BASUDEV DHOBI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for issuance of direction upon the concerned respondents to forthwith stop illegal construction being made by the respondent nos.6 and 7 over the land, appertaining to Khata no.1, plot no.5597/3, Mouja Jarmune, measuring an area of 1.08 acres, which, according to the petitioner, was settled in his favour vide Settlement Case no.06 of 1990-91.

(2.) Learned counsel for the petitioner submits that the land in question was originally recorded as Khatiyani Gairmajarua, however, the same was settled in favour of the petitioner vide Settlement Case no.06 of 1990-91. It is also submitted that after the said settlement, rent receipts of the said land were also issued in his favour on payment of due rent. Thereafter, he was in peaceful possession of the said land till the respondent nos.6 and 7 tried to forcibly take possession of the same. The petitioner represented the Circle Officer, Bagodar- respondent no.4, raising the said grievance on which notice dtd. 2/12/2020 was issued, calling upon the parties to submit srelevant documents in support of their claim over the land in question.

(3.) Thereafter, the petitioner appeared before the respondent no.4 and submitted all the relevant documents in support of his lawful possession over the land in question, however, the respondent nos.6 and 7 did not appear and no further step was taken in this regard by the respondent no.4, which has compelled the petitioner to prefer the present writ petition.