GULAM QUADIR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been preferred by the petitioner with grievance that the Circle Officer. Dhanbad in spite of his filing application for mutation of land in question measuring 53 decimals out of 69 decimals of Plot No. 59 and 60. Khata No. 4 and Plot No. 47 under Khata No. 20 of Mouja -Amarpur, is not registering and determining the claim.

(2.) THE counsel for the Slate referred the guidelines of the State to suggest that a land outside the State cannot be mutated in favour of one or the other.

(3.) THIS Court at this stage, is not required to determine the issue as to whether the land, in question, is required to be mutated or not in favour of one or other. If an application for mutation is filed, the Circle Officer is bound to register it and determine the claim in one or other way as per law taking into consideration the possession of one or other. The mutation neither creates any right and title nor cancellation of mutation extinguishes right and title of any one or other.