Md. Irfan Sajit vs State Of Jharkhand And Ors

Petitioners have challenged the order dated 26.09.2018 issued under the signature of Circle Officer, Gomia addressed to the Sub-Divisional Officer

Bermo whereby and whereunder recommendation has been made to go ahead for construction of PCC road over the land situated at Khata No.31,

Plot No.394 and Khata No.67/53, Plot No.356 since in spite of the repeated directions issued to the petitioners, no document has been furnished.

Learned counsel appearing for the petitioners has submitted that original document could not have been submitted by the petitioners, but he is

seeking for one chance to satisfy the authority to substantiate their right over the land in question.

Mr. Rajiv Anand, learned counsel appearing for the respondent, in all fairness, has submitted that the writ petition may be disposed of directing the

petitioners to satisfy the authority about their title over the land in question and status of the title suit which is going on over the land in question and

within specific period that would be scrutinised by the authority by passing speaking order.

Having heard learned counsel for the parties, with their consent and without entering into merit of the claim of the petitioners, this writ petition is

disposed of giving liberty to the petitioners to appear before the Circle Officer, Gomia along with all relevant documents as also the the status of Title

Suit No.9 of 2014 within seven days from the date of receipt of a copy of this order.

The Circle Officer, Gomia will scrutinise the document and proceed accordingly by taking a decision within a period of two weeks from the date of

appearance of the petitioner.

With these direction, instant writ petition stands disposed of.