JITENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India for quashing the order issued vide Memo No. 1066(ii) dtd. 13/12/2024, whereby the application of the petitioner for mutation of his land under Khata No. 113, Plot No. 16, Thana No. 140, Mouza- Bajra measuring 0.37 acre has been rejected by the Circle Officer, Hehal, Ranchi.

(2.) It is submitted by learned counsel for the petitioner that the land was purchased by registered sale deed No. 13282/13912 dtd. 15/3/1971 from Md. Ashique, Son of Haji Israil Saha. After the said purchase, the name of Munna Bhagat son of Dasai Bhagat was duly entered in Mutation Case No. 52R27/72-73 and thereafter, the petitioner is in settled possession of the land and is continuously paying the rent to the State. The rent receipt is also enclosed to the writ petition.

(3.) It is argued by the learned counsel that the Circle Office, Hehal-respondent no. 4 for the reason best known to him, has rejected the mutation application when the jamabandi is presently running in the name of his father. Earlier the petitioner has moved in W.P.(C) No. 3186 of 2021 which was disposed of with the direction to the respondent to pass a reasoned order.