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Jharkhand High Court
Satish Pal vs The State Of Jharkhand on 12 February, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
2026:JHHC:3781
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.919 of 2026
....
Satish Pal, Aged about 61 Years, Son of Late Gobardhan Pal, Resident of Village-
Kuschira, P.O.-Amrapara, P.S.-Gopikandar, District-Dumka .... Petitioner
Versus
1. The State of Jharkhand
2. The Deputy Commissioner, Dumka, P.O., P.S. and District-Dumka
3. The Sub-Divisional Magistrate, Dumka, P.O., P.S. and District-Dumka
4. The Circle Officer, Dumka, P.O., P.S. and District-Dumka
5. Nitesh Pal, aged about 56 years, S/O-Late Gopal Pal, Resident of Village-Kuschira,
P.O.-Amrapara, P.S.-Gopikandar, District-Dumka .... Respondents
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Sanjeev Thakur Adv.
: Mr. Jagat Kr. Soni, Adv.
For the State : Mr. M.K.Dubey, AC to AG
....
02/12.02.2026
1. Heard the parties.
2. The present writ petition has been filed for the following reliefs:-
A. For commanding upon the respondents especially Respondent No.-2
to 4 restraining Respondent No.-5 from illegally constructing house and
other concrete structures over the land of the petitioner measuring to an area
of 88.5 decimals out of total area of 3.54 Acres which the petitioner
obtained vide Order dated 17/08/2024, Decree dated 27/08/2024 passed in
Original Suit No.-140/2021 by the Court of Learned Civil Judge (Sr.
Division)-I, Dumka (Annexure-1).
B. A writ in the nature of Mandamus commanding upon the respondents
especially Respondent No.-2 to pass appropriate Order upon the
Application dated 24/06/2025 (Annexure-3) filed by the petitioner pursuant
to Report submitted by the Circle Inspector to the Circle Officer dated
17/02/2025 (Annexure-2) as till date no action has been taken by the
respondent authorities to the best of the knowledge of the petitioner.
C. A writ in the nature of Mandamus commanding upon the respondents
especially Respondent No.-3 to immediately pass appropriate Order upon
the Application filed by the petitioner registered as Application No.-
91/2025 dated 11/07/2025 (Annexure-4) as till date no action has been
taken by the concerned authority upon the same to the best of the
knowledge of the petitioner.
D. A writ in the nature of Mandamus commanding upon the respondents
especially Respondent No.-4 to allot a Government "AMIN" for proper
demarcation of land pursuant to the Order dated 17/08/2024, Decree dated
2026:JHHC:3781
27/08/2024 passed in Original Suit No.-140/2021 by the Court of Learned
Civil Judge (Sr. Division)-I, Dumka, as illegal construction is being carried
out by Respondent No.-5 over the land of petitioner and different
applications/representations has been filed in that connection but till date
the respondent authorities are sitting tight over the matter for the reasons
best known to them.
E. During the pendency of the instant Writ petition Status Quo be
maintained by the concerned authorities especially Respondent No.-3 & 4."
3. It is a private dispute in nature.
4. A complaint has been made that the S.D.O., Dumka is not entertaining
his application made under Section 144 of the Cr.P.C. (now Section 163 of BNSS,
2023).
5. In view of the limited prayer, no notice is required to be issued to the
private respondent.
6. The present writ petition stands disposed of directing the concerned
authority to act in accordance with law.
7. It is hereby clarified that any appropriate application made in accordance
with law has to be accepted by the authority and he is duty bound to proceed and
dispose of the same in accordance with law.
8. With above observation, the present writ petition stands disposed of.
(Rajesh Kumar, J.)
12.02.2026
Shahid/
Uploaded on 13.02.2026
