Division, Ranchi, in Settlement Revision Appeal No.402 of 1988 affirming the order dtd. 9/9/1988 passed in Settlement Rev. Case No.348 of 1987 by which the prayer of the petitioner for amendment in the Preparatory Khatian (Banda Parcha) was turned down.

(2.) As per the case of the petitioner, the land appertaining to R.S. Khewat No.6/ 5, Khata No.88 was recorded in the name of Sahbat Mahli vide Rent Appeal No.56 of 1935 by Judicial Commissioner, Ranchi, with respect to Plot Nos.2241, 2243, 2246, 2247, 2249, 2251, 2252, 2253, 2260, 2265, 2267, 2268, 2299 and the same was accordingly mutated as Kaimi Kabil Lagan Khata Banam Raiyati under Khewat No.3.

(3.) It is further case of the petitioner that the land, in question was surrendered by ancestors, Meghul Mahli to the landlord vide Surrender Deed dtd. 19/6/1953.