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Jharkhand High Court
Ajay Narayan Jha vs Gena Mahto on 8 April, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:10174
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.1645 of 2025
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Ajay Narayan Jha, son of Shyam Narayan Jha, resident of HIG Plot
Number-4, Harihar Bari Colony, P.O. & P.S. Deoghar, District Deoghar.
... ... Petitioner
Versus
1. Gena Mahto, son of Late Basuki Mahto, resident of Village
Singhpur, Jogidih, P.O. & P.S. Kunda, District Deoghar.
2. Dineshwar Mahto, son of Late Basuki Mahto, resident of Village
Singhpur, Jogidih, P.O. & P.S. Kunda, District Deoghar.
3. Urmila Devi, daughter of Late Tutka Mahto, resident of Village
Singhpur, Jogidih, P.O. & P.S. Kunda, District Deoghar.
4. Ghanshyam Mahto, son of Late Sahdeo Mahto, resident of Village
Singhpur, Jogidih, P.O. & P.S. Kunda, District Deoghar.
5. Binod Mahto, son of Late Sahdeo Mahto, resident of Village
Singhpur, Jogidih, P.O. & P.S. Kunda, District Deoghar.
6. Rudo Mahto, son of Late Sahdeo Mahto, resident of Village
Singhpur, Jogidih, P.O. & P.S. Kunda, District Deoghar.
7. Samri Devi, wife of Late Wakil Mahto, resident of Village
Singhpur, Jogidih, P.O. & P.S. Kunda, District Deoghar.
8. Satish Yadav, son of Late Wakil Mahto, resident of Village
Singhpur, Jogidih, P.O. & P.S. Kunda, District Deoghar.
9. Shankar Yadav, son of Late Wakil Mahto, resident of Village
Singhpur, Jogidih, P.O. & P.S. Kunda, District Deoghar.
10. Mukund Yadav, son of Late Wakil Mahto, resident of Village
Singhpur, Jogidih, P.O. & P.S. Kunda, District Deoghar.
... ... Opposite Parties/Respondents
11. Sanjay Narayan Jha, son of Late Shyam Narayan Jha, resident
of HIG Plot Number-4, P.O. + P.S. Harihar Bari Colony, District
Deoghar, Jharkhand.
12. Mritunjay Narayan Jha, son of Late Shyam Narain Jha, resident
of HIG Plot Number-4, P.O. + P.S. Harihar Bari Colony, District
Deoghar, Jharkhand.
13. Pragati Narain Jha, son of Late Satyanarain Jha, resident of
Ojha- Jamua, P.O. & P.S. Jasidih, District Deoghar.
14. Gopal Jha, son of Late Jaiprakash Jha, resident of Ojha- Jamua,
P.O. & P.S. Jasidih, District Deoghar.
15. Ravi Kishan Jha, son of Jaiprakash Jha, resident of Ojha- Jamua,
P.O. & P.S. Jasidih, District Deoghar.
16. Vinita Jha, daughter of Late Jaiprakash Jha, resident of Ojha-
Jamua, P.O. & P.S. Jasidih, District Deoghar.
17. Lambodar Jha, son of Pankaj Narain Jha, resident of Ojha-
Jamua, P.O. & P.S. Jasidih, District Deoghar.
18. Baby Devi, daughter of Late Pankaj Narain Jha, resident of B.N.
Jha Road, near Hindi Vidya Peeth, Deoghar, P.O. & P.S. Deoghar,
District Deoghar.
19. Ranjana Dwary, Daughter of Late Pankaj Narain Jha, resident of
Bilasi Town, Deoghar, P.O. & P.S. Deoghar, District Deoghar.
20. Dilip Narain Jha, son of Late Surya Narain Jha, resident of Ojha-
Jamua, P.O. & P.S. Jasidih, District Deoghar.
21. Munna Kant Jha, son of Late Rudra Narain Jha, resident of Ojha-
1
2026:JHHC:10174
Jamua, P.O. & P.S. Jasidih, District Deoghar.
22. Mukesh Pd. Jha, son of Late Rudra Narain Jha, resident of Ojha-
Jamua, P.O. & P.S. Jasidih, District Deoghar.
23. Rajesh Prasad Jha, son of Late Rudra Narain Jha, resident of
Ojha- Jamua, P.O. & P.S. Jasidih, District Deoghar.
