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Judgment
5 paragraphs · 175 wordsS.J. Mukhopadhaya, J.—The case relates to cancellation of Jamabandi. The order was passed on 20th June, 1998. It was affirmed by the appellate authority on 15th October, 1999.
It is a settled law that on creation of Jamabandi it does not create any right and title in favour of one or other, nor cancellation of Jamabandi extinguishes right and title of one or other person. In this connection one may refer a Division Bench judgment in the case of Sitaram Choubey and Others Vs. State of Bihar and Others .
Having regard to the facts and circumstances and as the impugned orders dated 20th June. 1998 and 15th October, 1999 will not affect right and title of one or other, nor create any right in favour of one or other, the Court is not inclined to interfere with the impugned order. The aggrieved person(s) may move before a Civil Court of competent jurisdiction for declaration of right, title of possession/delivery of possession.
This petition stands disposed of.
Writ petition disposed of.