Jharkhand High Court
Chhaya Kumari vs The State Of Jharkhand Through Chief ... on 3 December, 2025
Author: Rajesh Kumar
Bench: Rajesh Kumar
2025:JHHC:36146
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
W.P. (C) No.6758 of 2025
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1. Chhaya Kumari, Aged about 13 Years, Daughter of Ranjeet Kumar, Resident of Village: Sayal, P.O.-Salga, P.S.: Keredari, District:
Hazaribag, (Jharkhand), 825311, Chhaya Kumari, being minor represented through her Father Ranjeet Kumar, Aged about-32 Years, Son of Sri Nemdhari Yadav, having residence of Village Sayal, P.O.- Salga, P.S-Keredari, (Jharkhand). District-Hazaribag
2. Priyanka Kumari, Aged about 11 years, Daughter of Kisun Mahto, Resident of Village: Sayal, P.O.- Salga, P.S.: Keredari, District:
Hazaribag, (Jharkhand), Priyanka Kumari, being minor represented through her father Kisun Mahto, Aged about-44 Years, Son of Sri Kunjal Mahto, having residence of Village- Sayal, P.O.- Salga, P.S-Keredari, District-Hazaribag (Jharkhand).
3. Mahi Kumari, Aged about 12 years, Daughter of Jitendra Kumar Yadav, Resident of Village: Sayal, P.O.- Salga, P.S.: Keredari, District:
Hazaribag, (Jharkhand), Mahi Kumari, being minor represented through her father Jitendra Kumar Yadav, Aged about-33 Years, Son of Sri Tulsi Yadav, having residence of Village Sayal, P.O.-Salga, P.S-Keredari, (Jharkhand). District-Hazaribag
4. Monika Kumari, Aged about 12 years, Daughter of Krishna Mahto, Resident of Village: Sayal, P.O.-Salga, P.S.: Keredari, District:
Hazaribag, (Jharkhand), Monika Kumari, being minorrepresented through her father Krishna Mahto, Aged about-40 Years, Son of Sri Suresh Mahto, having residence of Village- Sayal, P.O.- Salga, P.S- Keredari, District-Hazaribag (Jharkhand).
5. Priyanshu Kumari, Aged about 12 years, Daughter of Binod Kumar, Resident of Village: Sayal, P.O.-Salga, P.S.: Keredari, District:
Hazaribag, (Jharkhand), Priyanshu Kumari, being minor represented through her father Binod Kumar, Aged about-39 Years, Son of Sri Fulchand Mahto, having residence of Village- Sayal, P.O.- Salga, P.S- Keredari, District-Hazaribag (Jharkhand).
.... .... Petitioner(s) Versus
1. The State of Jharkhand through Chief Secretary, Govt. Of Jharkhand, having its office at Project Bhawan, P.O. & P.S.-Dhurwa, District-Ranchi
2. The Secretary, Department of School Education & Literacy, having its office at Project Bhawan, P.O. & P.S.-Dhurwa, District-Ranchi
3. The Deputy Commissioner, Hazaribag, Having its office at Hazaribag, P.O- G.P.O, P.S.-Sadar, District-Hazaribag, Jharkhand 2025:JHHC:36146
4. The DSE, Hazaribag, Having its office at Hazaribag, P.O- G.P.O, P.S.- Sadar, District-Hazaribag, Jharkhand
5. The Sub Division Officer, Hazaribag, Having its office at Hazaribag, P.O- G.P.O, P.S.-Sadar, District-Hazaribag, Jharkhand
6. Land Record Deputy Collector, Hazaribag, Having its office at Hazaribag, P.O- G.P.O, P.S.-Sadar, District-Hazaribag, Jharkhand
7. The Block Education Extension Officer, Keredari, Hazaribag, Having its office at Keredari, P.O-Keredari, P.S.-Keredari, District-Hazaribag, Jharkhand
8. The Circle Officer, Keredari, Hazaribag, Having its office at Keredari, P.O- Keredari, P.S.-Keredari, District-Hazaribag, Jharkhand
9. The Block Education Officer, Keredari, Hazaribag, Having its office at Keredari, P.O- Keredari, P.S.-Keredari, District-Hazaribag, Jharkhand
10. Chauhan Mahto, Son of Late Hari Mahto,
11. Kunjal Mahto, Son of Late Hari Mahto
12. Mahendra Mahto, Son of Sri Chauhan Mahto Respondents No. 10, 11 & 12 are Resident of Village: Sayal, P.O.-
Salga, P.S.: Keredari, District: Hazaribag, (Jharkhand), 825311 .... .... Respondent(s)
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner(s) : Mr. Krishna Prajapati, Adv. For the Respondent(s) : Mr. Sahbaj Akhtar, A.C. to A.A.G.-III
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rd 02/Dated: 03 December, 2025
1. The present writ petition has been filed following reliefs:-
"for issuance of appropriate writ(s) order(s) and direction(s) or a writ in nature of Mandamus for the students and parents of the upgraded middle school, Sayal, Block-Keredari, Panchayat-Salga, prays before the Hon'ble Court, to issue / appropriate direction to enquire into the matter as the playground of the school namely upgraded Govt. Middle School, Village- Sayal, Block-Keredari, has entirely been encroached upon by the land mafia and the students are now forced to study in the village road as there is no playground available in the school earlier the said school was having total land of 5.38 acres, in which the school building was existence on small plot of area and rest was being used by the school as a playground, events and other purpose, but due to passage of time the certain land grabbers has manipulated the record whereas in the revenue record the land is being shown as Gairmazurwa Aam i.e. Govt. Land and now it is being encroached upon by the anti-social and land grabbers from the year 2024, the students, parents, villagers are raising the issue but no action what- so-ever has been taken and lastly the students has refused to attend Page | 2 W.P. (C) No.6758 of 2025 2025:JHHC:36146 the school because no playground as the land of the school has been encroached upon.
AND/OR for issuance of appropriate direction, especially the Deputy Commissioner, to enquire into the matter as to how, under the what circumstances the Circle Officer, is not taking any action what-so- ever, even after registration of the police case being FIR no. 109, dated 28.05.2025, filed by the Circle Officer, Keredari, Hazaribag, wherein it has been alleged that the school playground has been encroached upon by the private respondents. A detail enquiry has required to be initiated as they have appeared and in connivance with the revenue officer's vis-vis the other officers in permitting the encroachment of the school playground and the land of the school with illegal motive."
2. After some arguments, learned counsel for the petitioners seeks permission to withdraw the present writ petition with a liberty to work out his remedy in accordance with law.
3. In view of above submission, learned counsel for the petitioners is permitted to withdraw the present writ petition.
4. Accordingly, the present writ petition is hereby disposed of as withdrawn with aforesaid liberty.
(Rajesh Kumar, J.) Dated: 03rd December, 2025 Amar/-
Uploaded on 05.12.2025 Page | 3 W.P. (C) No.6758 of 2025