ANIL KUMAR BAJAJ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ petition has been filed inter alia for issuance of a writ of mandamus upon the Respondent to ensure that the revenue records of the Petitioner and his father with respect to the land appertaining to Khata No. 176, Plot No. 44, admeasuring an area of 23 Kathas, 11 chattak, 25 square feet and 20 katha, 11 chattak, 25 square feet respectively (hereinafter after referred to as the 'scheduled land' for the sake of brevity) as contained in Register-II be made visible online.

(3.) Mr. Parth Jalan Advocate, assisted by Ms. Shivani Jaluka, representing the petitioner submits that the scheduled land is a part of the land falling under Khata No. 176, Thana No. 203, which comprises of Plot No. 44 along with the plots within Mouza-Hehal admeasuring a total area of 31.52 acres. This land is recorded in record of rights prepared during the Rs.Survey (Annexure-1) in the name of the one Ganga Prasad Budhia. Ganga Prasad Budhia sold the entire land admeasuring 31.52 acres (including the scheduled land) to Maharaja Nand Kishore Nath Shahdeo vide a registered sale deed bearing number 6043 dtd. 10/11/1944. The land was subsequently inherited by the son of the Maharaja namely Arun Nath Shahdeo. Mutation was carried out in the name of the Maharaja in the year 1971.