AADIWASI LOHRA SAMAJ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Public Interest Litigation has been filed by the petitioners against the State and its officials, inter alia, seeking quashing and setting aside of the letter dtd. 19/1/2006 (Annexure-5) and also a letter dtd. 3/4/2014 (Annexure-7) and a Memo dtd. 6/8/2014. Other reliefs have also been sought for.

(2.) The petitioners in this Public Interest Litigation claim to be protecting the indigenous group of Lohra Scheduled Tribe.

(3.) According to them certain wrong entries were made in the Khatiyan (Annexure-20 and 21 illustratively) of Lohra tribe in the Jharkhand Government land records which are required to be corrected as per provisions laid down under Sec. 84 of the Chota Nagpur Tenancy Act, 1908 ( for short the "Act") . It is alleged by petitioners that in the said land records in the place of "Lohra" tribe, a wrong spelling "Lohar" was mentioned which resulted in certain persons who genuinely belong to the Lohra scheduled tribe losing the protection envisaged by the law as per the above statute in regard to certain lands belonging to the said tribe.