NAND KISHORE LAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the cases, since arising out of the same case, were heard together and are being disposed of by this common order.

(2.) It is the case of the complainant that out of 4.15 acres of land of Mauza Moriyawan appertaining to Plot no.1246, Khata no.1 under Thana no.2 the mother and father of the complainant purchased 2.78 and acres of land through a registered sale deed in the year 1966. Since then, the complainant and his ancestors were coming in continuing cultivating possession over it. Subsequently, the complainant also acquired 1.02 acres of land through registered sale deed but the accused persons in connivance with the land Mafia created a wrong Jamabandi. When complainant came to know about it, he filed an application under RTI Act whereby information was given on 26.3.2009 that the land of Khata No.1, area 2 acres has been entered in Register- II at page no.70/7 in the name of Most. Khedni Kumhain and rent receipts for the period from 5.11.1990 to 2007-08 have been issued in her name. It was also informed that in the remarks column of Register-II it has been recorded that this has been brought from page 194/F but there is no signature of the competent officer and that the said page is missing.

(3.) Further case is that when the land Mafia started fencing the land of the complainant, the complainant gave information about this to all senior officersbut the complainant was abused and threatened by the officers concerned.