- (1.) HEARD the parties.
(2.) THE petitioner has filed this application for quashing the order dated 14.8.1997 (Annexure -2) passed by the Respondent No.3 -Special Officer, Scheduled Area Regulation, Ranchi; Order dated 16.11.1998 (Annexure -3) passed by the Deputy Commissioner, Ranchi dismissing the appeal against the order passed by the Special Officer, Scheduled Area Regulation and the Order dated 24.7.2000 (Annexure -4) passed by the respondent nO.1 -Commissioner, South Chota Nagpur Division dismissing the revision filed by the petitioner. The case of the petitioner is that in the year 1950, he purchased a piece of land measuring an area of six Decimals of Plot No. 527 under Khata No. 79 in Village -Bargama for a consideration of Rs. 100/ - and after purchase, he raised substantial structure thereon. His further case is that, in title Suit No. 1028 of 1963, the right, title and interest of the father of the petitioner had been declared by the Civil Court on the basis of joint compromise.
(3.) THE respondent no.4 -Michel Munda filed an application under Section 71 A of the Chota Nagpur Tenancy Act for restoration of the land on the ground that he was illegally dispossessed from the said land by means of a fraudulent transfer, made in violation of Section 46 of the Chota Nagpur Tenancy Act.;