CHARKA GANJHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the petitioners, Mr. Rajeev Ranjan Tiwary assisted by learned counsel, Mr. Ranjit Kumar Tiwary and learned counsel for the respondents-State, Mr. Manoj Kumar, G.A.-III.

(2.) Learned counsel for the petitioners, Mr. Rajeev Ranjan Tiwary has submitted, that petitioners have preferred this writ petition on 17/10/2020 for a direction upon the respondents to release the land of the petitioners measuring 18 acres of land of plot No.296 Village Banji, Thana No.159 of Mandu, the then District:- Hazaribag now Ramgarh, with boundary:-

(3.) Learned counsel for the petitioners, Mr. Rajeev Ranjan Tiwary has further submitted, that land had been settled in favour of ancestors of the petitioners from Ramgarh Raj in the year 1941. Xerox copy of the hukumnama and Fard Amin report have been brought on record as Annexures-1 and 1/A to the writ petition.