CHETMAN KUMAR Vs. NARENDRA BUTALA

JUDGEMENT

(1.) Plot No.1359, corresponding K.M. Plot No.30, Town Anchal, Ranchi is a Kasmahal leasehold property of the Government. Paragraph nos. 3, 4, 5, 6, 7, 8 and 9 are profitably quoted hereunder:-

(2.) That on enquiry it has been held that the land of Mouza- Lalpur P.S. No.197, M.S. Plot No.1359 corresponding K.M. Plot No.30 is Khasmahal lease land property of the Government. It is further submitted that the land of M.S. Plot No.1359 corresponding K.M. Plot no.30 total area 1 acre 81 decimal was leased out with Smt. Umasashi Chandra, W/o Jyotindra Nath Chandra, resident of Village- Lalpur, District- Ranchi under registered lease for 25 years i.e. from 01.04.1941 to 31.03.1966 vide registered lease agreement no.591 dated 30.01.1942.

(3.) That the Deputy Commissioner, Ranchi got the matter with regard to legal status of the land of Mouza- Lalpur P.S. No.197, M.S. Plot No.1359 corresponding K.M. Plot No.30 enquired by the Circle Officer, Town Anchal, Ranchi/ Deputy Collector, Land Reforms, Sadar Ranchi vide order contained in Mmo no.1254(ii), dated 29.07.2019. The said Revenue Officials submitted their joint enquiry report which is annexed as Annexure-A.