24. Nirmala Devi, daughter of Late Chandranarain Jha, wife of
Krishnanand Jha, resident of Deoghar Club, Old Meena Bazar,
P.O. & P.S. Deoghar, District Deoghar.
25. Anita Devi, daughter of Late Chandranarain Jha, wife of Rakhal
Jha, resident of Bhairo Bazar, P.O. & P.S. Deoghar, District
Deoghar.
26. Bijay Narain Jha, son of Late Chandranarain Jha, resident of
Ojha- Jamua, P.O. & P.S. Jasidih, District Deoghar.
27. Uday Narain Jha, son of Late Chandranarain Jha, resident of
Ojha- Jamua, P.O. & P.S. Jasidih, District Deoghar.
28. Binoy Narain Jha, son of Late Chandranarain Jha, resident of
Ojha- Jamua, P.O. & P.S. Jasidih, District Deoghar.
29. Abhay Narain Jha, son of Late Chandranarain Jha, resident of
Ojha- Jamua, P.O. & P.S. Jasidih, District Deoghar.
30. Sharda Devi, wife of Late Jai Narain Jha, resident of Ojha-
Jamua, P.O. & P.S. Jasidih, District Deoghar.
... Plaintiffs/Performa Respondents
31. Ram Rani Devi, daughter of Late Satyanarayan Jha, wife of Late
Chaturbhuj Narayan Mishra, resident of Ojha- Jamua, P.O. & P.S.
Jasidih, District Deoghar, presently residing at Mohalla
Sikandarpur, Badholal Lane, P.O. Mirjanhat, P.S. Majahidpur,
District Bhagalpur.
... Opposite Party/Performa Respondents
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Ms. Shreya Shukla, Advocate
Ms. Shivani Jaluka, Advocate
For the Respondent(s): --
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01/ 08.04.2026
By filing this writ petition, the petitioner has prayed for
the following reliefs:-
"a. For issuance of an appropriate writ, order(s)
or direction(s) directing the Ld. Principal
District Judge-cum-LARRA, Dumka for passing
an order on the Petition dated 11th of
November 2019 filed by the Petitioner and the
Performa Respondents which has been kept
2026:JHHC:10174
pending by the Ld. Principal District Judge,
Dumka since 2019, wherein the Petitioner and
the Performa Respondents have prayed that
the name of the Respondents be deleted from
the Cause Title as their claim has already been
rejected by the Land Acquisition officer vide
order dated 23rd of May, 2016 passed in L.A.
Case No.8 of 2015-16.
AND
b. For issuance of an appropriate writ, order(s)
or direction(s) directing the Ld. Principal
District Judge-cum-LARRA, Dumka for hearing
the L.A. (Deoghar) Case No.11 of 2017 and for
early disposal of L.A. (Deoghar) Case No.11 of
2017 within a period of 6 (six) months or
within such period which this Hon'ble Court
may deem fit and proper."
2. Heard.
3. The grievance of the petitioner is that the lands which
were acquired, were purchased by the petitioner but the
compensation is sought to be disbursed in favour of the original
landholders, ignoring the fact that the petitioner thereafter had
purchased the land. It is the case of the petitioner that he had
already approached the Principal District Judge-cum-LARRA, Dumka,
by filing a petition on 11th November, 2019, for taking appropriate
steps but the said petition has not yet been disposed of.
4. Learned counsel representing the petitioner submits that
suffice it would be, if a direction is given to the respondents to
consider and dispose the aforesaid petition of the petitioner and
thereafter also dispose the Land Reference case.
5. Considering the limited prayer made on behalf of the
2026:JHHC:10174
petitioner and the nature of order, which I intend to pass, it is not
necessary to call for the counter affidavit or issue notice to any
person.
6. Since the petition dated 11th November, 2019, is pending
before the Principal District Judge-cum-LARRA, Dumka, in L.A.
(Deoghar) Case No.11 of 2017, I direct the Principal District Judge-
cum-LARRA, Dumka, to dispose of the petition of the petitioner,
preferably within a period of six weeks from the date of receipt of
copy of this order and thereafter proceed with the Land Reference
case and conclude the same at the earliest.
7. With the aforesaid direction, this writ petition stands
disposed of.
(ANANDA SEN, J.)
08th April, 2026
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