[Cites 2, Cited by 0]
Jharkhand High Court
M/S Kunj Iron Products Limited vs The State Of Jharkhand Through The ... on 19 February, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
2026:JHHC:4951
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
W.P. (C) No.2447 of 2025
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M/s Kunj Iron Products Limited, a registered company under the Companies
Act, having office at Chirkunda, Nirsa, P.O. & P.S. Nirsa, District- Dhanbad
through its Director namely, Shhakti Aggarwal, aged about 47 years, son of
Late Bajrang Prasad Agarwal, resident of 603, Neelam Apartment, Mount
Marry Road, Bandra (W), P.O.-Bandra (West), P.S.-Bandra, Mumbai.
.... .... Petitioner(s)
Versus
1. The State of Jharkhand through the Secretary Revenue, Registration and
Land Reforms Department, having office at Project Building, P.O.
Dhurwa, P.S. Jagarnathpur, District-Ranchi.
2. The Deputy Commissioner, Dhanbad, P.O & P.S Dhanbad, District
Dhanbad;
3. The Deputy Collector, Land Reforms, Dhanbad, P.O& P.S Dhanbad,
District Dhanbad;
4. The Circle Officer, Egyarkund Circle, P.O. & P.S. Chirkunda, District
Dhanbad, Jharkhand;
5. The Settlement Officer, Dhanbad, having office at Baramuri, P.O. B-
Polytechnic, P.S. Dhanbad, District Dhanbad.
6. The Sub-Registrar, Sub-Registry Office, Dhanbad having office at
Dhanbad, P.O. & P.S. Dhanbad, District-Dhanbad.
.... .... Respondent(s)
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner(s) : Mr. Lukesh Kumar, Adv.
For the Respondent(s) : A.C. to A.G.
----
th
03/Dated: 19 February, 2026
1. The present writ petition has been filed for following reliefs:-
"for issuance of appropriate writ(s)/order(s)/direction(s)
particularly in the nature of certiorari for quashing the list of
prohibited land (Annexure 6) issued for prohibition of
registration of transfer of land, which is uploaded on the website
of the Government of Jharkhand by the Revenue, Registration
and Land Reforms Department, State of Jharkhand;
And/Or
Further the petitioner-company prays for issuance of appropriate
writ(s)/order(s)/direction(s) directing the respondents to remove
2026:JHHC:4951
the land in question from the prohibited list of National Generic
Document Registration System (NGDRS)
And/Or
Further the petitioner-company prays for issuance of appropriate
writ(s)/order(s)/direction(s) particularly in the nature of
mandamus commanding upon the respondents not to refuse
registration of the land in question in the garb of showing the
land in question in prohibited list unilaterally prepared by the
respondents;
And/Or
Further the Petitioner-company prays for issuance of appropriate
writ(s)/order(s)/direction(s) particularly in the nature of
mandamus directing the respondents to make online entry of the
land in question on the official website of Jharkhand State
maintained for the records of land and also for issuance of the
online continuous Khatiyan (Adhikar Abhilekh) for the land in
question in the name of petitioner-company;
And/Or
Further the petitioner-company prays for issuance of appropriate
writ(s)/order(s)/direction(s) particularly in the nature of
mandamus commanding upon the respondents not to harass the
petitioner-company and not let the petitioner-company run from
one office to another without there being any fault on the part of
the petitioner-company. Further direction may be issued for
issuance of rent receipt in favour of the petitioner-company as
the petitioner-company is willing to make payment of rent to the
State Government;
And / Or
Further the Petitioner-company prays for issuance of appropriate
writ(s)/order(s)/direction(s) especially in the nature of
mandamus for directing the respondent no. 4 to dispose of the
representation of the petitioner-company which has been
submitted by the petitioner-company several times before the
respondent no. 4 with the prayer to open online continuous
Khatiyan (Adhikar Abhilekh), making online entry and issuance
of rent receipt in the name of the petitioner-company;"
2. The description of land of the petitioner is as follows:-
"First Set
Mouza Merah, Thana No.251, Circle Nirsa, Khata No. 172
(New Khata No. 373), Plot No. 782, (New Plot No. 777), area
measuring 15 decimals.
Khata No. 121 (New Khata No. 373), Plot No. 661, (New Plot
No. 798), area measuring 8 decimals within the district of
Dhanbad.
