Jharkhand High Court
Umesh Nath Tiwari S/O Late Brij Kishor ... vs The State Of Jharkhand Through Chief ... on 8 March, 2021
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.5474 of 2013
Umesh Nath Tiwari S/o Late Brij Kishor Nath Tiwari, Resident of 4B,
Krishna Apartment Redium Road Ranchi, P.S. Kotwali, P.O. G.P.O, Ranchi,
District Ranchi, presently holding he post of Secretary of the said society
....... Petitioner
Versus
1.The State of Jharkhand through Chief Secretary, State of Jharkhand.
2. The Deputy Commissioner, Ranchi.
3.The Sub-Divisisonal Magistrate, Ranchi.
4.The Circle Officer, Sadar Ranchi, District Ranchi
5.The Circle Officer, Nagari Ranchi, District-Ranchi
...... Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. Sunil Kumar, Advocate
For the Respondents : Mr. P.C Roy, S.C (L & C)
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th
7/Dated: 8 March, 2021
The matter has been heard through video conferencing. This writ petition is under Article 226 of the Constitution of India whereby and whereunder the direction has been sought for upon the respondents to update their rent receipt of the land in question for the respective period against which they are ready to pay rent to the State.
Learned counsel for the petitioner, at the outset, has submitted that since the matter is of the year 2013 and he has no knowledge about the outcome of the issue pending before the authority and therefore, the writ petition may be disposed of, directing the competent authority to take a decision in accordance with law, if the decision has not already taken.
Mr. P. C Roy, learned S.C (L & C) has submitted that the writ petition may be disposed of, directing the concerned authority to take decision in accordance with law, if no decision has been taken as yet.
This Court after taking into consideration the aforesaid submission, is of the view that keeping the matter pending will not serve the purpose and as such deem it fit and proper to dispose of the writ petition by directing the concerned authority i.e. respondent no.5 to take decision on the claim of the writ petitioner, if no such decision has been taken, within a period of eight weeks from the date of receipt of copy of the order by providing opportunity of being heard to the affected parties, if any, in accordance with law.
Accordingly, the writ petition stands disposed of. Needless to say that if decision has already been taken, there is no need to take further endeavors.
(Sujit Narayan Prasad, J.) Saket/-