Sujit Narayan Prasad, J. - (1.) This writ petition is for the following reliefs: (i) For quashing the letter no.485 dated 23.02.2018 as contained in Annexure-4 issued by Circle Officer, Jamshedpur whereby and whereunder he has directed to pay compensation in favour of the tribal. (ii) For quashing the letter no.559 dated 06.03.2018 as contained in Annexure-5 issued by the Circle Officer, Jamshedpur whereby and whereunder the Officer-inCharge, Govindpur Police Station has been requested to take necessary action as the petitioners are allegedly not paying the compensation as determined in R.P. Case No.22 of 1997-98.
(2.) The case of the petitioner is that his late father namely Saudagar Singh had acquired lands admeasuring 1.40 Hectares situated at Ward No.19, Plot Nos.454, 455, 457, 602(A), 602(B), 602(C), 602/645 (total 34 plots) situated at Mouza Jojobera in the district of Singhbhum East, Jamshedpur and after acquiring the said land got his name mutated in the records of rights.
(3.) It is the further case of the petitioners that for the same set of land a title suit being Title Suit No.137 of 1963 had been filed for declaration of right, title and interest which was decreed in favour of the petitioners' father; revenue survey was held in the year 1963 wherein the name of the father of the petitioners namely Saudagar Singh has been mentioned for regularly making payment of rent. But after lapse of substantial period i.e. in the year 1997 a plaint has been filed under Section 71-A of the Chota Nagpur Tenancy Act being S.A.R/R.P. Case No.22 of 1997-98 before the Deputy Collector Land Reforms who in the capacity of Schedule Area Regulation Officer, Jamshedpur has passed order dated 08.10.2001 directing the father of the petitioner to pay compensation of Rs.3,08,000/- with respect to 0.30.70 Hectares of land.;