SUBHAS KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Petitioner approached this Court with a prayer to direct the respondent no. 3 to decide his mutation application dated 6th Nov., 2012, in respect of piece of land bearing Plot nos. 211 and 212 of Khata nos. 27 and 28 of Village Kolghatti, Thana No. 32 in the District of Hazaribag, which he claims to have purchased from the recorded tenant by a registered Deed no. 1072 dated 21st Jan., 2004 and Deed no. 1378 dated 28th Jan., 2004 respectively. Petitioner claims to be in possession thereof. He also sought restraint upon the respondent no. 3 from interfering in his peaceful possession over the same piece of land.

(3.) On being directed, learned Government Advocate on behalf of Respondent-State has filed counter affidavit sworn by respondent no. 3, Circle Officer, Sadar Anchal, Hazaribagh. The averments in the counter affidavit indicate that application for mutation made on behalf of the petitioner was rejected on 27th Aug., 2012 in Mutation Case no. 1461/2012-1 Copy of the order sheet of the mutation case is enclosed as Annexure-A.