SMT. LALITA DEVI KEJRIWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition, the petitioners have prayed for a direction on the respondents to issue rent receipts to the petitioners, whose names have been running in the Jamabandi for several years. It has been submitted that the petitioners are the purchasers of the land appertaining to Khata No. 176 of different Plot Nos. of Village-Hehal, Town and District - Ranchi. After purchasing the said property, the petitioners applied for mutation of their names. Their petitions were duly inquired into and after considering their registered sale deeds, possession and other relevant aspects, the mutation was allowed and correction slips were issued in the year 2005. Since thereafter rent was also accepted and rent receipts were granted to the petitioners till 2005-06. Suddenly, the respondents stopped accepting rent and granting rent receipts and no reason was assigned for not accepting rent.

(2.) Learned S.C (L&C) appearing on behalf of the respondents has not disputed the said facts and contentions. However, he has contested the writ petition on the ground that the petitioners have sought adjudication of several disputed facts, which cannot be heard and decided in writ jurisdiction of this Court.

(3.) I have heard learned counsel for the parities and pursued the facts and materials on record.