SHEO NANDAN PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Amar Kumar Sinha, the learned counsel appearing for the petitioners, Mr. Vikash Kumar, the learned counsel appearing for respondent no.5 and Mr. Navin Kumar, the learned G.P.IV appearing for the respondent-State.

(2.) The petitioner has preferred this writ petition for quashing order dated 11.06.2012 passed by Additional Collector, Palamau in Misc. Case No.13 of 2010-11 contained in Annexure-4 whereby he has illegally cancelled the long standing Jamabandi running in the name of the petitioners with respect to the land measuring 8.02 acres comprised within plot nos. 35, 36, 37, 38, 40, 42, 44, 50, 77, 136, 165, 216, 300, 305, 310, 345, 524 and 528 under Khata No.13 situated at Mauza Okraha, P.S. Chhatarpur, District Palamau.

(3.) Mr. Amar Kumar Sinha, the learned counsel appearing on behalf of the petitioners submits that the petitioners are legal heirs of the settlee-Basudeo Singh and jointly remained in khas possession over the said land without any let or hindrance from any corner and after their death their legal heirs who are the petitioners have inherited the property. He further submits that the petitioners are in possession of the property which is evident from the report submitted by Circle Officer contained in Annexure-5. He further submits that the requirement was to look into the possession of the property in question. He further submits that Additional Collector has got no power to cancel the long standing jamabandi.