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Judgment
6 paragraphs · 245 wordsGautam Kumar Choudhary, J
Instant writ petition has been filed for direction to the respondent no.2-Circle Officer, Hehal to make necessary entry in his favour in Register II and accept him as tenant with respect to Plot No.80, Khata No.14, Area 5 Kathas, Mouza Hehal, District Ranchi
It is submitted by the learned counsel on behalf of petitioner that he is the valid title holder of the said land and vide order dated 22.01.2012 passed in SAR Case No.590 of 2008, order for restoration has been passed in his favour. Further, possession has also been handed over by order dated 28.02.2012. The title of the petitioner over the land in question has been declared in Original Title Suit No.135 of 2011 vide judgment dated 23.11.2017, but despite this, the necessary entries have not been made.
The averments as made, has not been disputed in the counter affidavit filed on behalf of respondents. In Para 11 of the counter affidavit, there is specific averment of Circle Officer, Hehal in letter no.232(ii) dated 28.02.2022 that the land in question has been returned and therefore, his name should be mutated.
Considering the submissions made on behalf of petitioner, instant writ petition is disposed of with direction to the petitioner to file an appropriate application for mutation before competent authority which shall be considered and disposed of within three months from the date of filing of the said petition.
Writ Petition accordingly stands disposed of.