ANAND KUMAR BARAIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are aggrieved by the order of restoration of land passed under Sec. 71-A of the Chhotanagpur Tenancy Act (for short CNT Act) by the Special Officer, Schedule Area Regulation, Khunti in SAR No. 03/1995.

(2.) The order of restoration dtd. 20/11/1995 was assailed in SAR (Appeal) No. 8R 15/1995-96 which was allowed in favour of the petitioner against which original respondent no. 5 preferred SAR (Revision) No. 79/1997 before the Commissioner, South Chhotanagpur, Ranchi. The Revisional Court set aside the order passed in appeal, affirming the order of restoration passed by the Special Officer.

(3.) Heard both sides and perused the record of the case.