SHISHIR KUMAR CHAKRAVARTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been preferred by the petitioners for a direction on the respondents to issue rent receipt in their favour. According to them, the land, in question, pertaining to Plot No. 1264 under Khata No. 59 in Mauza - Lalpur, District - Ranchi, belongs to them. The premises, which consisted of a "Khaparposh" house and boundary, was recorded in the name of their father, late Gyanendra Nath Chakravarty, in the Municipal Survey records of rights. After death of their father, the petitioners applied for mutation of their names and, accordingly, vide order dated 15th March, 1978 the land, in question, was recorded in their names.

(2.) IN pursuance of Mutation Case No. 1349 of 1977 -78, name of first petitioner, Shishir Kumar Chakravarty was mutated in Register -II in respect of 14 Kattha and 3 Chhatak of land and correction slip was issued accordingly. Thereafter, he paid rent regularly up to the year, 1995 -96 and was granted rent receipts.

(3.) LIKEWISE in pursuance of the order dated 15th March, 1978, passed in Mutation Case No. 1350 of 1977 -78, name of third petitioner, Arun Prakash Chakravarty, was also mutated in Register -II in respect of his share i.e. 14 Kattha and 2 Chhatak and correction slip was issued accordingly. Thereafter, he also paid rent up to the year 1995 -96 and obtained rent receipts.