Rameshwar Chakrabarty vs The State Of Jharkhand
2026 Latest Caselaw 786 Jhar

Jharkhand High Court

Rameshwar Chakrabarty vs The State Of Jharkhand on 5 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                       2026:JHHC:3064



           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(C) No. 730 of 2026
     Rameshwar Chakrabarty, aged about 69 years, S/o Late Raghunath
     Chakrabarty, R/o House No. 57, Ward No.26, near Chakrabarty tola Rampur,
     P.O.- Malhara, P.S.- Rikiya, Dist- Deoghar.
                                                        .......... Petitioner(s)
                               Vrs.
     1. The State of Jharkhand.
     2. Deputy Commissioner-cum-Registrar Deoghar, P.O.+P.S.+Dist-Deoghar.
     3. Circle Officer, Mohanpur, P.O.-Mohanpur, P.S. - Mohanpur, Dist- Deoghar.
     4. Sub Registrar, Deogahr, P.O. + P.S.+Dist - Deoghar.
                                                        .......... Respondents(s)
                               .......

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Petitioner(s) : Mr. Onkar Nath Tewary, Advocate Mr. Shamaiel Raza, Advocate Ms. Kranti Kirti, Advocate For the Respondents : Mr. Prashant Kr. Rai, A.C to S.C.(L&C)-1

02/05.02.2026 The present writ petition has been filed for the following relief(s):

"a. To issue land possession certificate (hereinafter referred as LPC) for measuring area of 8518 sq. ft. (19.55 decimals) of kamath (transferrable) land of mouza Rampur, mouza No. 581, Jamabandi No. 55/4, Plot No. 621 (part), Circle Mohanpur, Ρ.Ο. Rampur, P.S. Rikiya, Dist- Deoghar, by operation of law to the petitioner immediately and fortwith as required for the registration of the land.

b. To direct the concerned respondent especially respondent no.3 by allowing the petitioner who is willingly and voluntarily dispose of his property by executing a registered sale deed in accordance to law."

2. Learned counsel for the petitioner has submitted that in view of the judgment rendered by the learned Single Judge of this Court in the case of Dhiraj Kumar Sah Vrs. State of Jharkhand & others in W.P.(C) No. 75 of 2025 vide judgment dated 03.11.2025, he seeks to withdraw the present writ petition.

2026:JHHC:3064

3. Learned counsel for the State is present and does not raised any objection.

4. In view of the prayer made, the present writ petition is hereby dismissed as withdrawn.

(Rajesh Kumar, J.) 05.02.2026 A. Mohanty Uploaded

____/____/2026