KRISHNA KUMAR DODRAJKA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) In all these writ petitions, issues involved were the same and have been decided by common orders passed by the authorities under Chota Nagpur Tenancy Act. Therefore, they have been tagged together and heard analogous.

(3.) Respondent No. 5 purchased lands recorded in Khata No. 288, plot nos. 2768, 2769, 2770, 2793 and 2794 of Mouza Dilimirch thana no. 108, Kolhan, West Singhbhum from the recorded raiyyat after obtaining permission under section 46 of Chota Nagpur Tenancy Act, 1908 in the year 1976 vide Registered Sale Deed bearing No. 2798 dated 21.06.1976. The total area of 1.63 acres of land was mutated in his name in Mutation Case No. 6/76-77. Respondent No. 5 applied for permission to sell the lands in question to one East India Industries through application made before the Additional Deputy Commissioner in Revenue Case No. 5/1980-81 under section 49 of Chota Nagpur Tenancy Act. Such permission was accorded on 10.06.1980, as per order at Annexure-1 series. The order dated 10.06.1980 passed by the Additional Deputy Commissioner, Singhbhum, Chaibasa also records the intention of M/s East India Industries, a Registered Firm, to set up Saw Mill Industry on purchase of the aforesaid land. On 19.06.1980 the Respondent No. 5 sold the aforesaid pieces of land having a total area of 1.63 acres to M/s East India Industries by Registered Deed of Sale pursuant to the said permission. Lands were mutated in favour of M/s East India Industries also vide order dated 08.08.1981 passed in the Mutation Case No. 90/1981-82.