BASANT KUMAR TIBRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has challenged the order dated 19th of September, 1987, as contained in Annexure-3, by which the Jamabandi of the petitioner has been cancelled. He has also challenged the consequential order dated 14th of October, 1987, as contained in Annexure-4.

(2.) The counsel for the petitioner has tried to point out from the pleading made by the petitioner that the land in question belonged to the petitioner and thereby jamabandi was rightly made in favour of the petitioner.

(3.) It will be evident from the decision of this Court in the case of Sitaram Chonhey and Ors. v. The State of Bihar and Ors reported in 1993 (2) BLJR 942 : 1993 (2) PLJR page 255 that creation of jamabandi or cancellation of such jamabandi, neither creates any right and title in favour of a person nor it takes away the right and title in favour of a person, if any, over a piece of land. The Court held as follows: