Jharkhand High Court
Vivek Bubna vs The State Of Jharkhand Through The Chief ... on 14 October, 2025
Author: Deepak Roshan
Bench: Deepak Roshan
2025:JHHC:32210
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 2860 of 2025
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Vivek Bubna, aged about 52 years, son of Late Krishna Kumar
Bubna, resident of Flat no. 601, Lavkush Apartment, Sri Ram
Vatika Complex, Near Dainik Jagran Press, Dhaiya, P.O. ISM, P.S.
Dhanbad, District Dhanbad. ......Petitioner
Versus
1. The State of Jharkhand through the Chief Secretary,
Government of Jharkhand, having its office at Project Building,
P.O. & P.S. Dhurwa, District Ranchi.
2. The Deputy Commissioner, Dhanbad, P.O. & P.S. Bank More,
District Dhanbad.
3. The Additional Collector, Dhanbad, P.O. & P.S. Bank More,
District Dhanbad.
4. The Land Reforms Deputy Collector, Dhanbad, P.O. & P.S. Bank
More, District Dhanbad.
5. The Circle Officer, Dhanbad, P.O. & P.S. Bank More, District
Dhanbad. .....Respondents
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner : Mr. Gaurav Raj, Advocate
For the Respondents : Mr. Suraj Prakash, Advocate
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C.A.V. ON: 07.10.2025 PRONOUNCED ON: 14/10/2025
1. The instant writ application has been preferred by the
petitioner praying therein for the following reliefs:
(A) For quashing and setting aside of the order dated 16.04.2025
passed in Misc. Case No. 42/2023 (Annexure-7) whereby and
whereunder the Ld. Deputy Commissioner, Dhanbad (Respondent
No. 2) has rejected the prayer of the petitioner to remove the land
situated at Mouza Dhanbad, Mouza No. 51, Khata No. 157, Plot
No. 623, Area 13.7 decimals from the 'National Generic Document
Registration System' (herein referred to as NGDRS) assigning the
reason that the land has been shown as 'Gair Abad' which is
perverse to the record.
(B) For direction upon the respondents to take proper and immediate
steps for the removal of the scheduled property from the NGDRS
list wherein the land has been erroneously shown as 'Gair Abad'
as the land in question is owned and possessed by the Petitioner
having marketable title.
2. The brief facts of the case as it appears from the writ
application are that the land in question was purchased and
mutated in the name of the petitioner's grandmother. Thereafter,
2025:JHHC:32210
the petitioner got the land through devolution and the petitioner
continued to deposit the rent and receipt was issued till the year
2024. Thereafter, he came to know that his property was put in
prohibited list thereby restricting the sale and purchase of the
land in question. Consequently, the petitioner filed an application
for removal of land from NGDRS list which was rejected by order
dated 16.04.2025 by the Deputy Commissioner, Dhanbad.
3. Learned counsel for the petitioner submits that the
core issue has already been decided and the present writ
application is covered by the judgment dated 13th December, 2024
passed in W.P.(C) No. 847 of 2023 (Brinda Devi Agarwal Vs. State
of Jharkhand).
4. Learned counsel for the Respondents could not dispute
the aforesaid position.
5. Even otherwise, in view of the fact that the Respondent
authorities are not vested in any law to exercise any jurisdiction
affecting the right, title and interest of any individual. It is only the
Civil Court of competent jurisdiction, who will decide such issue.
Placing any property in prohibited list is a colourable exercise of
power and the State authorities cannot be the judge of its own
cause.
6. Therefore, for the reasons alike, the instant writ
application stands allowed and the order dated 16.04.2025, is
hereby, quashed and set aside and the concerned respondent is
directed to take immediate steps for the removal of the property
from the NGDRS list within a period of four weeks from the date of
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receipt/production of copy of this order.
7. Pending I.A.s, if any, also stand closed.
(Deepak Roshan, J.)
OCTOBER 14, 2025
vikas/-
NAFR
UPLOADED
17/10/2025
