NEPAL RAM PRAJAPATI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The present writ petition has been filed for issuance of writ of certiorari for quashing the order dated 31.01.2007 passed by the respondent No.3 whereby, he assumed the jurisdiction against the order dated 112006 passed by the Land Reforms Deputy Collector, Chatra in Misc. Case Nos. 50/2005-06, 4/2006-07 and set aside the order(s) pertaining to correction of revenue records entry showing prima-facie interpolation in Register-II.

(3.) The factual matrix of the case is that the land situated at Village-Chatra, P.S. No. 175, under Khata No. 26, Khesra No. 237, area 0.05 acres, Khesra No. 238, area 0.07 acres, Khesra No. 239, area 0.72 acres and Khesra No. 271, area 0.04 acres, total area 0.88 acres was settled in favour of the ancestor of the petitioner, namely, Bandhan Kumhar by the Zamindar Dhanu Khalifa and he was paying rent for the aforesaid land. After vesting of Zamindari, the name of Bandhan Kumhar was entered in Vol-II, Page No. 34 of Register-II and he started paying rent to the Government.