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Judgment
8 paragraphs · 369 wordsGautam Kumar Choudhary, J
Petitioner is a poor illiterate lady, who is aggrieved by entries made in the Online Register II.
It is submitted by learned counsel on behalf of petitioner that the petitioner had acquired title over 50 decimal of land appertaining to Khata No.6, Plot No.882, Mauza Torar, P.S. Senha, District Lohardaga by registered sale deed executed by Samu Sahu being Sale Deed No.1063/1052 dated 27.06.1987.
After the said purchase of land, it was duly mutated in Mutation Case No.156/99-2000. Correction slip for 50 decimals was issued in favour of the petitioner and rent was also received with regard to it. However, in the online Register II, entry of 40 decimals only been made. Relevant documents, correction slips, revenue receipts have been enclosed showing that 50 decimals was entered in the name of Fulo Devi.
It is intriguing as to how only 40 decimals of land has been entered in the online Register II when in the offline register 50 decimals of land was entered. A poor lady has suffered hardship on account of error made in the online entries which is very much evident from the letter issued by Circle Officer, Senha to Nodal Officer, Lohardaga vide letter on 06.07.2024 (Annexure-5).
Petitioner is accordingly directed to submit a representation before the Deputy Commissioner, Lohardaga with necessary particulars for correction in the online Register II. The said representation will be disposed of by the Deputy Commissioner within four weeks from the date of receipt/production of copy of this order.
It is a matter of serious concern as to how such an error has occurred. An enquiry is warranted to ascertain whether the lapse was inadvertent or deliberate. This Court has come across several such instances where similar discrepancies are found in online entries, compelling the affected parties to approach this Court for redressal. A copy of this order be forwarded to the Secretary, Department of Revenue, Registration and Land Reforms, for a thorough enquiry into such erroneous online entries, particularly those causing hardship to the poor and marginalized sections of society, so that accountability may be fixed upon the persons responsible.
Writ Petition is disposed of. Interlocutory Application, if any, is disposed of.