Total area measuring 23 decimals within the district of
Dhanbad.
Second Set
Mouza Merah, Thana No. 251, Circle Nirsa,
Khata No. 113, 172, 35, 1, 62, 121 (New Khata No. 373),
Old Plot No. 782, (New Plot No. 777), area measuring 5
decimals.
Old Plot No. 647, (New Plot No. 788), area measuring 20
decimals.
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2026:JHHC:4951
Old Plot No. 792, (New Plot No. 790), area measuring 4
decimals.
Old Plot No. 648, (New Plot No. 793), area measuring 11
decimals.
Old Plot No. 783, (New Plot No. 791), area measuring 1
decimal.
Old Plot No. 784, 785, (New Plot No. 792), area measuring 25
decimals.
Old Plot No. 786, (New Plot No. 783), area measuring 6
decimals.
Old Plot No. 786, (New Plot No. 789), area measuring 13
decimals.
Old Plot No. 646, (New Plot No. 785), area measuring 10
decimals.
Old Plot No. 661, (New Plot No. 798), area measuring 30
decimals.
Total area measuring 125 decimals within the district of
Dhanbad.
Third Set
Mouza Merah, Thana No. 251, Circle Nirsa,
Old Khata No. 1, 172, 121, 192, 62, 63 (New Khata No. 373),
Old Plot No. 802 (New Plot No. 784), area measuring 28
decimals.
Old Plot No. 643 (New Plot No. 786), area measuring 4
decimals.
Old Plot No. 643 (New Plot No. 785), area measuring 6
decimals.
Old Plot No. 787 (New Plot No. 782), area measuring 13
decimals.
Old Plot No. 782 (New Plot No. 773), area measuring 2
decimals.
Old Plot No. 783 (New Plot No. 791), area measuring 1 decimal.
Old Plot No. 776 (New Plot No. 806), area measuring 12
decimals.
Old Plot No. 662 (New Plot No. 799), area measuring 7 decimal.
Old Plot No. 660 (New Plot No. 797), area measuring 14
decimals.
Old Plot No. 661 (New Plot No. 798), area measuring 38
decimals.
Old Plot No. 782 (New Plot No. 790), area measuring 4
decimals.
Total area measuring 129 decimals within the district of
Dhanbad."
3. It has been submitted by the learned counsel for the petitioner that rent
receipts have been issued to the petitioner till year 2012 and since after it has
been denied on the ground that the land, in question, has not been entered
online on the official website of the Jharkhand State.
4. It has been submitted by the learned counsel for the petitioner that the
online entry is not the correct reflection of the official record. Although the
Page | 3 W.P. (C) No.2447 of 2025
2026:JHHC:4951
online entry has no legal basis, still it has great impact in practical life and
further it is a government record.
5. It is not in dispute that online entry should be correct and true
reflection of the official record.
6. The action of the State is based upon the notification No. 1132 dated
26.08.2015, which is on the basis of Section 22-A of the Registration Act,
1908. The Section 22-A of the Registration Act, 1908 has already been
declared ultra vires by the Division Bench of this Court vide order dated
01.05.2025, passed in W.P.(C) No. 5088 of 2018 and analogous cases.
7. In view of the above discussion, the present writ petition is, hereby,
allowed and the concerned respondents are directed to remove the land of
the petitioner-company society from the list of prohibited land and make
online entry of the land in question on the official website of Jharkhand State
maintained for the records of land and issue online continuous Khatiyan
(Adhikar Abhilekh) for the land in question and also accept the rent and
issue rent receipt in the name of petitioner-company, if there is no legal
issue, within six weeks from the date of receipt/ production of copy of this
order.
8. It is made clear that if the aforesaid exercise is not completed within
six weeks, the petitioner is entitled for Rs.10,000/- (Ten thousand) as a
litigation cost, to be paid by the Deputy Commissioner, Dhanbad, who will
recover the said amount from the erring officials.
9. The Secretary, Department of Revenue, Registration and Land
Reforms, Government of Jharkhand, Ranchi, is held responsible for
compliance of the aforesaid order.
10. With above observation and direction, the present writ petition stands
disposed of.
11. Pending interlocutory application, if any, also stands disposed of.
(Rajesh Kumar, J.)
Dated: 19th February, 2026
Amar/-
Uploaded on 20.02.2026
Page | 4 W.P. (C) No.2447 of 2025
