RAJENDRA DAVE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Originally, this writ petition has been filed for directing the respondents to mutate the lands described in registered deed no. 19866/17387 dated 14.10.2008 in the name of the petitioner or at least dispose of mutation petition expeditiously.

(2.) In the counter affidavit, an order passed by the Circle Officer, Ranchi dated 20.02.2010 has been annexed to show that prayer of petitioner has been rejected on the ground that the land is a lease land and petitioner has not produced documents of valid transfer made in his favour.

(3.) By filing I. A. No. 3273 of 2010, the petitioner has also challenged the said order. It is submitted that there is no bar for mutating the name of petitioner even if the land is in question is a lease land. He relied on the orders dated 23.4.2008 passed in W.P.C. No. 6053 of 2007 and analogous cases affirmed by the Division Bench on 08.08.2008 in L.P.A. No. 249 of 2008 and L.P.A. No. 250 of 2008 (annexure 4 & 5 respectively). He further submitted that petitioner produced the valid documents of the transfer, but the same were not considered.