DINESH ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioners, by way of filing the present writ petition under Articles 226 and 227 of the Constitution of India, have prayed for issuance of an appropriate writ/order/direction for quashing and setting aside the order dated 25.8.2012, passed by the Land Reforms Deputy Collector, Ranchi in Mutation Appeal No. 55R 15/2011-12, whereby the appeal filed by the petitioners has been dismissed confirming the order of the Circle Officer, Town Anchal, Ranchi, passed in Mutation Case No. 8336-R 27/2010-11, whereby the land in question has been mutated in favour of respondent No. 5-Bucha Oraon. Heard the learned counsel for the petitioners as well as respondent-State Government and perused the impugned order as well as other materials placed on record.

(2.) On perusal of the same, it transpires that the order passed by the Land Reforms Deputy Collector, Ranchi in mutation appeal is under challenge. There is a provision of preferring a revision application against the said order and therefore, I find substance in the argument advanced by the learned counsel for the respondent-State Government that petitioners without exhausting/availing alternative efficacious remedy approached this Court under writ jurisdiction and therefore, present writ petition is required to be disposed of by giving permission to the present petitioners to prefer a revision application against the said order. Accordingly, present writ petition stands disposed of with the permission to the petitioners to file revision application before the revisional authority.

(3.) Present writ petition has been filed on 12.10.2012 and therefore, the time lapsed on account of pendency of this writ petition shall not come in the way of the present petitioners in preferring revision application. As and when such revision application is preferred by the present petitioners, revisional authority shall consider and decide the same in accordance with law. With the aforesaid observation and direction, this writ petition stands disposed of.