Babua Ganjhu Aged About 50 Years Son Of ... vs State Of Jharkhand
2024 Latest Caselaw 10038 Jhar

Jharkhand High Court

Babua Ganjhu Aged About 50 Years Son Of ... vs State Of Jharkhand on 17 October, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P.(Cr.) No. 755 of 2024
      Babua Ganjhu aged about 50 years son of Late Baldev
      Ganjhu resident of village Henjd, Tola- Kathon, P.O. and
      P.S. Bahera, District Chatra.
                                                     .....   ... Petitioner
                                    Versus
      1. State of Jharkhand.
      2. Secretary, Department of Home Prison and Disaster
      Management Office at Dhurwa, P.O. and P.S. Dhurwa,
      District Ranchi.
      3. Director General of Police, Jharkhand, Office at
      Police Head Quarter, P.O. and P.S. Dhurwa, District
      Ranchi.
      4. Superintendent of Police Chatra, P.O. and P.S. Chatra,
      District Chatra.
      5. Officer in Charge, Piparwar, P.O. and P.S. Piparwar,
      District Chatra.
                                                     ..... ...       Respondents
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Mahesh Kumar Mahto, Advocate. For the State : Mr. Divyam, A.C. to S.C.-IV.

------

04/ 17.10.2024 Prayer in this writ petition is made for a direction upon the respondents-State to register the FIR.

2. It transpires from the averments of the writ petition that there is dispute with regard to compassionate appointment in the CCL with regard to taking over the land, being Khata Nos. 30, 45 and 47 of the District Chatra and if such allegations are there, for that the petitioner is aggrieved, the petitioner is having the alternative remedy in light of the judgment of the Hon'ble Supreme Court in the case of Sakiri Vasu Versus State of U.P. & Ors., reported in (2008) 2 SCC 409 and the same has been reconsidered by the Hon'ble Supreme Court in the case of M. Subramaniam & Anr. Versus S. Janaki & Anr., reported in (2020) 16 SCC 728.

3. In view of the above, this petition is disposed of with the liberty to the petitioner to avail the alternative remedy.

(Sanjay Kumar Dwivedi, J.) Amitesh/-