D.N. Patel, J. - (1.) HAVING heard counsel for both sides and looking to the contentious issues raised in this petition, Rule.
(2.) RESPECTIVE counsels for the Respondents waives notice of Rule. The present writ petition has been preferred by the successors in title of Ram Nandan Paswan and it is submitted by the counsel for the Petitioner that from the year, 1963, the Petitioner and their predecessors in title are in possession of the property. The property involved in this writ petition is a residential property and the Petitioner is even today residing in the said property since last four decades.
(3.) COUNSEL for the Respondents submitted that in the year, 1963 illegally the property was owned and possessed by Ram Nandan Pawan from Bhola Oraon or his legal heirs and an application was preferred by the contesting Respondent under Section 71A of the Chotanagpur Tenancy Act and therefore, all the three orders have been passed against the present Petitioner, which are under challenge in this writ petition.;