MD SAKIL AHMAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, whereby and whereunder direction has been sought for mutation of their names in the mutation register and to accept the rent.

(2.) The grievance of the petitioner is that he has purchased the land from the vendor, who was faced the proceeding initiated under the Public Land Encroachment Act, wherein one BPLE proceeding as contained under Annexure-3, the land in question has been held to be not public land and thereafter the aforesaid proceeding was dropped.

(3.) The petitioner has purchased the land from the vendor, in whose favour B.P.L.E. proceedings have been dropped and after purchase of the land, have filed application for making necessary correction in the records of rights by instituting two cases i.e. Mutation Case Nos. 738/2018-19 and 737/2018-19, but the Circle Officer, Nirsa is taking no decision. The petitioner is pursuing the aforesaid proceeding by taking plea of dropping of the B.P.L.E. proceeding and the acceptance of rent, from the erstwhile title-holder but the reason best known that the Circle Officer in not disposing the said mutation cases, therefore, the instant writ petition has been filed.