D.N.PATEL,J. - (1.) These Letters Patent Appeals have been preferred by the State of Jharkhand being aggrieved and feeling dissatisfied by the judgment and order delivered by the learned Single Judge in WP(C) No. 2900 of 2007 dated 17.06.2008 and in WP(C) No. 4452 of 2008 dated 28.05.2009, whereby the petitions preferred by the petitioners were allowed and the cancellation of the mutation entry by the Government was set aside. Mutation entry in favour of the predecessor-in-title of the petitioner was running in the name of Rang Nath Sahu from 1955-1956 from whom the petitioners purchased the property by registered sale deeds dated 04.05.1992 and dated 07.07.1992 respectively and in their names also the mutation entry was running from the year 1992 onwards. Thus, basically the old mutation entry of the year 1955-1956 has been cancelled in the year 2002 by the Government and, later on, such order has been confirmed by the Revenue Authorities. This cancellation of the mutation entries have been quashed and set aside by the learned Single Judges in both the aforesaid writ petitions and hence, these Letters Patent Appeals have been preferred by the State of Jharkhand.
(2.) Having heard counsel for both the sides and looking to the facts and circumstances of this case, it appears that the land in question is pertaining to R.S. Khata No. 194, Plot No. 3683, ad-measuring 20 decimals of land of Village Simalia, Thana No. 739, District-Ranchi for WP(C) No. 2900 of 2007 and another land is of the same plot for 20 decimals (WP(C) No. 4452 of 2008).
(3.) These lands were purchased by the husband (petitioner of WP(C) No. 2900 of 2007) and by wife (WP(C) No. 4452 of 2008) by registered sale deeds from Rang Nath Sahu.;