GOPAL MISHRA Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the order dated 22.06.2015, passed by the Deputy Commissioner, Chatra in Case No. 05 of 2012-13 (Annexure-5) has been sought to be quashed on the ground that the authorities have cancelled the still long standing jamabandi running in the name of the father of the petitioner with respect to the land measuring 4.00 acres, comprised within plot no. 541 of Khata No. 278 situated at village Saradhu, P.S. Tandwa, District Chatra.

(2.) It is the case of the petitioner that the land in question has been recorded in the record of rights as gair mazarua khas land, having in the nature of jungle jhari but the same is beyond the purview of the coverage of the forest area. The said land has been settled in favour of the predecessor in interest by the ex-landlord sometime in the year 2001 vikram Sanvat, corresponding to, sometime in the year 1943 and 1944 and thereafter, the ex-landlord has issued rent receipt. From vikram Sanvat, 2001-2007-2008 continuously by accepting the rent to the tune of Rs.4/- after vesting of the jamindari with effect from 01.01.1956, the rent receipt has been issued in the year vikram Sanvat 2010-11 on 04.01.1955 being Government receipt No. 222655 and thereafter, the name of the petitioner on the basis of the said document has been entered in the Register II at page no. 20/2003 and hence, the petitioner is in possession, since the predecessor in interest of the petitioner was in possession of the land and thereafter, the petitioner has come in possession thereof and making payment of the rent and all of a sudden, the Revenue authorities have initiated a proceeding for cancellation of jamabandi running in the name of the predecessor in interest of the petitioner, which ultimately culminated into the final order dated 22.06.2015, passed by the Deputy Commissioner, Chatra.

(3.) The ground has been raised by the learned counsel appearing for the petitioner in assailing the aforesaid order is that the long running jamabandi cannot be cancelled, if the land has been settled by the ex- landlord by way of Sada hukumnama coupled with the rent receipt, issued by the ex-landlord in lieu of acceptance of rent thereof and after vesting of jamindari, the Government has entered the name of the predecessor in interest/petitioner in the record of rights. The said document cannot be discarded merely on account of the fact that the jamabandi has not been created by the competent authority as also on the ground that the reference of settlement, as has been made, there is no reference of deposit of the rent and further, the proof of settlement of the land prior to 01.01.1946 has not been substantiated and further on or after 1965, no proof regarding continuation of jamabandi is available and in view thereof, it has been contended that the authority before coming to the said reasoning in cancelling the jamabandi has not appreciated the report submitted by the revenue authorities consisting of four public servants under the chairmanship of the Sub-Divisional Officer, Chatra, annexed as Annexure-3, wherein, the fact about settlement of land against landlord, issuance of rent receipt by the ex-landlord and the reference of the vikram Sanvat i.e. 2001 reflects that the settlement by the ex-landlord has been made prior to 01.01.1946 and therefore, it will not come within the domain of initiating the proceeding under Section 4(h) of the Bihar Land Reforms Act, 1950 and hence, his submission is that the order passed by the concerned authority, which has been challenged in the instant writ petition, suffers from illegality and hence, not sustainable in the eyes of law.