RAMPATI RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BY the Court. - Heard counsel for the parties.

(2.) THE petitioner had approached this Court for directing the respondents to take final decision for settlement of Area 6 decimals of Plot No. 877 under khata No. 123 of village Namkum on the ground that the respondents had not arrived at any final decision on his application for settlement in respect of which even the Land Settlement Case No.2 R -VIII/1987 -88 was initiated.

(3.) ACCORDING to the petitioner under the policy of the State of Bihar contained in resolution dated 20.11.1963. He was entitled to settlement of at least 12.5 decimals of land being a landless person belonging to scheduled caste. Accordingly, he made an application for settlement of the aforesaid portion of land Area 6 decimals of Plot No. 877 under khata No. 123 of village Namkum, which was registered as Sainik Bhumi Bandobasti Case No. 2 -RVIII/1987 -88 in the Court of Deputy Collector, Incharge, Land Reforms, Sadar at Ranchi. According to the petitioner, a report was submitted by the Land Reforms Deputy Collector, Ranchi on 11.12.1992 that the lands can be settled with the petitioner in khas mahal for a period of 30 years at a salami of Rs. 1000/ - per decimal. However, respondents did not act upon the said application of the petitioner and report and no final decision has been taken in the Land Settlement Case. He has, therefore, compelled to approach this Court for the aforesaid relief.