D. N. Patel, J. - (1.) This Civil Review application has been preferred by the original appellant for review of the judgment and order delivered by learned Division Bench of this Court in L.P.A. No. 686 of 2004 judgment and order dated 29th April, 2008.
(2.) Having heard learned counsels for both sides and looking to the facts and circumstances of the case, it appears that the respondent No. 5 is the original applicant who preferred an application under Section 46(4A) of the Chhota Nagpur Tenancy Act, 1908 before the learned Land Reforms Deputy Collector, Hazaribagh who allowed the application preferred by the respondent No. 5 on 19th May, 1994.
(3.) It appears that appeal was preferred by this applicant before the Additional Collector, which was allowed vide order dated 27th November, 1995.;