CHAKRADHARI MAHTO Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for the following reliefs:-

(2.) It has been stated that the petitioner purchased land of Khata No. 54, Khesra No. 127/499, area 0.08 acres of Mouza Machyara, P.S. Mahuda, District Dhanbad by virtue of registered sale deed dated 10.06.2010 from Chapla Devi wife of late Dhirendra Nath Chatterjee. In the Revenue Record-Register-II Jamabandi in respect of the said land was running in the name of the vendor Chapla Devi. Before the said transfer the petitioner's vendor was in peaceful possession of the said land. After purchasing the land, the petitioner came in peaceful possession of the land and applied for mutation of his name. By order dated 13.10.2010, Circle Officer, Baghmara rejected the petitioner's petition. The Appellate Authority and Revisional Authority also upheld the said order.

(3.) Learned counsel appearing for the petitioner submitted that the said impugned orders are wholly arbitrary and illegal. The petitioner's prayer for mutation has been rejected on the ground that the land in question was recorded as 'Gair-abad' in the revisional survey record and that the petitioner has not produced the Zamindari rent receipt and the return filed by the ex-landlord.