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Jharkhand High Court

Ratna Prabha Sahdeo vs State Of Jharkhand & Anr on 10 September, 2015

Author: Shree Chandrashekhar

Bench: Shree Chandrashekhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W.P.(C) No. 7532 of 2011

     Ratna   Prabha   Sahdeo,   widow   of   Late   Dhananjay   Nath   Sahdeo, 
     resident   of   Shiv   Ganj,   Purani   Ranchi,   P.O.   Ranchi,   P.S.   Kotwali, 
     District Ranchi                                   ...  ...       Petitioner 
                                         Versus
     1. State of Jharkhand
     2.   Deputy   Commissioner,   Ranchi,   P.O.   &   P.S.   Ranchi,   District 
     Ranchi                                           ...      ...  Respondents
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
                                        ­­­­­
     For the Petitioner                 : Mr. V. Shivnath, Sr. Advocate
                                          Mr. Birendra Kumar, Advocate
     For the State                      : Mr. Rajesh Kumar, G.P. V
                                        ­­­­­


12/10.09.2015

  Mr. Rajesh Kumar, the learned G.P. V resists the writ  petition   submitting   that   against   order   dated   02.02.2012,   a  statutory remedy under first proviso to Section 4(h) of the Bihar  Land Reforms Act, 1950 is available to the petitioner. 

I find that in the present writ petition, the petitioner  has failed to disclose a reason for entertaining the writ petition  though,   a   statutory   remedy   of   appeal   under   first   proviso   to  Section 4(h) of the  Bihar Land Reforms Act, 1950 is available to  him. 

The Bihar Land Reforms Rules, 1951 has been framed.  Rule   4­B(ii)   of   1951   Rules   provides   that   an   appeal   against   an  order passed by the Collector of the district would lay before the  Commissioner of the Division. Initially, the writ petition was filed  for a direction upon the Deputy Commissioner to dispose of Case  No. 58  of 2002­03/22 of 2003­04. During the pendency of the  writ petition, the Deputy Commissioner has passed order dated  02.02.2012 and thus, in so far as one of the prayers in the writ  petition is concerned, the same stands satisfied. In so far as, the  issue of jurisdiction raised by the petitioner in the present writ  petition is concerned, the same may be raised by the petitioner  before the Commissioner, if the petitioner chooses to file appeal  against order dated 02.02.2012. 

Accordingly, this writ petition stands disposed of with  liberty   to   the   petitioner   to   approach   the   Commissioner,   South  Chotanagpur Division, within a period of six weeks. If an appeal is  preferred   by   the   petitioner,   the   same   shall   be   disposed   of,  expeditiously. 

(Shree Chandrashekhar, J.) Manish