LAWS(JHAR)-2023-2-67

AKHIL PRASAD MANDAL Vs. STATE OF JHARKHAND

Decided On February 10, 2023
Akhil Prasad Mandal Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) For the Petitioners : Mr. Jay Prakash Jha, Senior Advocate : Mr. Manoj Kumar Sah, Advocate : Mr. Aishwarya Prakash, Advocate : Mrs. Puja Kumari, Advocate For private Respondents : Mr. Neeraj Kishore, Advocate For the Resp.-State : Mr. Uttam Kumar Das, A.C. to G.P.- VI 13/10/2/2023 Heard the learned counsel for the parties.

(2.) This writ petition has been filed for the following reliefs:-

(3.) It is the specific case of the petitioners that Jamabandi No. 4 of Mouza Kurma, Kasba Kurma, was recorded in the name of Champa Baithain and Tetri Baithain in Ganzert's settlement. Under the provisions of Clause 12 of the Record of Rights, the Pradhan was authorized to make settlement of land of any raiyat who died without any issue. It is further case of the petitioners that under Clause 12 of the Record of Rights, as per the Santhal Pargana Tenancy Manual, 1911, there is no prohibition of settlement of land by Pradhan.