S.J.MUKHOPADHAYA,J. - (1.) THIS application has been preferred by the petitioner against the orders passed by the Special Officer, Scheduled Area Regulation, Ranchi dated 20th June, 1988, whereby and whereunder, the petition under Section 71 -A of Chotanagpur Tenancy Act, 1908 (for short C.N.T. Act) preferred by the petitioner for restoration of land in question, registered as S.A.R. Case No. 17/85 has been rejected. The petitioner has also challenged the appellate order dated 6th November, 1993 passed by the Additional Collector, Ranchi in S.A.R. Appeal No. 56 -R 15 of 88 -89, the same having been dismissed.
(2.) THE pleading in the writ petition is incomplete and the details of lands having not mentioned, it is difficult to give the detailed facts of the case. According to the petitioner, the lands under Khata Nos. 160, 161, 162, and 163 of Village Morhabadi. P.S. Bariatu, Town and District - Ranchi were his ancestral Bhuinhari lands. They were transferred in favour of the 5th respondent, Pratima Buxi and others in contravention of Sections 46 and 48 of the C.N.T. Act in or about the year 1939 and, therefore, the petitioner filed a petition under Section 71 -A of the C.N.T. Act for restoration of the lands being S.A.R. Case No. 17/85, which was rejected by the Special Officer, Scheduled Area Regulation, Ranchi by order dated 26th June, 1988.
(3.) THE appeal preferred by the petitioner being S.A.R. Appeal No. 56 -R 15 of 88 -89 was also dismissed by the Additional Commissioner, Ranchi.;