ARJUN SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Circle Officer, Sadar, Hazaribagh issued a family certificate on the application of the petitioner vide memo no.85 dated 14.05.2013 (Annexure-3). It transpired subsequently on objection filed by one Manohar Rana son of Shri Kishori Rana of village Korrah that the family certificate issued was not proper and that petitioner did not come in the genealogy of his family. An important fact that the petitioner had asserted on affidavit vide Annexure-1 relating to the descendants of the common ancestors Manki Badhai (deceased) about the death of Budhan Badhai (issu-less) was found to be incorrect. This suppression of correct fact had led to the issuance of the family certificate vide Annexure-3 which has been revoked by the Circle Officer, Sadar, Hazaribagh through memo no. 1811 dated 21st December, 2013 (Annexure-7) (impugned herein).

(3.) Petitioner has assailed the same on the ground that it has been in violation of the principle of natural justice without giving due opportunity to him to present all relevant material facts and supporting documents.