DIPAN RAM Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) The Court.

(2.) ALL the petitioners claim to have purchased certain respective piece of land from Shri Dhiru Bhal C. Dave by registered sale deeds No. 4839, 4840 and 4842 all dated 2.8.1996. Their grievance is that the respondent -Circle Officer, Dhanbad has not registered the applications for mutation of their respective land on the ground that the sale deeds were executed outside the State.

(3.) IT is a settled law that mutation of land/(sic) or jamabondi does not create any right and title in favour of one or other. It merely allows a person, to entered his name in Register II for the purpose of payment of rent. It is always open to the competent authority to determine as to whether the name should be entered in Register II or not taking into consideration the factual aspect relating to possession. However, if any application for mutation/Jomabandi is preferred by one or other person, the competent authority cannot refuse to register the case and is bound to decide it In one or other way.