- (1.) Heard the parties. The petitioners have challenged the orders as contained in Annexure 1, 2 and 3 passed by the Special Officer, Schedule Area Regulation, the order passed in appeal by the Deputy Commissioner, Ranchi as well as the order passed by the Commissioner, South Chhotanagpur Division, Ranchi in revision.
(2.) An application for restoration filed by Respondent no. 5 Madi Lakra under Section 71 (A) of the Chhotanagpur Tenancy Act was allowed by the Special Officer which has been affirmed by the appellate as well as by the revisional authorities.
(3.) The petitioners claim the land in question on the basis of purchase by a registered deed of sale in the year 1964 from one Gojmati Devi and Gojmati Devi, i.e. the vendor of the petitioners is said to have acquired the lands in question by virtue of a compromise decree in a civil suit, i.e. Title Suit No. 15/1963. It is not the case of the petitioners that earlier at any time any permission to transfer the land was obtained from the Deputy Commissioner.;