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Judgment
7 paragraphs · 264 wordsGautam Kumar Choudhary, J
This writ petition has been filed under Article 226 of the Constitution of India for correction in the online entries made in the revenue records which is at variance with the entries made in the physical register.
It is submitted by the learned counsel on behalf of the petitioners that they have purchased the land situated at Mouza No. 349, Khata No. 56 having old plot no. 1009 and 1010 being new plot no. 1134 and 1135 having total area of 91 decimal and 61 decimal respectively by four registered sale deeds in the year 2016 from the descendants of its khatiyani raiyat. After the said purchase, the land was duly mutated in the land records in the name of the petitioners.
The main grievance of the petitioners is that discrepant entries have been made in the online revenue records and for correction of the entries, the petitioners filed a representation before Circle Officer, Baghmara, Dhanbad on 27.11.2024, but the said representation has not so far been disposed of, nor any correction has been made.
Under the circumstance, respondent nos. 5 is directed to dispose of the representation dated 27.11.2024 by reasoned order and accordingly make corrections of the entries in the online records within eight weeks of the order, failing which, the respondent no. 5 will be liable to pay cost of Rs. 10,000/- to the petitioner for causing undue delay.
Let a copy of the order be communicated forthwith to Respondent No.5. Writ petition stands disposed of.
Pending I.A., if any, stands disposed of.