SAHIDA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the order dated 19.11.2018 passed by the Board of Revenue, Jharkhand in L.C. Revision No. 44 of 2017 has been assailed by which the order passed by the Deputy Collector Land Reforms in L.C. Case No. 25 of 1991-92 has been directed to be enforced.

(2.) Before going with the reasons for assailing the aforesaid order as has been agitated by the learned counsel for the petitioners, the brief facts of the case needs to be reflected herein.

(3.) A proceeding has been initiated by filing an application before the Deputy Collector Land Reforms invoking the jurisdiction of the Revenue Authority as conferred under Section 16 (3) of Bihar Land Reforms (Fixation of Ceiling Area & Acquisition of Surplus Land) Act, 1961, the same on contest, has been decided in favour of the private respondent vide order dated 23.06.1993 directing for execution of the sale deed in favour of the opposite party nos. 8 and 9 against which appeal was filed before the Additional Collector, Giridih as also revision before the Member, Board of Revenue, Bihar, Patna but in appeal the order of original authority confirmed by the revisional authority has reversed the finding of the original revenue authority passed in L.C. Case No. 25 of 1991-92 as also appellate authority, which was confirmed by the writ Court but the same was reversed in an order.