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Jharkhand High Court
Falendra Sahu vs The State Of Jharkhand on 1 April, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:9176
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No.2008 of 2026
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Falendra Sahu, aged about 58 years, son of Kamal Sahu, resident of Near Shiv
Mandir, Argora Chowk, P.O.- Doranda, P.S.- Argora, District- Ranchi,
Jharkhand. .... Petitioner(s).
Versus
1. The State of Jharkhand
2. The Sub- Registrar, Ranchi, P.O. G.P.O., Ranchi, P.S.-Kotwali, Dist.-
Ranchi, Jharkhand.
3. Ranchi Municipal Corporation, Ranchi, through Municipal Commissioner,
having its office at Near Kutchery Road, P.O.- G.P.O., Ranchi, P.S.- Kotwali,
Dist.- Ranchi, Jharkhand.
4. Samridhi Infrastructures through its Partner Anand Kumar, aged about 47
years, son of late Indra Nath Das, resident of 27, New A.G. Co-operative
Colony, Kadru, P.O. & P.S.- Argora, District- Ranchi, Jharkhand.
5. Samridhi Infrastructures through its Partner Sri Pranab Kumar Singhdeo,
aged about 48 years, son of Bidya Binod Singhdeo, resident of House No. 77,
Circular Road, East Jail Chowk, Lalpur, P.O. & P.S.- Lalpur, Dist.- Ranchi,
Jharkhand.
6. Kamal Sahu, aged about 97 years, son of late Indra Narayan Sahu, resident
of Near Shiv Mandir, Argora Chowk, P.O.-Doranda, P.S.- Argora, District-
Ranchi, Jharkhand. ... Respondents.
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Karan Kaushik, Advocate
For the State : Ms. Rishi Bharti, AC to AAG-III
For the RMC : Mr. Prashant Kumar Singh, Advocate
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02/ 01.04.2026: Heard the learned counsel for the petitioner and the learned
counsel for the respondents.
2. By filing this writ petition, the petitioner prays for following relief:
"i. For issuance of an appropriate writ(s)/order(s)/direction(s)
particularly writ in the nature of Mandamus commanding upon the
respondent specifically the respondent no. 2 and to send to this
Hon'ble Court all records appertaining to registered development
agreement dated 12.03.2022 bearing registered document no.
2022/RAN/1940/BK1/1716 and 2022/RAN/1940/BK1/1717 registered
at the Office of Sub-Registrar, SRO Ranchi and
ii. Thereafter, a humble prayer is being made before this Hon'ble
Court to direct the respondents to take appropriate steps for the
redressal of the grievances as raised by the petitioner before the Sub-
Registrar Ranchi restraining Respondent No. 2 from registering any
document or instrument relating to the said property, including any
document pursuant to the Development Agreement.
iii. Further a humble prayer is being made before this Hon'ble Court
to direct the respondent specifically the respondent no. 3 not to
allocate any fresh holding number to the purchasers of the property.
iv. Further a humble prayer is being made before this Hon'ble Court
to direct the respondents to restore the property of the petitioner
which has been taken over by the builder vide a development
agreement which has never been executed and registered by the
petitioner.
v. Further prayer is being made before this Hon'ble Court to direct
the respondent no. 2 to dispose of the representation dated 29.10.2025
in accordance with law by passing an appropriate order."
3. It is the grievance of the petitioner that he is a bona fide coparcener and
co-sharer in respect of the ancestral landed property situated at Khata No.34,
Plot Nos.1499, 1500, 1507, 1528, 1529, area on share 62.33 decimals, Mauza
Argora, P.S. Argora, District Ranchi, which belongs to the great-grandfather
of the petitioner, namely, Ramcharan Sahu. It is stated that after death of great
grandfather of the petitioner, he along with other legal heirs have come into
the possession of the said land and is paying rents to the government, for
which, rent receipts are being issued in the name of the father of the
petitioner. It is further stated that the land has been handed over to the
respondent Nos.4 and 5 (builder through two registered development
agreement between the builder and the father of the petitioner along with
other legal heirs of the recorded raiyat for construction of apartments having
deed Nos.2022/RAN/1940/BK1/1716 and 2022/RAN/1940/BK1/1717. The
younger brother and father of the petitioner now wants to capture all the flats
by showing the development agreement which has been executed by and
between the respondent Nos.4, 5 and 6 as well as other co-sharers of the land,
stating that the petitioner does not have any right, title, interest over the said
property.
4. From the pleadings, it is quite clear that there is absolute private dispute
between this petitioner and the respondent No.2, which has been brought
before this Court by filing this writ application under Article 226 of the
Constitution of India.
5. This nature of disputes cannot be decided in exercise of jurisdiction
under Article 226 of the Constitution of India as the same is absolute a private
dispute arising out of share in property and development agreement.
Admittedly, there are other alternative remedies available for the petitioner.
Thus, I am not inclined to entertain this writ application.
6. Accordingly, this writ petitioner is dismissed with liberty to the
petitioner to approach before the appropriate authority.
(ANANDA SEN, J.)
1st April, 2026
Madhav/-
Uploaded on:02/04/2026
