- (1.) Heard Mr. T.N. Jha, learned counsel for the petitioners; Mr. Atanu Banerjee, learned Junior Counsel to the Government Advocate for the respondents-State; and Mr. Devendra Kumar Sahu, learned counsel for the respondent No. 4.
(2.) The writ petitioners are aggrieved by the Orders of the Deputy Commissioner passed on 5.9.1997 in S.A.R. Appeal No. 141 (R) 15 of 1997-98 (Annexure 1), whereby and whereunder the said Deputy Commissioner rejected the appeal of the petitioners thereby upholding the order of the Special Officer, Schedule Area Regulation, Ranchi passed on 2.6.1997 in S.A.R. Case No. 1 of 1992 by which he had refused to interfere and had dismissed the application for restoration filed by the petitioners.
(3.) According to the petitioners, their father (Bhalu Munda) was in possession of the lands in question as a raiyat and in support of the aforementioned submission the petitioners have relied upon Annexure 3 which is the photocopy of the certified copy of R.S. records of rights but a perusal thereof shows, that no doubt it was in the name of Bhalu Dhangar but from further perusal thereof it is evident that it was without any rent (Belagan). This obviously shows that the land holder whose name is recorded at the top right hand corner, i.e., Jamindar Babu Harihar Singh had given the land in lieu of services rendered by Bhalu Dhangar. Column 3 of the Khatian shows that the land was given in recognition of the services rendered i.e., 'Naukarana.';