MANGAL BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Although appearance on behalf of the petitioner was made on 11.01.2019 and on prayer of the learned counsel for the petitioner the writ petition was directed to be listed under the heading 'For Admission' but today on repeated call none represents the petitioner.

(2.) The writ petition is under Article 226 of the Constitution of India whereby and whereunder the order dated 14.12.2016 (Annexure-4) and Annexure-3 for quashing the order passed in Revenue Appeal No.23R/15-1999-2000 whereby and whereunder the appellate authority has determined the compensation amount to the tune of Rs.67,600/ as market value as also the order dated 14.12.2016 passed by the Commissioner, South Chotanagpur Division, Ranchi in S. A. R No.80 of 2000 whereby and whereunder the order passed by the appellate authority in revenue appeal has been declined to be interfered with.

(3.) The brief facts of the case of the petitioner as per the pleading made in the writ petition is that the land in question is recorded in the R.S record of right in the name of the grandfather of the petitioner namely late Bigla Bhagat. The ancestors of the petitioner surrendered the land by virtue of registered deed of surrender dated 19.03.1946 to the then landlord M/s Ranchi Zamindari ltd and the then landlord settled the aforesaid land with Fajal Ali, the father of the respondent no.4 on 24.04.1948.