MANGRA URON Vs. COMMISSIONER

JUDGEMENT

(1.) Heard both sides.

(2.) Petitioner claims to be in possession of the land measuring an area 2.56 acres of Plot No.439, 440 and 481 under R.S. Khata No.39, Village Udrangi, P.S. Bhandra, District Lohardaga.

(3.) As per the case of the petitioner, they were inducted as under-raiyat (Sikmidar) on the said land and the name of the predecessor-in-interest of the petitioner was entered as Sikmidar Dakhalkar on the land in question, and was accordingly, entered in revisional survey record of rights some time in 1930-35.