BALDEV SINGH, S/O LATE GURUCHARAN SINGH, RESIDENT OF JUGSALAI STATION ROAD, NEAR GOAL CHAKKAR, P.O. & P.S. JUGSALAI, TOWN JAMSHEDPUR, DISTRICT EAST SINGHBHUM. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner who was appellant in L.P.A. No.249 of 2016 has preferred the instant review petition seeking review of the order dated 14.06.2016 passed in L.P.A. No.248 of 2016 and connected appeals taking certain pleas spelt out in the review petition.

(2.) Heard both the sides.

(3.) Mr. Indrajit Sinha, the learned counsel for the petitioner submits that some of the documents which would establish legal possession of the petitioner over the disputed land were not within the knowledge of the petitioner and therefore, in the earlier proceeding those documents could not be brought on record. The only contention of the learned counsel is that the finding recorded by the learned Single Judge that the land in question is Railways' property, after dismissal of L.P.A. No.249 of 2016 would be deemed to have been affirmed by the Division Bench and this would seriously prejudice the petitioner in as much as, he cannot even institute a suit seeking declaration of his right, title and interest over the disputed land.