BASANT KUMAR MAHALKA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant writ petition has been filed for a direction upon the respondents for making online entries in Register II of the land of the petitioner appertaining to old Khata No.97, Plot No.3/1117, corresponding to new Khata No.160, Plot No.3, 3/2043, 3/2044, total area 2.70 acres, Mauza Mananchotag, P.S. Latehar, District Latehar.

(2.) It is contended by the learned counsel on behalf of petitioner that Jamabandi of the said land is running in the name of the petitioner which was allowed vide Mutation Case No.378/1977-78. It is further submitted that the land measuring 03 acre 07 decimals was settled in favour of the father of the petitioner, out of which 0.37 acre under Plot No.3/1118 in online entry has been made, but so far 2.70 acre of land under Plot No.3/1117, Khata No.97 is concerned, same is not being done for the reasons best known to the respondent no.4.

(3.) It is submitted by the learned counsel that there is absolutely no cloud on title and possession of the petitioner which will be apparent from the fact that it was wrongly recorded as Anabad Bihar Sarkar against which the petitioner preferred Case No.430/1999 under Sec. 87 of the Chota Nagpur Tenancy Act which was decided in favour of the petitioner and the order has attained finality. A representation to the respondent no.4 in this regard had been submitted by the petitioner on 9/12/2024 (Annexure 3) which has still not been disposed of.