VINDA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these writ petitions have been preferred against the order passed in Revenue Revision Nos.33/96 and 36/95 by the learned Commissioner, North Chhotanagpur Division, Hazaribagh on 16/7/2002, as such, both are being heard together and disposed of by this common order/judgment.

(2.) In W.P.(C) No. 817 of 2003, the petitioner challenges a portion of the revisional order passed by Respondent No. 2 in Chatra Revenue Revision No. 33 of 1996, insofar as it accepts the claim only with respect to 7 acres of land and rejects the claim over the remaining 7 acres.

(3.) Petitioners in W.P.(C) No. 4484 of 2002 are the heirs and descendants of Haro Mistry in whose name, land measuring area of 12.45 acres under different plots of Khata No.50, Mauza Nongawn, P.S. Gidhor was recorded. The said land was settled in his name and since the rent was not fixed after vesting, the petitioners applied before the Circle Officer, Itkhori for fixation of rent of land and issuance of rent receipts which were registered as Miscellaneous Revenue Nos.5/78-79 and 4/78-79 and objection being raised by Respondent nos.6,7 and 8, the matter was referred to LRDC Chatra wherein Misc. Case 4/79-80/16/86-87 and Misc. case no.5/78-79/15/86-87 were registered and disposed of, with direction on 30/7/87 to maintain status quo. Petitioners moved before the Additional Collector against the said order which were registered as Misc. Case 36/95 and 37/95 which were decided in his favour and directed the rent to be accepted from the Petitioners.