AJIT NARAYAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ application has been preferred by the petitioner to quash the list of prohibited land (Annexure-12) issued by the Revenue Department, which prohibits the registration of transfer of land and to direct the respondents not to refuse the registration of the petitioner's land transfer based on the unilaterally prepared prohibited list.

(2.) The brief facts of the case are that the land of petitioner is situated at Mauza Maheshpur, Mouza No.250, Thana Maheshpur, Khata No. 162, Dag (Plot) No. 475 area measuring 18 Katha 03 Dhurs in District Pakur. The land is settled under the name of Petitioner's father through unregistered Bandobasti Parwana in 1945 and has also been paying rent and the latest rent receipt were issued in favour of petitioner till 31/7/2023. There have been objections regarding possession of land by petitioner however none fructified thereby cementing the claim of petitioner. Subsequently, without rhyme and reason and without issuing notice; the land of the petitioner was included in the Prohibited List prepared by the Government of Jharkhand which makes the land non-transferable in favour of others as such the petitioner is not able to transfer the land for his urgent money requirements. Hence, this writ application.

(3.) The issue in the present writ application is covered by the judgment dtd. 13/12/2024 passed in W.P.(C) No. 847 of 2023 (Brinda Devi Agarwal Vs. State of Jharkhand). For brevity, relevant paragraph is quoted herein below:-