MD. SAFDER IMAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition is filed under Article 226 of the Constitution of India for correction in the online computer entry made in respect of petitioners' names and other heirs in Register-II with respect to the lands of Khata No. 26 plot No.181 (area-3.13 acres), plot No.294 (area- 12 decimal), plot No. 370 (area-1 decimal) plot No. 301 (area-07 decimal), plot No. 440 (area-0.19 acre), plot No. 535 (area-86 decimal) ' Total 5.38 acres of land, village-Goya, Thana-Ghaghra, Halka No.10, District-Gumla.

(2.) The petitioners had submitted an application for making necessary correction in Register-II to the Circle Officer, Ghaghra, District Gumla on different dates (Annexure-3 to 5) which was pending at the time of preferring the instant writ petition.

(3.) It is now further pleaded by the petitioners in the supplementary affidavit that the representations have been disposed of by the Circle Officer, Ghaghra, Gumla on 5/1/2023 in Misc. Case No. 02/2022-23 noting that there had been interpolations in Register-II and the matter was sent to the LRDC, Gumla for making necessary correction in Register-II in the name of the Afjal Bibi and Mahmooda Bibi.