MAHENDRA KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ application has been preferred by the petitioner praying therein for quashing the Order dtd. 27/12/2023 (Annexure-8) passed by the Deputy Commissioner, Ranchi, wherein the claim of the petitioner for removal of land bearing Sub Plot No. 183/A (R.S. Plot No. 183), Sub-Plot No. 183/A/1 under Khata No. 113/119, P.S. No. 140 in Mauza Bajra, Anchal Hehal, PS Sukhdeo Nagar, District Ranchi admeasuring 5 (five) decimals from the 'Prohibited List' has been rejected.

(2.) The brief facts of the case are that the subject matter of the dispute is related to land bearing Sub Plot No. 183/A (R.S. Plot No. 183), Sub-Plot No. 183/A/1 under Khata No. 113/119 that was purchased by the father of the petitioner vide Sale Deed dtd. 12/9/1985 and thereafter, the name of the petitioner was duly entered in the Register II. When the petitioner tried to sell the subject land, he was informed in the Registry Office that the subject land has been put in the 'Prohibited List' and was further not responded by the Resp. No. 2 and 3 against his representation made to them, the petitioner had filed a writ petition WP(C) No. 273 of 2023.

(3.) The issue in the present writ application is squarely 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 paragraphs are extracted hereinbelow: