AMARESHWAR SAHAY, J. - (1.) IN this writ application the petitioner has prayed for quashing of the order dated 12.12.1994/ 19.12.1994 passed by the Deputy Commissioner, Palamau as contained in Annexure 3 where by he has cancelled the Basgit Parcha issued in favour of the petitioner by the order of Circle Officer, Bishrampur vide his order dated 5.2.1991 with regard to the land measuring an area 0.15 decimals of Khata No. 10, Plot No. 132 of village, Jharhakala.
(2.) ACCORDING to the petitioner, on application made by the petitioner the Circle Officer, Bishrampur vide order dated 5.2.1991 passed an order for issuance of Basgit Parcha in favour of the petitioner with regard to the land measuring an area 0.15 decimals of Khata No. 10, Plot No. 132 of village Jharhakala vide Annexure 1 to the writ application. The learned Deputy Commissioner by his impugned order dated 19.12.1994 (Annexure 3) cancelled the issuance of Basgit Parcha in favour of the petitioner on the ground that Circle Officer has passed the order of extraneous consideration and without taken into consideration the report of the Karamchari, Circle Inspector. Mr. B.P. Jaiswal, learned counsel for the petitioner has submitted that the Circle Officer has passed the order as contained in Annexure 1 in exercising of power envisages under Section 18 of Bihar Privileged Persons Homestead Tenancy Act, 1947 (hereinafter referred as the Act for the sake of convenience) which is not appealable and no appeal lies against the order of the Collector in exercising of power under Section 18 of the Act and any order passed under Section 18 of the Act is final and therefore the order as contained in Annexure 3 passed by the Deputy Commissioner, Palamau is without jurisdiction and as such the same is liable to be quashed. In support of his contention he has relied on the decision in the case of Ganga Ram Bhagat V/s. Deputy Commissioner, Dumka and another and analogous cases reported in 1977 BBCJ 562.
(3.) ON the other hand Mr. Rajiv Ran -jan Mishra, learned GP -II has submitted that the submission made on behalf of the petitioner is wholly erroneous and is not tenable in view of the fact that Section 18 of the Act has been amended by Amendment Act 11 of 1989 and the language of Section 18 of the Act has been changed and now after amendment the order passed under Section 18 of the Act is subject to the provisions of Section 21 of the Act. For ready reference Section 18 of the Act is quoted herein below : "18. Order under this Act to he final. ''The orders passed under this Act shall be final. Subject to the provisions of Section 21, all orders passed by the Collector in any proceeding under this Act shall be final, and no suit shall lie in any Civil Court to vary or set aside any such order except on the ground of fraud or want of jurisdiction." ;