RAJKALI DEVI, WIFE OF DASHRATH SINGH Vs. STATE OF JHARKHAND THROUGH ITS SECRETARY, DEPARTMENT OF REVENUE & LAND REFORMS

JUDGEMENT

(1.) The writ petition is for issuance of direction upon the respondent-State authorities to restrain respondent no.7 in carrying out the mining operation on the raiyat land of the petitioner pertaining to Khata no.347/49, Plot No.2129/2066/559 admeasuring a total area of 7.42 acres situated at Mouza Chando, P.S-Chainpur, P.S No.179, District Palamau..

(2.) It is the case of the petitioner that he has made serious objection against the mining work being operated in the land pertaining to the petitioner for which he has filed an application before the Circle Officer concerned, but no decision has been taken, therefore, this writ petition has been filed.

(3.) He further submits that he may be allowed to approach before the Deputy Commissioner along with documents showing title over the land in question.