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Judgment
Birendra Prasad Verma, J. (Oral)—The present proceeding under Articles 226 and 227 of the Constitution of India arises out of a proceeding initiated at the behest of the petitioners for correction of Jamabandi with respect to lands under dispute. The claim for correction of Jamabandi with respect to lands under dispute was rejected by order dated 23.9.1985 (Annexure-9) passed in Jamabandi Correction Case No. 2 of 1985-86. Appeal preferred by the petitioners was dismissed by the respondent DCLR, Banka, by order dated 9.12.1987 (Annexure-10). Revision Case No. 82 of 1987-88 preferred by the petitioners was dismissed by the order contained in Annexure-11. All the aforesaid three orders were not interfered with by the respondent Divisional Commissioner, Bhagalpur Division, in second Revision Case No. 2 of 1988-89 by order dated 18.8.1992 (Annexure-12).
From the materials available on record it is apparent that claim of the petitioners for correction of Jamabandi with respect to lands under dispute has been rejected by recording concurrent finding of facts by all the authorities vide Annexures- 9, 10, 11 and 12.
In view of the aforesaid concurrent finding of facts recorded by all the authorities rejecting the claim of the petitioners with respect to lands under dispute, this court does not feel inclined to interfere with the orders impugned.
In the result, writ application has to fail and is accordingly dismissed.