RUKMINI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for quashing letter no. 1085(ii) dtd. 3/8/2017 (Anneuxre-5 to the writ petition) issued by the Circle Officer, Namkum (the respondent no. 5) to the Additional Collector, Ranchi (the respondent no. 3) reporting inter alia that there has been irregularity in issuing genealogical table of Late Budhu Singh. Further prayer has been made for quashing letter as contained in memo no. 1165(ii) dtd. 24/7/2017 (Anneuxre-6 to the writ petition) issued by the Deputy Commissioner, Ranchi (the respondent no. 2) to the respondent no. 5 whereby direction has been issued to identify the concerned revenue officials including the circle officer and circle inspector who had made recommendation for issuance of genealogical table of Jamabandi raiyat- Budhu Singh by including his two daughters namely Rukmini Devi and Urmila Devi and to frame charge against them by initiating departmental proceeding as well as to ensure cancellation of the said genealogical table.

(2.) A counter affidavit has been filed on behalf the respondent nos. 2 to 5 annexing copy of judgment dtd. 27/9/2019 passed by the Additional Judicial Commissioner-XIV, Ranchi, in Probate Case No. 35 of 2002 converted as Probate Title Suit No. 04 of 2004, the operative part of which reads as under:

(3.) It has also been averred in paragraph-15 of the said counter affidavit that the petitioner's case can be reconsidered on the basis of judgment dtd. 27/9/2019 passed in Probate Case No. 35 of 2002 converted as Probate Title Suit No. 04 of 2004.