Jharkhand High Court
Lal Yashwant Nath Shahdeo & An vs State Of Jharkhand & Ors on 18 October, 2011
Author: Narendra Nath Tiwari
Bench: Narendra Nath Tiwari
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P (C) No. 2166 of 2011
Lal Yashwant Nath Shahdeo & Another ..... Petitioners
Versus
The State of Jharkhand & Others ..... Respondents
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CORAM: HON'BLE MR. JUSTICE NARENDRA NATH TIWARI
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For the Petitioners - Mr. Rohit Roy
For the Respondents - Mr. J.C to G.A
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3/18.10.2011The grievance of the petitioners is that though they had applied for mutation in respect of several plots acquired by them by virtue of a will for which letter of administration has been granted by the Court of competent jurisdiction, the Circle Officer, Ratu, Ranchi while allowing mutation in respect of some of the lands, has kept mutation of some other lands in abeyance without assigning any cogent reason. It has been submitted that the matter is pending since 2008 and no order has been passed on their application for mutation in respect of some of the lands till date.
Learned J.C to G.A appearing on behalf of the respondents submitted that if the petitioners' application for mutation is pending or if they file fresh application, the same shall be considered and appropriate order shall be passed in accordance with law without further delay.
Considering the said submissions, this writ petition is disposed of directing the Circle Officer, Ratu, Ranchi to consider the petitioners' application for mutation and pass appropriate order in accordance with law within three months from the date of receipt / production of a copy of this order.
S.K (NARENDRA NATH TIWARI, J)