ARATI DUTTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Jitendra Shankar Singh, learned counsel for the petitioner and Mr. Atanu Banerjee, learned counsel for the respondents.

(2.) This writ petition has been filed with a prayer for quashing the order dated 20.05.2003 passed in Revenue Miscellaneous Case No. 2/2002-2003 by the Sub-Divisional Officer, Jamtara whereby and where under he has cancelled the settlement of Khata No. 27, Dag No. 245, Mauza Koladabur made in favour of the petitioner in the Settlement Case No. 68/67-68 and 58/ 69-70 and for issuance of writ of mandamus restraining the respondents from taking the land of the petitioner without adhering to due process of law and other reliefs.

(3.) The brief facts involved in this writ application is that the plot situated at Mouza Koladabur having area 7.25 acres has been recorded as (Pahar) in the Khatian. It is stated that 1.89 acres has been settled to the petitioner's husband Late Shankar Kumar Dutta (Ex-Military Man) vide Settlement Case No. 68/67-68 and 58/69-70.