- (1.) Mr. Ambastha on instruction from Mr. Amar Kumar Sinha, appearing for petitioner and Mr. Abhay Kumar Mishra, appearing for respondent No. 5, submitted that the parties have settled the disputes outside the Court on the terms and conditions as mentioned in Paragraph-2 to 11 of this I.A. which reads as follows:-
(2.) That the Land bearing plot No. 897 area 8 Kathas 10 Dhurs appertaining to Jamabandi No. 16 of Mouza Ghat Rasikpur P.S. Dumka Town, stand recorded in the name of Saukhi Mian the last survey settlement of Mr. Gantzer's.
(3.) That as the land in question had become barren land the payment of rent had become burdensome for the R.T. Saukhi Mian so he transferred the land measuring 8 Kathas 10 Dhurs out of total area of 1 Bigha 9 Kathas 1 Dhur of the plot in question long ago, before the S.P. Tenancy Act, 1949 came into forces to the petitioner Deo Narayan Sharma for construction of the workshop and residential house over the said land since many years ago.;