Shakti Nagar Sahakari Grih Nirman ... vs The State Of Jharkhand Through The ...
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Jharkhand High Court

Shakti Nagar Sahakari Grih Nirman ... vs The State Of Jharkhand Through The ... on 4 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                     2026:JHHC:2879

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W.P.(C) No.490 of 2026

    Shakti Nagar Sahakari Grih Nirman Samiti Limited, a
    society duly registered under Bihar and Odisha
    Cooperative Act, 1935 having office at Bekar Bandh, P.O.
    & P.S. Dhanbad, District Dhanbad through its Secretary
    namely Dr. Pravin Kumar Sinha, aged about 55 years,
    S/o, Late Parmanand Sinha, Resident of Sahana Road,
    Koderma, P.O. & P.S. Koderma, District-Koderma.
                                         ...... 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;
    6.    Usha Devi, D/o Kali Saw R/o Rani Talab, Dhaiya,
          P.O. & P.S. Dhanbad, District Dhanbad.
                                          ...... Respondents
                                ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Lukesh Kumar, Advocate For the Resp.-State : Mr. M. K. Dubey, AC to AG

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               th
02/Dated: 04        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 commanding upon the respondents specially the respondent no. 2 to dispose of Mutation Revision filed in the year 2025 on 14.07.2025 bearing Mutation Revision No. 06/2025 within a time frame by this Court as because of the pendency of the present mutation revision the petitioner is not able

2026:JHHC:2879

to do any work with regard to the land in question;

(b) for issuance of appropriate writ(s)/ order(s)/ direction(s) particularly in the nature of mandamus commanding upon the respondents not to proceed with/not to execute the order passed on 10.01.2024 passed in Mutation Appeal No. 241/2022-23;

(c) for issuance of appropriate writ(s)/ order(s)/ direction(s) particularly in the nature of mandamus commanding upon the respondents not to interfere with the peaceful possession of the petitioner over the land in question till the pendency of the present writ application and mutation revision before the respondent no.2."

2. Learned counsel for the petitioner has approached this Court with a limited prayer that the authority concerned may be directed to dispose of the pending mutation revision being Mutation Revision No.06/2025, as early as possible .

3. In view of above limited prayer, learned counsel for the other side has raised no objection.

4. In that view of the matter, the present writ petition stands disposed of directing the concerned revisional authority to dispose of the pending mutation revision being Mutation Revision No.06/2025, as early as possible, without doing undue adjournment to one and another party.

5. In view of above order, there is no requirement of issuance of notice upon the private respondent.

6. Pending interlocutory application, if any, stands disposed of.

(Rajesh Kumar, J.) 04th February, 2026 Ravi-Chandan/-

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