Vinod Kumar Sinha vs The State Of Jharkhand Through The ...
2026 Latest Caselaw 2944 Jhar

Jharkhand High Court

Vinod Kumar Sinha vs The State Of Jharkhand Through The ... on 10 April, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                        2026:JHHC:10288
           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P.(C) No. 1274 of 2026
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                   Vinod Kumar Sinha, son of late Rambalabh Sahay, resident of New
                   Colony, P.O and P.S. - Barhi, District- Hazaribagh.       ... Petitioner(s)
                                            Versus
                  1. The State of Jharkhand through the Secretary, Department of
                      Registration, Revenue and Land Reforms, officiating from his office at
                      Project Bhawan, Dhurwa, Ranchi.
                  2. The Deputy Commissioner, Hazaribagh.
                  3. The Divisional Forest Officer, Hazaribagh.        ... Respondent(s)
                                                 ------
                          CORAM       :     SRI ANANDA SEN, J.

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For the petitioner(s): Ms. Shivani Jaluka, Advocate. For the Opp. Party(s): Mr. Sanjay Kr. Tiwari, SC-I.

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03/10.04.2026: The initial order of encroachment passed against the petitioner under the Jharkhand Public Land Encroachment Act has been challenged by the petitioner in this writ petition.

2. Admittedly, Section 11 of the Jharkhand Public Land Encroachment Act provides for filing an appeal against the order of removal of encroachment.

3. Whatever the defence the petitioner is taking in this writ petition, can very well be taken by filing an appeal before the Appellate Authority.

4. Since there is Statutory Appellate Authority under the Jharkhand Public Land Encroachment Act and remedy of appeal is available to the petitioner, I am not inclined to exercise my jurisdiction under Article 226 of the Constitution of India. Accordingly, this petition is dismissed.

5. However, the petitioner is at liberty to approach before the Appellate Authority by filing appropriate appeal.

   10th April, 2026                                                     (ANANDA SEN, J.)
      Anu/-Cp2.