PINKU KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mother of the petitioner- Kaushilya Devi had purchased the land measuring an area 50 decimals appertaining to Plot No.24, Khata No.73, Mauza Masnodih, District Koderma and after the said purchase, her name was duly mutated Mutation Case No.1426(X) 98-99 and rent was accepted and rent receipts being issued in favour of her till 2024-25.

(2.) Online entries with respect to the said land were also made and Jamabandi is presently running in the name of the mother of the petitioner.

(3.) The peaceful possession of the petitioner was disturbed by respondent nos.6 ' 19 and for protection of legal rights, the petitioner moved before Superintendent of Police vide memo no.57 dtd. 13/9/2024. A report was called for from the concerned police station and Circle Officer to confirm the status of the ownership in favour of the petitioner. On the report of the Circle Officer, a proceeding under Sec. 163 of the BNSS, 2023 was initiated by the Sub Divisional Magistrate, Koderma which has been registered as Case No.01 of 2025 on 14/1/2025.