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Jharkhand High Court
Haldhar Mondal S/O Late Bikal Mondal vs The State Of Jharkhand Through The ... on 5 February, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
2026:JHHC:3074
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 737 of 2026
1. Haldhar Mondal S/o Late Bikal Mondal, aged about 55 years, R/o
Kolakusma, P.O and P.S Saraidehla, Dist-Dhanbad.
2. Birendra Mondal S/o Late Bikal Mondal aged about 52 years, R/o
Kolakusma, P.O and P.S Saraidehla, Dist-Dhanbad.
3. Hiren Kumar Mondal S/o Late Bikal Mondal aged about 51 years, R/o
Kolakusma, P.O and P.S Saraidehla, Dist-Dhanbad.
4. Kirtan Chandra Mondal S/o Late Ram Charan Mondal aged about 66 years,
R/o Kolakusma, P.O and P.S Saraidehla, Dist-Dhanbad.
5. Bishwanath Mondal S/o Late Ram Charan Mondal aged about 56 years,
R/o Kolakusma, P.O and P.S Saraidehla, Dist-Dhanbad.
6. Pashupati Mondal S/o Late Rash Bihari Mondal aged about 68 years, R/o
Kolakusma, P.O and P.S Saraidehla, Dist-Dhanbad.
7. Kartik Mondal S/o Late Rash Bihari Mondal aged about 69 years, R/o
Kolakusma, P.O and P.S Saraidehla, Dist-Dhanbad.
8. Sripati Mondal S/o Late Rash Bihari Mondal aged about 57 years, R/o
Kolakusma, P.O and P.S Saraidehla, Dist-Dhanbad.
9. Navin Mondal S/o Late Rash Bihari Mondal aged about 51 years, R/o
Kolakusma, P.O and P.S Saraidehla, Dist-Dhanbad;
.......... Petitioner(s)
Vrs.
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 Circle Officer, Dhanbad Circle, P.O. & P.S. Chirkunda, District
Dhanbad, Jharkhand; .......... Respondents(s)
.......
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner(s) : Mr. Lukesh Kumar, Advocate
Mr. Sidharth Sudhanshu, Advocate
For the Respondents : Mrs. Sweta Shukla, A.C to AAG-II
02/05.02.2026 The present writ petition has been filed for the following
relief(s):
(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 and also for issuance
of the online continuous Khatiyan (Adhikar Abhilekh) for
2026:JHHC:3074
the land in question in the name of petitioner;
(b) 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 and not let the petitioner run from one office to
another without there being any fault on the part of the
petitioner. Further direction may be issued for issuance of
rent receipt in favour of the petitioner as the petitioners
are willing to make payment of rent to the State
Government;
(c) for issuance of appropriate writ(s)/ order(s)/
direction(s) especially in the nature of mandamus for
directing the respondent no.3 to dispose of the
representation of the petitioner which has been submitted
by the petitioner several times before the respondent no.3
with the prayer to open online continuous Khatiyan
(Adhikar Abhilekh), making online entry and issuance of
rent receipt in the name of the petitioner;."
2. The description of land of the petitioners is as follows :-
"Mouza Kolakusma, Mouza No.12, Circle- Dhanbad, C.S.
Khata No. 142 ( New Khata No. 741), C.S. Plot No. 3696 & 1383
(New Plot No. 1168, 1169, 1170, 1171, 1328, 1329) total area
measuring 5.58 acres within the district Dhanbad".
3. It has been submitted by the learned counsel for the petitioners
that rent receipts have been issued to them till the 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 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
2026:JHHC:3074
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 petitioners, 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 petitioners are 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.
(Rajesh Kumar, J.)
05.02.2026
A. Mohanty
Uploaded
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