DILIP KUMAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is preferred under Article 226 of the Constitution of India, for quashing of the order dtd. 18/10/1995 passed by the Circle Officer, Dumka in R.M. Case No.14/95-96 and order dtd. 20/2/2002/1/4/2002 passed by the Deputy Commissioner, Dumka in Rev. Misc. Appeal No.59/1995-96, whereby and whereunder the circle officer , Dumka had mutated the names of opposite parties nos.4 to 6 and thereafter Deputy Commissioner (Respondent No.2) issued orders and directions to the circle officer to enter the name of the opposite parties nos.4 to 6 with respect to the portion of Plot no. 1626 of Dumka Town, in Register-II and also rent receipts.

(2.) The brief fact of the case, as per the pleading made in the writ petition, required to be enumerated, reads as under: -

(3.) It is the case of the petitioners that they are the absolute owners having subsisting title to a piece of land measuring 10 Kathas 17 Dhurs and bearing plot no.1626 situated in the town of Dumka, District-Dumka. The aforesaid land once upon a time belonged to one Probodh Chandra Dey. The said Prabodh Chandra Dey executed a deed of lease with respect to a portion of aforesaid plot no.1626 in favour of late Babulal Sharma. The said lease was created for 25 years w.e.f. 2/7/1936.