Jharkhand High Court
2025:Jhhc:13026-Db vs The State Of Jharkhand on 29 April, 2025
Author: Rajesh Shankar
Bench: Rajesh Shankar
2025:JHHC:13026-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 663 of 2015
1. Manoj Yadav, son of Late Chaitram Yadav
2. Manohar Kumar Yadav
3. Manjay Kumar Yadav both son of Sri Balgir Rai
4. Kishun Yadav. Son of Late Keshari Yadav
5. Jhabal Yadav both son of Late Keshari Yadav
6. Kanhaiya Yadav son of Late Lal Bahadur Yadav
7. Gopal Prasad son of Late Ram Prasad
8. Shivjee Yadav son of Late Chaitram Yadav
9. Birendra Singh Yadav son of Late Chaitram Yadav
10. Vinod Yadav both son of Late Chaitram Yadav
11. Shaman Yadav son of Late Sudarshan Yadav
12. Gharbasan Yadav both son of Late Lal Mohar Yadav
13. Hare Ram Yadav, Son of Late Bal Munni Yadav
14. Chattu Yadav son of Late Shanker Yadav
15. Awadhesh Yadav
16. Vijay Yadav both son of Late Byas Yadav,
17. Bhuneshwar Yadav son of Late Bhudhan Yadav
18. Manna Ram son of Late Rameshwar Ram
19. Jagnarayan Yadav son of Late Mangaru Yadav
20. Smt. Urmila Devi wife of Late Jagdish Yadav
21. Smt. Ramni Devi wife of Late Sahaj Yadav
22. Mangal Yadav both son of Late Kailash Yadav
23. Vijendra Yadav son of Sriram Yadav
24. Mukteshwar Yadav son of Bihari Rai
25. Ramjee Yadav Son of Late Devlal Yadav
26. Lakshman Yadav both son of Late Devlal Yadav
27. Manu Rai son of Shri Dashrath Rai
28. Birbal Rai son of Meera Rai
29. Umesh Rai son of Late Bhagwan Rai
30. Chhabila Rai son of Late Ram Dayal Rai
31. Rajendra Rai son of Mahendru Rai
32. Bhola Rai son of Tipan Rai
33. Bindeshwari Rai son of Late Munni Lal Rai
34. Rissdeo Singh son of Maheshwar Singh
35. Vinod Rai son of Ram Pravesh Rai
36. Manoj Rai son of Sri Baishakhi Rai
37. Jharnohar Rai son of Sri Junakhi Rai
38. Dharichhan Rai son of Late Januna Rai
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39. Babu Nand Rai son of Ram Padarth Rai
40. Suraj Yadav son of Late Ram Kumar Yadav
41. Ranjeet Yadav son of Shravan Yadav
42. Ravindra Rai son of Late Rudal Rai
43. Vinod Yadav son of Biltu Yadav
44. Bigan Rai son of Sama Rai
45. Lalu Rai son of Late Dhurali Rai
46. Krishna Sahu son of Lakhan Sahu
47. Jagdish Rai son of Chait Rai
48. Shiv Narayan Rai son of Raja Rai
49. Shiv Pujan Rai son of Raja Rai
50. Parma Rai son of Raja Rai
51. Anand Kumar Verma son of Dukhu Ram
52. Sunil Rai son of Sri Nagina Rai
53. Kanhai Rai son of Late Sujan Rai
54. Ashok Rai son of Sri Subedar Rai
55. Kalika Rai son of Late Gaya Rai
56. Arjun Rai son of Sri Ram Sahay Rai
57. Shankar Rai son of Sri Baikunth Rai
58. Vijay Rai son of Sri Mala Rai
59. Sunil son of Sri Ramjee Rai
60. Rajdeo Prasad Vimal son of Late Lobhi Rai
61. Ajit Yadav son of Late Tulasi Yadav
62. Lalit Rai son of Late Kunilal Rai
63. Bhushan Rai son of Kitab Rai
64. Baban Rai son of Late Seva Rai
65. Yogendra Rai son of Late Rudal Rai
66. Lakshman Yadav son of Late Pathalu Rai
67. Ram Shekhar Rai son of Late Ram Naresh Rai
68. Manjay Yadav son of Sri Lal Babu Yadav
69. Sarma Rai son of Chaneshwar Rai
70. Smt. Dulari Yadav wife of Late Baijnath Yadav
71. Rajesh Kumar Rai son of Ram Prasad Rai
72. Gulli Rai son of Late Kunni Lal Rai
73. Shiv Nath Rai son of Late Chaneshwar Rai
All resident of Naga Baba Khatal, Circular Road, P.O.-G.PO. PS Kotwali,
Ranchi, Jharkhand.
