STATE OF JHARKHAND Vs. PAKUR JAGRAM MANCH

JUDGEMENT

(1.) Leave granted.

(2.) The Settlement Officer notified and published a record of rights under Section 24 of the Santhal Parganas Settlement Regulations, 1872 (Regulations for short) under which land measuring 4.40 acres in Thana No. 24, Plot No. 1061, Mouza Solagaria, Circle and District Pakur, Jharkhand, was recorded as gochar (village grazing land) for the said village Solagaria.

(3.) In a public interest litigation (W.P. No. 5332/2001), the High Court of Jharkhand issued certain directions for effective implementation of national leprosy eradication programme and for improving the standards of health of the tribal residents of the area. In pursuance of it, the Department of Health & Family Welfare, Government of Jharkhand and the Deputy Commissioner, Pakur, on 21.12.2005, authorized the Executive Engineer, Rural Development, Special Division, Pakur, to construct a hospital building. The said gochar was identified as being suitable for construction of the Hospital with the consent of village headman and village community (all the Jamabandi Raiyats of the village), vide consent letter dated 10.11.2006.