GANESH BURMAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Letters Patent Appeal is preferred against the judgment dt. 13/2/2024 of the learned Single Judge dismissing the appellant's writ petition.

(2.) In the writ petition, the appellant had challenged the memo no. 880 dt. 24/12/2019, memo no. 34 dt. 17/1/2020 and memo no. 412 dt. 9/7/2020 whereby the respondents had asked the appellant to vacate property bearing Khata No. 65, Plot No. 208 of Mauza Choukunda, P.O.- TK Gram, P.S.- Fatehpur, District- Jamtara.

(3.) It was the contention of the appellant in the writ petition that the said land was granted to his grandfather, namely, Jagdish Prasad Sah under the Bhoodan Yagna Scheme by the Bihar Bhoodan Yagna Committee and to that effect a donation certificate bearing certificate No. 101831 dt. 28/8/1957 was issued in the name of his grandfather. Copy of the same was filed as Annexure-1 in the writ petition.