... ... ... Appellants/Petitioners
Versus
1. The State of Jharkhand
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2. The Commissioner, South Chhotanagpur Division, Ranchi Kutchery
Chowk (opposite RRDA), Ranchi, P.O.-G.P.O., Ranchi, P.S. Kotwali,
District-Ranchi.
3. The Chief Secretary, Government of Jharkhand, Ranchi, Project
Building, Ministry of Jharkhand, P.O. P.S. Dhurwa, District Ranchi.
4. Principal Secretary, Land and Revenue Department, Government
of Jharkhand, Project Building, Ministry of Jharkhand, P.O. P.S. Dhurwa,
District Ranchi.
5. Deputy Commissioner, Ranchi, 4th Floor, Collectorate Building,
P.O.-G.P.O., Ranchi, P.S.-Kotwali, District-Ranchi.
6. Senior Superintendent of Police, Ranchi, 5th Floor, Collectorate
Building, P.O.-G.P.O., Ranchi, P.S. Kotwali, District-Ranchi
7. Chief Executive Officer, Municipal Corporation, Ranchi, P.O-
G.P.O., Ranchi, P.S. Kotwali, District-Ranchi.
8. Secretary, Ranchi Regional Development Authority, Ranchi, P.O.-
G.P.O., Ranchi, P.S. Kotwall, District-Ranchi
9. Sub Divisional Officer, Ranchi, Collectorate Building, PO-G.P.O..
Ranchi, P.S. Kotwali, District-Ranchi
10. Additional Collector, Ranchi, Collectorate Building, P.O.-G.P.O
Ranchi, P.S. Kotwali, District-Ranchi
11. Secretary, Zila Parishad, Ranchi Zila Parishad Bhawan, P.O.-
G.P.O., Ranchi, P.S. Kotwali, District-Ranchi
12. Circle Officer, Ranchi Anchal, Ranchi, Ground Floor, Collectorate
Building, P.O.-G.P.O., Ranchi, P.S. Kotwali, District-Ranchi.
13. Lakhan Ram, S/o Late Rameshwar Ram
14. Bangali Rai, S/o Tipan Rai
15. Anil Yadav, S/o Shivnath Yadav
16. Sunil Yadav, S/o Late Shiv Yadav
17. Ashok Rai, S/o Munki Rai
18. Rajendra Kumar, S/o Sri Mungla Rai
19. Bhawan Yadav, S/o Late Vijay Rai
All residents of Naga Baba Khalal, Circular Road. PO-G.P.O, P.S.
Kotwali, Distt Ranchi, Jharkhand.
... ... ... Respondents/Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Appellants: Mr. V.P. Singh, Sr. Advocate
Mr. Aditya Kumar, Advocate
For the State: Mr. Ratnesh Kumar, S.C.(L&C)-I
Mr. Rakesh Kr. Shahi, A.C. to S.C.(L&C)-I
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For the RRDA: Mr. Prashant Kumar Singh, Advocate
Mr. Karbir, Advocate
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24/Dated: 29.04.2025
M. S. Ramachandra Rao, C.J. (Oral)
1. In this Appeal the appellants challenged the judgment dt.
03.09.2015 of the learned Single Judge in W.P.(C) No. 7409 of 2011
where the learned Single Judge has dismissed their Writ Petition where
they sought a direction to the respondents to make final settlement of
certain plots of land in the city of Ranchi.
2. The learned Single Judge dismissed the Writ Petition saying that
the appellants are seeking possession of the land and claiming title over
the land in question through a Trust and that the Trust is owner of the
land in question according to the appellants.
3. He held that a title suit be filed by the appellants for declaration of
title and recovery of possession and such relief cannot be granted in the
Writ Petition. He granted liberty to the appellants to file a title suit before
a competent Civil Court for redressal of their grievances.
4. Though counsel for the appellants sought to contend that the
order of the learned Single Judge is erroneous, we are of the opinion
that no citizen has a right to claim a particular land that too belonging to
somebody else, be it a private Trust or the State Government, and no
basis for making such a claim is pointed out by the counsel for the
appellants.
5. We see no merit in the Appeal. Accordingly, the Appeal is
dismissed.
(M. S. Ramachandra Rao, C.J.)
(Rajesh Shankar, J.)
APK/VK
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