Anubha Rawat Choudhary, J. - (1.) Heard Mr. V.K. Prasad, learned counsel assisted by Ms. Baxi Bibha, advocates appearing on behalf of the petitioner.
(2.) Heard Mr. A.K. Singh, J.C. to S.C. Mines, Advocate appearing for the State.
(3.) This writ petition has been filed by the petitioner mainly for the following reliefs: (i) For quashing the order Dated 20.08.2010 passed by the Deputy Commissioner, Chatra, in Appeal No. 63 / 2006, which according to the petitioner is in complete derogation of the order dated 05.12.2006 passed in W.P.(C) No. 3687 of 2002, whereby this Hon'ble court remitted back the matter to the Respondent No. 2 . (ii) For quashing the entire proceeding of the so called "Suspicious Jamabandi Case No. 84/1995-96", in respect of the lands of Khata No. 45, Plot No. 881, P.S.-Chatra, District-Hazaribag (Now Chatra) purchased by the petitioner's mother, Bhuneshwari Devi, under registered deed dated 01.04.1953, of which Jamabandi was duly opened in 1953, and rent was continuously realized by the State for over 30 years;;