Ranjeet Yadav vs The State Of Jharkhand
2025 Latest Caselaw 7382 Jhar

Jharkhand High Court

Ranjeet Yadav vs The State Of Jharkhand on 10 December, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                       2025:JHHC:37095-DB




      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        L.P.A. No.416 of 2025
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Ranjeet Yadav, son of Late Mangar Yadav, resident of Murudih, P.O. & P.S. Dhanwar, District-Giridih.

.......... Appellant.

-Versus-

1. The State of Jharkhand.

2. The Deputy Commissioner, Giridih.

3. The Circle Officer, Dhanwar, Giridih.

4. Dwarika Prasad Yadav, son of Bikhari Yadav.

5. Basudeo Ravidas, son of Mahabir Ravidas. Nos.4 and 5 both are resident of Murudih, P.O. & P.S. Dhanwar, District-Giridih.

.......... Respondents.

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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellant : Mr. Shubham Kumar, Advocate For the State : Mr. Ajit Kumaj, AC to G.A.-V

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Order No.02 Date: 10.12.2025

I.A. No.8158 of 2025:

1. For the reasons stated in the present interlocutory application,

we find sufficient cause to condone the delay of 144 days that

has crept up in filing of this appeal.

2. Ordered accordingly.

3. I.A. No.8158 of 2025 stands disposed of.

L.P.A. No.416 of 2025:

4. Notice.

5. Mr. Ajit Kumar, A.C. to G.A.-V appears and waives notice on

behalf of the respondent nos.1 to 3.

6. Looking to the nature of the order, it is not necessary to issue

notice to the private respondents.

7. The instant appeal has been filed against the judgment passed

by the learned Writ Court on 28th June, 2024 in W.P.(C) No.1098

2025:JHHC:37095-DB

of 2023, whereby the appellant/petitioner has been relegated to

the Civil Court to establish his right, title, interest and possession

with regard to the property in question on the ground that there

are disputed questions of fact.

8. Having gone through the judgment, we find no infirmity in the

said judgment. However, the learned counsel for the appellant

would argue that since there is finding recorded by the Circle

Officer, Dhanwar, District-Giridih with regard to fraud etc. being

played by the appellant, therefore, he is apprehensive that such

finding may come in the way of the Civil Court while adjudicating

the claim of title.

9. We only need to observe that as regards the question of title of

land, the same can only be determined by a Civil Court of

competent jurisdiction and not by the revenue court, so any

determination of finding given by the revenue court would

otherwise not bind the Civil Court.

10. With the said observation, the present LPA is disposed of.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) 10 December, 2025 th Sanjay/Rohit