RAM DHANI PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner prays for and is allowed to correct the designation of the respondent no.3 as 'Land Reforms Deputy Collector, Ghatshila'.

(2.) Necessary insertion in the cause title of the writ petition be made in course of the day.

(3.) The present writ petition has been filed for quashing/setting aside the order dtd. 29/10/2021 (Annexure-7 to the writ petition) passed by the Land Reforms Deputy Collector, Ghatshila- respondent no.3 in Rent Fixation Case no.08 of 2020-21, whereby the petitioner's application for fixation of rent has been rejected. Further prayer has been made for issuance of direction upon the concerned respondents to consider the petitioner's application for fixation of rent in terms with Chotanagpur Revenue Collection Rules.