AJIT KUMAR BARIAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present appeal is directed against the judgment/order dtd. 11/1/2024 passed in W.P. (C) No.2493 of 2007 whereby the learned Single Judge has allowed the writ petition filed by the writ petitioner/respondent no. 7 and has directed the Circle Officer, Ratu Circle, Ranchi (respondent no. 4) to issue rent receipts in his favour on payment of rent with respect to the land admeasuring 0.46 acre in Plot No.65, Khata No.30, Khewat No. 2, Mauza - Lalgutuwa, P.S.- Ratu, Ranchi (hereinafter referred as the said land).

(2.) Learned counsel for the appellant submits that the said land was purchased by the mother of the writ petitioner namely Devkali Devi from one Lodhar Lohar by way of registered sale deed no. 5944 dtd. 9/9/1963. Mutation of the said land was also done in favour of Devkali Devi vide Mutation Case No.26 R 27/1963-64 and rent receipts were also issued in her favour, however, the area transferred to Devkali Devi was not subtracted from the area recorded in the original khata of the recorded tenants.

(3.) It is further submitted that the said land was also sold by all the legal heirs of the recorded tenants i.e., Jatu Lohar and 25 others to the appellant and one Hiralal Tiwary by way of registered sale deed no. 11392 dtd. 15/12/2000. The said land was mutated in the name of the appellant and another purchaser vide Mutation Case No.397 R 27/2001-02 and they started paying rent of the same.