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Jharkhand High Court
Guljar Mahto vs The State Of Jharkhand Through The ... on 4 February, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
2026:JHHC:2889
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
W.P. (C) No.635 of 2026
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Guljar Mahto, aged about 75 years, son of Late Raghu Mahto, resident of
Village Tilabani, P.O.+P.S.- Govindpur, District - Dhanbad.
.... .... 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, Govindpur 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.
.... .... Respondent(s)
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner(s) : Mr. Sidharth Sudhanshu, Adv.
Mr. Lukesh Kumar, Adv.
For the Respondent(s) : A.C. to A.G.
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02/Dated: 04th February, 2026
1. Heard the learned counsel for the parties.
2. 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 mandamus commanding upon 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 and his family members;
And/Or
Further the petitioner 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
2026:JHHC:2889
petitioner and his family members and not let the petitioner and
his family members run from one office to another without there
being any fault on the part of the petitioner and his family
members.
And/Or
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 and his family members;"
3. The description of land of the petitioner is as follows:-
"land in question is situated at Mouza Tilabani, Mouza No. 162,
Circle Govindpur, Old Khata No. 07 (New Khata No. 66), Old
Plot No. 1888 (New Plot No. 2304), area measuring 44
decimals. Old Khata No. 07 (New Khata No. 66), Old Plot No.
1885, (New Plot No. 2276), area measuring 66 decimals. Old
Khata No. 07 (New Khata No. 66), Old Plot No. 1904, (New
Plot No. 2302), area measuring 46 decimals. Old Khata No. 07
(New Khata No. 66), Old Plot No. 1882. (New Plot No. 2272),
area measuring 16 decimals. Total area measuring 172 Decimals
within the District of Dhanbad."
4. It has been submitted by the learned counsel for the petitioner that
earlier the rent receipts have been issued to the petitioner but thereafter 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.
5. 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.
6. It is not in dispute that online entry should be correct and true
reflection of the official record.
7. In view of the above discussion, the present writ petition is, hereby,
allowed 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
2026:JHHC:2889
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.
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 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.
10. With above observation and direction, the present writ petition stands
disposed of.
11. Pending interlocutory application, if any, stands disposed of.
(Rajesh Kumar, J.)
Dated: 04th February, 2026
Amar/-
Uploaded on 05.02.2026
