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Judgment
9 paragraphs · 257 wordsGautam Kumar Choudhary, J
Heard, learned counsel for the parties.
The writ petition has been filed under Article 226 of the Constitution of India for direction upon the respondents to up-date the Online Register-II as well as issuance of Online rent receipts with respect to the land situated at Plot No. 1260, Khata No. 360, Mouza-Hundru, Anchal-Argora, District Ranchi in the light of the order dated 26.04.2019 passed in Title Suit No. 342 of 2009.
It is submitted by learned counsel for the petitioners that the petitioners purchased the above land from Jai Bhawani Sahkari Grih Nirman Samiti Limited and got the land mutated which was earlier cancelled by the competent authority. Subsequent thereto, Original Title Suit No. 342 of 2009, filed by the vendor Society for declaration of title and possession over the land, has been decreed. The said judgment and decree has attained finality.
In the light of the said judgment, the petitioners moved the Circle Officer, Argora Anchal vide representation dated 27.10.2021 which is still pending and has not been disposed of till date.
Under the circumstance, respondent no. 5-Circle Officer, Argora Anchal, District- Ranchi, is directed to dispose of the pending representation of the petitioners, as per law, within a period of four weeks from the date of receipt/production of a copy of this order.
Writ petition, accordingly, stands disposed of.
Pending I.A., if any, stands disposed of.
Let a copy of this order be communicated to the Respondent No.2 [The Deputy Commissioner, Ranchi] for its compliance at once.