BISHNU LOHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Writ Petition (Civil) has been filed for quashing the Notice as contained in Memo No.131(ii) dtd. 4/2/2023 (Annexure-10) issued by the Circle Officer, Sisai (Respondent No.8) directing the petitioner to remove encirclement (Gherabandi) from the Raiyati Land being Khata No.86, Plot No.907, Mouza- Kudra, Area 0.73 acres.

(2.) The facts of the case as it appears from the instant petition as well as counter-affidavit filed on behalf of the State, is in a narrow compass. The petitioner claims the land in question to be Raiyati land which was recorded in the name of great grand-father (Sukhan Lohar, S/o Late Ghuran Lohar), whereas the State claims the land to be acquired way back in 1956 and compensation having been paid to Sukhan Lohar.

(3.) Petitioner claims to be in 'Juridical Possession' of the land in question as Jamabandi continued in his name and up-to-date rent receipts till 2022-23 has been issued in his favour.