PANKAJ KUMAR JAISWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) Petitioner is the vendee of a piece of land executed by sale through an instrument by one Binod Kumar Rai son of Krishnadev Rai, village and Post Khaira Chatar, P.S. - Kasmar, District- Bokaro in respect of a piece of land bearing Plot No. 236, Khata No. - 118, Khewat No.- 01, Tauzi No.- 28, Thana No. - 144 having an area of 7 decimals in Mauza Khaira Chatar of Kasmar Police Station, Pargana Gola, District- Bokaro who presented it for registration before the respondent no. 4- District Sub- Registrar, Bokaro. The sale deed was returned with an endorsement referring to the letter no. 368 dated 02nd April, 2012 and letter no. 49 dated 05th Jan., 2012 issued by the respondent nos. 2 and 3.

(3.) In the counter affidavit respondent-State has taken a plea on the basis of these letters that the sale deed for the aforesaid piece of land presented for registration is a Gair Majarua land according to cadestral survey record. Annexure-C is the list containing such lands falling in the category of Gair Majarua Khas/Aam/Keshar-e-Hind. The instant piece of land is shown at serial no. 711 of the list under the category of Gair Majarua Khas.