- (1.) HEARD the parties.
(2.) IN this writ petition, the petitioner has challenged the order dated 27.11.1998 passed by Circle Officer, Simdega in Misc. Case No. 1/R -8/1998 -99 as contained in Annexure -20, in a proceeding under the Bihar Public Land Encroachment Act, initiated against the petitioner, whereby a direction has been given to the petitioner to remove encroachment from public land i.e. from Plot Nos. 764 (Area 80 Decimals), 734 (Area 2 Decimals), 735 (Area 12 Decimals), 736 (Area 6 Decimals), 724 (Area 3 Decimals) and 729 (Area 20 Decimals), totaling 1.23 Acres. The petitioner has further challenged the order dated 8.12.2003 passed by the Deputy Commissioner, Simdega as an appellale authority, as contained in Annexure -21, against the order passed by the Circle Officer, Simdega by which the Deputy Commissioner affirmed the order passed by the Circle Officer and dismissed the appeal.
(3.) THE whole claim of the petitioner is that two Plots in question i.e. Plot Nos. 724 and 729 were settled with the petitioner and rents were also fixed by the Circle Officer vide Order dated 16.3.1978, as contained in Annexure -5, and the petitioner is paying his rent for those Plots. Such settlements of these two Plots were also confirmed by the Additional Collector vide Order as contained in Annexure -8.;