ASHA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present writ petition has been filed for issuance of an appropriate writ, order or a direction commanding upon the respondents to make the measurement and demarcate the land of the petitioner behind R.S. date No. 138, Plot No. 612, measuring an area of 2 decimals 666 sq.fts. which is purchased through registered deed of sale being deed No. 462 dated 18.12.1993 and through another deed of Sale Number being 461 dated 18.12.1993, under Khata No. 138, Plot No. 613, Area 2 decimals situated at Village -Murhu, P.O.Murhu, District -Ranchi.

(2.) THE present writ petition in its form and prayer is not maintainable under Article 226 of the Constitution of India. The dispute is purely civil in nature and refers to a sale deed. As regard measurement and demarcation of land the same cannot be adjudicated in a writ petition.

(3.) THERE shall be no order as to costs.