Sarat Chandra Pandey S/O Late Lal Dhari ... vs The State Of Jharkhand on 4 May, 2023

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Jharkhand High Court

Sarat Chandra Pandey S/O Late Lal Dhari ... vs The State Of Jharkhand on 4 May, 2023

Bench: Sujit Narayan Prasad

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  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P. (C) No. 3901 of 2021
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Sarat Chandra Pandey S/o Late Lal Dhari Pandey age about 85 years, Resident of Village-Sirma P.O. Sirma, P.S. - Patan, Dist-Palamu. ... ... Petitioner Versus

1.The State of Jharkhand

2.The Deputy Commissioner, Palamu, P.O. & P.S. Palamu Dist Palamu.

3.The Deputy Collector (Land and Reforms), Palamu Palamu, P.O. & P.S. Palamu Dist Palamu.

4.Sub Divisional Officer, Palamu, Palamu, P.O. & P.S. Palamu Dist Palamu.

5.Nodal Officer, Public Information Cell Cum Additional Collector Palamu, Palamu, P.O. & P.S. Palamu Dist Palamu.

6.Public Information Officer cum Charge Officer, District Record Room (Archives) Palamu, Palamu, P.O. & P.S. Palamu Dist Palamu.

7.The Circle Officer, Patan, Palamu, P.O. & P.S. Palamu Dist Palamu.

                               .....    Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Lakhan Chandra Roy, Advocate For the Respondents : Mr. Manoj Kumar, G.A. III Mr. Rakesh Kumar Roy, AC to G.A. III

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th Order No. 04/Dated: 4 May, 2023 The instant writ petition has been filed under Article 226 of the Constitution of India whereby and whereunder prayer has been made for direction upon the respondents to provide certified copy of entire document of Jamabandi Case No. 161/I/ 33/I and Daakhil Kharij Case No. 86/2009-10 regarding the land in question and certified copy of land which was given by the then landlord to the father of the petitioner.

It is the grievance of the writ petitioner that the petitioner filed requisition on 18.06.2019 for providing the certified copy of Jamabandi Case No. 161/I/33/I and Daakhil Kharij Case No. 86/2009-10 regarding the land in question of village Karihaar and further the petitioner also filed a petition under Right to Information Act, 2005 to provide copy of return of land which was given by the then landlord to his father, but the same has not been provided to him, therefore the instant writ petition.

Learned counsel for the State has submitted that the certified copy will be supplied if requisition is made by the writ petitioner and on verification if it is found that the petitioner is having any interest in the aforesaid Jamabandi case, the same will be taken care of by the respondents- authorities.

This Court, taking into consideration the aforesaid submission, without entering into the merit of the case, disposes of the writ petition by granting liberty to the petitioner to make application along with requisition before respondent no. 7-Circle Officer, Patan and if such application/requisition is filed before the concerned respondent and he finds that the petitioner is having any interest over the land in question, the certified copy of the same will be supplied to him within a period of four weeks from the date of receipt of such application/requisition. 3

With the aforesaid observations and directions, the instant writ petition stands disposed of.

(Sujit Narayan Prasad, J.) Alankar/-

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