N.N.TIWARI, J. - (1.) THE petitioners in this writ application, have prayed for quashing the order dated 19.8.2003, passed in Misc. Revision Case No. 59 of 1995 by the Commissioner North Chhotanagpur Division, Hazaribagh, whereby the Commissioner has directed for cancellation of Jamabandi of the petitioners and instead to issue a Vasgeet Parcha.
(2.) THE petitioners case is that they are by caste 'Uraon ' and the members of Scheduled Tribes and they are residents of Ranchi district and they migrated to Hazaribagh long back in the year 1915. The petitioners got settlement of land of Plot No. 1458/1172 appertaining to Khata No. 45, Village Khodaahar measuring an area 1520 acres from the ex -landlord in the year 1945. After the said settlement, the petitioners ancestors reclaimed the lands and had been cultivating the same. They had converted 'tarn ' lands into paddy growing lands by dint of their labour and on investment of considerable amount through the years. The petitioners had been paying rent by the ex -landlord in respect of the said land. Their names were also mutated by the Anchal office and they had been paying rent to the State. In the meanwhile, in the year 19.1.71, the name of Name Kishore Gupta was inserted as raiyat in respect of the said land in Register -II without any order of the competent authority. When the petitioners came to know about the same, they filed an application complaining the said surreptitious inclusion of the name of Nand Kishore Gupta in the revenue record. The Circle Officer got the same inquired into by the Circle Inspector. Subsequently, the inquiry was also made by the Anchal Adhikari. Barhi. Both of them submitted enquiry report in favour of the petitioners. On that basis, learned I.R.D.C. recommended for restoration of the petitioners ' name in Register -II. The Sub -Divisional Officer, Sadar Hazaribagh thereafter, directed for cancelling the rent receipt issued to Nand Kishore Gupta and further directed to restore the entry of the petitioners in demand register and to issue rent receipts in their names. The said order was challenged before the Additional Collector, Hazaribagh in Misc. Appeal No. 7 of 1989 by said Nand Kishore Gupta. After hearing both the parties, learned Additional Collector, Hazaribagh dismissed the appeal affirming the order of the learned Sub -Divisional Officer, Hazaribagh Said Nand Kishore Gupta, respondent No. 7 then preferred revision before the Commissioner, North Chhotanagpur Division, Hazaribagh, the same was registered as Misc Revision No. 59 of 1995. Learned Divisional Commissioner, Hazaribagh, by the impugned order has passed a peculiar order not only affirming the order of cancellation of rent receipt of Nand Kishore Gupta but also directing that in view of provision of Sec. 4(h) of the Bihar Land Reforms Act, the Jamabandi in the name of the petitioners be deemed cancelled and instead they may be issued a 'Vasgeet Parcha ' to the extent of their homestead.
(3.) ACCORDING to the petitioners, the said order is wholly arbitrary, illegal and without jurisdiction. Learned Divisional Commissioner has no authority to cancel the petitioners long Jamabandi, as there is no deeming provision of Sec. 4(h) of the Bihar Land Reforms Act and the said provision has been misconstrued by the learned Commissioner. Since the petitioners have acquired valuable tenancy right in question and they are settled raiyat having occupancy right, the Commissioner has no jurisdiction to pass order of their ejectment from their raiyati holdings and to treat them as a privilege tenant for issuing a 'Vasgeet Parcha ' for their homestead land.;