AMARESHWAR SAHAY, J. - (1.) HEARD the parties. The dispute in these cases relates to a portion of land, out of Plot No. 2347, Khata No. 471, situated in Village -Chitarpur, within the district of Hazaribagh (now Ramgarh).
(2.) ACCORDING to the petitioner in W.P. (C) No. 360 of 2008, 30 Decimals of land out of Plot No. 2347 was settled in favour of his ancestor by the Ex. Landlord through Sada Hukumnama. The Ex. Landlord issued rent receipt in lieu of payment of rent and thereafter, the State also realized rent from the petitioner and granted rent receipts in lieu thereof. According to the petitioner in W.P. (C) No. 504 of 2008, 5 Decimals of land out of Plot No. 2347 was settled in favour of his ancestor by the Ex. Landlord through Sada Hukumnama. The Ex. Landlord issued rent receipt in lieu of payment of rent and thereafter, the State also realized rent from the petitioner and granted rent receipts in lieu thereof.
(3.) IT is submitted by the learned Counsel for the petitioners that they have acquired raiyati status over their respective lands and, therefore, no proceeding under the Bihar Public Land Encroachment Act can be initiated.;