Dashmi Devi vs State of Jharkhand And Ors

The present writ petition is taken up today through Video conferencing.

Learned counsel for the petitioner while pressing the present writ petition has confined the prayer to the extent of issuance of direction upon the

respondent-Railway authorities to restore the possession of land appertaining to Mouza-Haratu, Khata No.60, Plot No.565, Thana No.175 (Namkum),

District-Ranchi measuring an area of 0.76 acres to the petitioner.

The case of the petitioner is that her predecessor-in-interest is the recorded tenant of the land appertaining to Mouza-Haratu, Khata No.60, Plot

Nos.393, 394, 565 and 566 measuring an area of about 2.40 acres. A part of the said land to the extent of 1.64 acres out of 2.40 acres was acquired

by the State Government for Electric Equipment Factory, Tatisilway, Ranchi (an unit of erstwhile Bihar State Industrial Development Corporation

Limited). The petitioner was provided information by the office of the said factory through letter dated 9th May, 2018 that as per the documents

available in the office, no land had been acquired except 1.64 acres appertaining to Mouza-Haratu, Khata No.60, Plot Nos.393, 394, 565 and 566. The

petitioner has also relied upon the information provided to him by the District Land Acquisition Officer-cum-Public Information Officer, Ranchi vide

letter no.1092 dated 14th July, 2017 informing inter alia that only 0.68 acre of land out of 1.44 acres appertaining to Plot No.565 under Khata No.60

Mouza-Haratu was acquired vide Case No.33/1962-63. Thus, the grievance of the petitioner is that rest part of the land i.e., 1.44 acre-0.68 acre=.76

acre should be restored to him.

Heard learned counsel for the parties and perused the content of the writ petition.

The petitioner has claimed in the writ petition that the name of his predecessor has been mentioned in the record of rights as the raiyat of the land in

question. It has also been stated by the petitioner particularly in paragraph 10 of the writ petition that the Railways authority forcefully captured about

76 decimals of land of the concerned mouza. It has however not been specifically stated by the petitioner as to when the railway authorities have

forcefully captured the said part of the land as claimed by the petitioner. Admittedly, the land of Khata No.60 Mouza Haratu was acquired by the

State Government in the year 1962-63 i.e., about six decades back. Hence, this Court is not inclined to entertain the present writ petition filed under

Article 226 of the Constitution of India making vague statements after such a huge delay which is otherwise plenary in nature.

The writ petition is, accordingly, dismissed.