SATENDRA NATH SHAHDEO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) Learned counsel for the petitioner, Mr. Rahul Kumar Gupta has submitted, that petitioner- Satendra Nath Shahdeo, S/o Late Amrendra Nath Shadeo has preferred the instant Writ Petition on 18/5/2022, for quashing the order dtd. 1/12/2020 passed by Additional Collector, Ranchi in Misc. Case No. 1 of 2020-21 (Annexure-5) whereby and whereunder the learned Additional Collector, Ranchi though has ordered for issuance of online rent receipts, but has simultaneously also directed initiation of proceedings under Sec. 4(h) of the Bihar/Jharkhand Land Reforms Act, 1950 and also prayer for quashing of subsequent proceeding based on such order dtd. 5/1/2022 registered as Miscellaneous Case (Sandigdh Jamabandi) No.09/2020-21, (Annexure-6) in purported exercise of powers conferred under Sec. 4(h) of the Bihar/Jharkhand Land Reforms Act, 1950 seeking cancellation of the settlement.

(3.) Learned counsel for the petitioner, Mr. Rahul Kumar Gupta has further submitted, that the land of Khata No.149, within Village Lohri, P.S. Tamar within District Ranchi, with regard to Plot No.402 having an area 201.50 acres was recorded as gairmajarua Khas land of the landlord. The then landlord, namely, Pradhan Radha Mohan Nath Shahdeo vide Hukumnama dtd. 7/3/1946, settled 201.50 acres of Plot No.402 with his son, namely, Amrendra Nath Shahdeo. The said settlement coupled with grant of rent receipt was settled in favour of the settlee and since then the settlee and thereafter his legal heirs are in continuous possession of the said land. Photocopy of Khatiyan as well as Hukumnama dtd. 7/3/1946 are brought on record as Annexures- 1 and 2 to the writ petition.