JUDGEMENT
APARESH KUMAR SINGH, J. -
(1.) Heard counsel for the petitioners and the State.
(2.) The impugned order, dated 18th September, 2000 passed by the Commissioner, South Chotanagpur Division, Ranchi-respondent No. 2 in S.A.R. Revision No. 36/2000 preferred by the original petitioner affirms the order dated 20th July, 1999 passed by the Deputy Commissioner East Singhbhum at Jamshedpur in S.A.R. Appeal No. 149/1998-99 and the order, dated 25th November, 1998 passed by the Land Reforms Deputy Collector, Ghatshila-respondent No. 4 (Annexures-7, and 3 respectively).
(3.) The sheet anchor of the case of the petitioner is the decree, dated 17th May, 1965 passed by the court of learned Munsif, Jamshedpur in Title Suit No. 237/1965 between the original petitioner and Swarup Majhi son of late Daso Majhi, where under suit was decreed in terms of the compromise between the parties in respect of the claim for declaration of plaintiffs-raiyati right an title over the suit lands described in the Schedule given therein, as quoted herein below:-
'Claim for declaration of plaintiffs' raiyati right and title over the suit lands described in the Schedule given below.
Cause of action arose on and from 11.1.65. suit valued at Rs. 650/-. Plaint filed on 28.5.65.
Schedule A.
In Mouza Musabani, thana No. 162, P.S. Ghatsila, (Musabani) Pergana Dhalbhum, Dist. Singhbhum, raiyati lands recorded in R.S. Khata No. 100, R.S. plot No. 770, corresponding to current settlement khata No. 185, current plot No. 1364, area 0.74 decimals, 11 Karies Dhani III lands bounded on North :-
Basal Santal and plaintiffs house, South :- D.V. C. Colony. Annual rent Rs. 2/- payable to the State of Bihar.
This suit coming on this 17th day of May 1965 for final disposal before Sri. S.N. Sinha, Munsif, Jamshedpur in the presence of Sri. H. Tudu, Advocate, the plaintiff and of Sri. S.B. Satpath, Advocate for the defendant, it is ordered and decreed in terms of compromise. The compromise petition shall form part of the decree.
Given under my hand and the seal of the court this 17th day of May 1965.' ;
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