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Jharkhand High Court
Md. Fiyaz Alam @ Fiyaz Alam vs The Secretary on 12 February, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
2026:JHHC:3782
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.923 of 2026
....
1. Md. Fiyaz Alam @ Fiyaz Alam, aged about 54 years, son of late Kalam Ullah,
resident of Nagwan Muhalla, P.O.-Chatra, P.S. Chatra, District-Chatra, Jharkhand-
825401
2. Md. Imtiyaz Alam, aged about 73 years, Son of late Md. Kalim resident of 199,
Nagwan Mohalla, Chatra, P.O.-Chatra, P.S. Chatra, District-Chatra, Jharkhand-
825401
3. Md. Anwar Alam aged about 48 years, son of late Md. Kalimullah, resident of
Nagwan Mohalla, P.O.-Chatra, P.S. Chatra, District-Chatra, Jharkhand-825401
4. Md. Sharfraz Ahmad, aged about 53 years, son of late Md. Kalimullah, resident of
Nagwan Mohalla, P.O.-Chatra, P.S. Chatra, District-Chatra, Jharkhand-825401
5. Md. Eqbal Hussain, aged about 48 years, son of late Kalim Ulla, resident of 98,
Nagwan Mohalla, P.O.-Chatra, P.S. Chatra, District-Chatra, Jharkhand-825401
6. Md. Minhaz, aged about 64 years, son of late Md. Kalim Ullah, resident of Nagwan
Mohalla, P.O.-Chatra, P.S. Chatra, District-Chatra, Jharkhand-825401
7. Md. Mumtaz Alam, aged about 72 years son of late Md. Kalim Ullah, resident of
Nagwan Mohalla, P.O.-Chatra, P.S. Chatra, District-Chatra, Jharkhand-825401
8. Md. Ayaz Alam, aged about 59 years son of late Md. Kalim Ullah, resident of
Nagwan Mohalla, P.O.-Chatra, P.S. Chatra, District-Chatra, Jharkhand-825401
.... Petitioners
Versus
1. The Secretary, Rajasvaevam Bhumi Sudhar Vibhag, having office at Project Bhawan,
P.O.+P.S.-Dhurwa, District-Ranchi
2. D.C. Chatra, having office at Chatra, P.O.+P.S.+District-Chatra
3. A.C. Chatra, having office at Chatra, P.O.+P.S.+District-Chatra
4. L.R.D.C. Chatra, having office at Chatra, P.O.+P.S.+District-Chatra
5. C.O. Chatra, having office at Chatra, P.O.+P.S.+District-Chatra
6. Sub Registrar Chatra, having office at Chatra, P.O.+P.S.+District-Chatra
7. Halka Karamchari, Chatra, having its office at P.O.+P.S.+District-Chatra
8. Manoj Kumar son of not known to the petitioners, resident of village Chatra,
P.O.+P.S.+District-Chatra
9. Heera Kumar son of Late Jagdish Sao known to the petitioners, resident of village
Chatra, P.O.+P.S.+District-Chatra
10. Salma Khatoon Daughter of Late Safar Miyan Husband-Mohammed Ziauddin
resident of village Sakin P.O.-Polwal P.S.-Katkamsandi District-Hazaribagh
11. Sabara Khatoon Daughter of Late Safar Miyan resident of Maulana Azad Colony Gali
No.11 Lowadih, P.O.+P.S.-Namkum District-Ranchi
12. Mukesh Kumar, son of Raghubar Singh resident of village Hafua P.O.+P.S.-Chatra,
District-Chatra
13. Uday Kumar Verma, son of Kameshwar Mahato village Hafua P.O.+P.S.-Chatra,
District-Chatra .... Respondents
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioners : Mr. Pratik Sen, Adv.
For the State : Mr. Ratnesh Kumar, SC (L&C)-I
....
02/12.02.2026
1. Heard the parties.
2. The present writ petition has been filed for the following reliefs:-
"(a) For issuance of an appropriate writ(s)/ order(s)/ direction(s),
particularly in the nature of certiorari for quashing the online entry in
2026:JHHC:3782
Online Register II at page No.58 whereby and where under the Halka
Karamchari, Chatra has mentioned 24 decimals of land 'unsold' for the
lands situated at Mouza-Nagwan, Thana No.182, Khata No.136 plot
No.824 admeasuring an area of 24 decimals of land situated at District-
Chatra and has further mentioned 4 decimals of land pertaining to
Mouza-Nagwan, Thana No.182, Khata No.136 plot No.825 admeasuring
an area of 4 decimals at District-Chatra.
(b) Further restraining the respondent State authorities not to carry out
mutation in favour of the private respondent no. 12 and 13 for the land
situated at Mouza-Nagwan, Thana No.182, Khata No.136 plot No.824
admeasuring an area of 24 decimals of land situated at District- Chatra
and l Mouza-Nagwan, Thana No.182, Khata No.136 plot No.825
admeasuring an area of 4 decimals at District- Chatra.
(c) During the pendency of this writ petition the state authorities as well
as the private respondents may further be restrained from dispossessing
the petitioners from the land acquired by the father of the petitioners."
3. The description of lands are as follow:-
"The lands situated at Mouza-Nagwan, Thana No.182, Khata No.136
plot No.824 admeasuring an area of 24 decimals at District- Chatra and
land pertaining to Mouza-Nagwan, Thana No.182, Khata No.136 plot
No.825 admeasuring 4 decimals at District-Chatra."
4. It has been claimed that by forgery and with the connivance of the
government officials the people are being duped.
5. This allegation is more or less criminal in nature.
6. In that view of the matter, the present writ petition stands disposed of
giving liberty to the petitioners to launch a criminal proceeding or if their civil right
is affected in any manner, they are free to take steps in accordance with law.
7. With above observation, the present writ petition stands disposed of with
the aforesaid liberty.
8. In view of above order, no notice is required to be issued to the private
respondents.
(Rajesh Kumar, J.)
12.02.2026
Shahid/
Uploaded on 12.02.2026
