Jharkhand High Court
Bigani Devi vs The State Of Jharkhand Represented ... on 17 April, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:11316
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 5803 of 2022
Bigani Devi, W/o Surjan Singh, R/o Village Sua, P.O. Sua, P.S. Medininagar,
District Palamau, Jharkhand
.... Petitioner(s).
Versus
1.The State of Jharkhand represented through Secretary, Revenue Department,
P.O. + P.S. Dhurawa, District Ranchi, Jharkhand
2.The Deputy Commissioner, Palamau
3.L.R.D.C., Palamau, P.O. + P.S. Palamau, District Palamau
4.The Circle Officer, Sadar Medninagar, Palamau
5.The Circle Inspector, Sadar Medninagar, Palamau
6.Sadhwi Vibha Nand Giri, representing Sri Krishna Sanstha, Sai Pragya Dham,
Pragya Marg, D- Block Saket, New Delhi, having Branch Office, Kandari, P.O.
Karkara, P.S. Mandar, District Ranchi
... Respondent(s).
......
CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Chandra S. Pandey, Advocate For the State : Mr. Mukul Kr. Singh, AC to G.P.-III .........
12/ 17.04.2026: Heard, learned counsel for the petitioner and learned counsel for the State.
2. By way of filing this writ petition, the petitioner has sought for the following reliefs:-
i. For quashing order dated 06.07.2022 (Annexure-4) passed by learned Deputy Commissioner, Palamau, in Mutation Revision Case No.XV/28/2021-2022 whereby the Learned Deputy Commissioner, Palamau has been pleased to affirm the order dated 24.09.2021 passed by L.R.D.C., Sadar Medninagar, palamau in Mutatin Appeal Case No.XV/7/2021-22, and dismissed the Mutation Revision Case No.XV/28/2021-2022.
ii. For quashing the order dated 24.09.2021 (Annexure-3) passed by L.R.D.C., Sadar, Medninagar, Palamau, passed in Mutation Appeal No.XV/2021-22 where through and whereby the Mutation Order passed by the then Circle Officer, Sadar, Daltonganj in Mutation Case No.1506/2005-06 has been cancelled.
3. Admittedly, the land has been ordered to be mutated in the Appeal and in the revision in favour of respondent No.6. Thus, prima facie, respondent No.6 is also claiming title over the property and possession. Petitioner is claiming title over the property pursuant to the sale deed, but in the revisional order, it is reflected that some portion of land belong to the Forest Department. Thus, there is serious doubt casted by the respondent authorities and the private respondent on the title of the petitioner. In this situation the right, title and interest of the petitioner on the property needs to be declared. Further, who is in possession of the property in question, is also to be substantiated. All these facts can only be decided in a Civil Suit and not in an application under Article 226 of the Constitution of India. Thus, I am not inclined to entertain this writ petition.
4. With the aforesaid observation, the instant writ petition stands disposed of.
5. Petitioner is directed to approach the Civil Court praying for declaration of her right, title and interest upon the property in question.
(ANANDA SEN, J.) 17rd April, 2026 R.S./ Uploaded on 18/04/2026