MD ISHAQUE ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The writ petition is under Art. 226 of the Constitution of India for issuance direction upon the respondents more particularly respondent no.4 to make online entry with respect to the land in question in consonance to the Register II documents maintained for the lands in question situated at MauzaGorga, Thana No.2, Circle Purvi, Khata No.72, Plot No.576, Area measuring 14.86 Acres at Dhanbad.

(2.) Mr. Rajiv Anand, learned G.A.IV for the State-respondent at the outset has submitted with preliminary objection by referring to the application which has not been filed by the petitioner rather by one Safiullah Ansari, therefore, petitioner is required to approach before the authority.

(3.) In response to Mr. Lukesh Kumar, learned counsel for the petitioner submits that the petitioner being legal brother of Alahi Miyan and the application has been filed by his brother Safiullah Ansari, therefore, there is nothing illegality in the same.