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Jharkhand High Court
Tulshi Dutta vs The State Of Jharkhand Through The ... on 2 February, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
2026:JHHC:2591
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.431 of 2026
Tulshi Dutta, aged about 66 years, son of Late Guhiram
Dutta, resident of Near Usha Talkies, Poddar Para, Thana
Road, Jharia, P.O. & P.S. Jharia, District Dhanbad.
...... Petitioner
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, Govindpur Circle, P.O. & P.S.
Govindpur, District Dhanbad, Jharkhand;
5. The Settlement Officer, Dhanbad, having office at
Baramuri, P.O. B-Polytechnic, P.S. Dhanbad, District
Dhanbad. ...... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
---------
For the Petitioner : Mr. Lukesh Kumar, Advocate
For the Resp.-State : Mr. Prashant Kr. Rai, A.C to SC (L&C)-I
---------
nd
03/Dated: 02 February, 2026
1. The present writ petition has been filed for the
following reliefs:-
(a) 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 in terms
with continuous Khatiyan issued in favour of the
petitioner and his family members and also for
issuance of the online continuous Khatiyan (Adhikar
Abhilekh) including online Register II for the land in
question in the name of petitioner;
(b) further the petitioner prays for issuance of
appropriate writ(s)/ order(s)/ direction(s) particularly
in the nature of mandamus commanding upon the
2026:JHHC:2591
respondents not to harass the petitioner and not let
the petitioner run from one office to another without
there being any fault on the part of the petitioner.
(c) further the Petitioner 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 which has been submitted by the
petitioner several times before the respondent no.4
with the prayer to make online entry with regard to
the land in question and/ or to make necessary
correction in online entry in terms with the
continuous Khatiyan issued in favour of the
petitioner and his family members and for open
online continuous Khatiyan (Adhikar Abhilekh),
including online Register II in the name of the
petitioner;."
2. The description of land of the petitioner is as follows :-
"Mouza Tilabani, Mouza No. 162, Circle Govindpur,
Old Khata No. 07 (New Khata No. 72), Old Plot No.
1905(New Plot No. 2275), area measuring 148
decimals. Old Khata No. 07 (New Khata No. 72), Old
Plot No. 1905 (New Plot No. 2307), area measuring
30 decimals. Old Khata No. 07 (New Khata No. 72),
Old Plot No. 1915 (New Plot No. 2308), area
measuring 50 decimals. Old Khata No. 07 (New
Khata No. 72), Old Plot No. 1907 (New Plot No.
1803), area measuring 30 decimals. Old Khata No.
07 (New Khata No. 72), Old Plot No. 1907 (New Plot
No. 1784), area measuring 61 decimals. Old Khata
No. 07 (New Khata No. 72), Old Plot No. 1910, 1911
& 1912 (New Plot No. 2309), area measuring 203
decimals. Total area measuring 522 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 the year 2016 and since thereafter it has been
2026:JHHC:2591
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 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. In view of the above discussion, the present writ
petition is, hereby, disposed of 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 issue online continuous Khatiyan (Adhikar Abhilekh) for
the land in question and also issue rent receipt in the name of
petitioner, within six weeks from the date of receipt/
production of copy of this order.
7. 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.
8. The respondent No.1 i.e. the Secretary, Department of
Revenue, Registration and Land Reforms, Government of
Jharkhand, Ranchi, is held responsible for compliance of the
aforesaid order.
9. With above observation and direction, the present writ
petition stands disposed of.
10. Pending interlocutory application, if any, stands
disposed of.
(Rajesh Kumar, J.)
02nd February, 2026
Ravi-Chandan/-
Uploaded on 03.02.2026
