MHR CONSTRUCTION PRIVATE LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition is filed for the following reliefs: -

(2.) Petitioner is a company engaged in land development and building construction, which had purchased raiyati land in village- Uliyan, through 8-9 registered sale deeds form 24/12/2012 to 26/3/2022. The lands purchased were duly mutated and rent is being paid to the Government. Before starting the construction project, the petitioner-company got nature of the land verified from Jamshedpur Notified Area Committee.

(3.) The Circle Officer, Jamshedpur-cum-Collector vide Letter No. 2558 dtd. 23/8/2022 informed 1786 dtd. 2/9/2022 reported to Jamshedpur Notified Area Committee that land was free from CNT Act and the petitioners were in possession of the land in question.