DEEPAK KUMAR ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The application for mutation of the petitioner was ordered in his favour by the Circle Officer, Katkamdang on 12/9/2023 in Case No.9/23-24 with respect to a piece of land, which he claims to have acquired by registered sale deed from vendor which was allotted as a share in Title (Partition) Suit N.45/1926.

(2.) Strangely enough, the Circle Officer (respondent no.6) by the impugned order dtd. 21/2/2024 has rejected the application for online mutation. It is argued that incumbent Circle Officer cannot review the order passed by his predecessor.

(3.) It has been alleged that the said online mutation was rejected on extraneous consideration by demanding illegal gratification from the petitioner.