HARISH MUNJAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ application the petitioners seek direction upon the respondents particularly respondent No. 4 Circle Officer, Ranchi to accept rent and grant rent receipts in respect of the landed property of the petitioner, which was purchased as far back as in 1959.

(2.) PETITIONERS ' case inter alia is that their predecessor in interest namely, Jiwan Lal purchased 2.90 acres of land comprised within plot No. 1947, 1948, 1949 under khata No. 79 of Mouza Booty by virtue of registered deed of sale dated 2.12.1959 which was executed after obtaining permission of the Deputy Commissioner, Ranchi under Section 49 of the Chhotanagpur Tenancy Act, in Misc. case No. 34 -R (8) of 1959 -60. Thereafter, the name of Late Jivan Lal was also mutated in the office of the Circle officer being Mutation Case No. 51 -R 27/1960 -61.

(3.) PETITIONERS ' case is that after the direction issued by the Land Reforms Deputy Collector several applications were filed by the petitioners requesting the Circle Officer for realizing of rent and issuance of rent receipts but the Circle Officer has not issued rent receipts.