Mukesh Nag vs The State Of Jharkhand
2026 Latest Caselaw 841 Jhar

Jharkhand High Court

Mukesh Nag vs The State Of Jharkhand on 6 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                   2026:JHHC:3192

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W.P.(C) No.674 of 2026

    1.    Mukesh Nag, aged about 43 years, son of Late Lalit
          Nag, Resident of Karamtoli, P.O.-G.P.O, P.S. Lalpur,
          District -Ranchi.
    2.    R. V. Realities Pvt. Ltd. through its Director Swaran
          Kiran, Aged about 44 years, having registered
          office at A-303, Flight View, Radha Gram, Dhobi
          Ghat, Vakola Bridge, P.O & P.S - Santacruz East,
          Mumbai - 400055.                  ...... Petitioners

                               Versus
    1.    The State of Jharkhand, through the Chief
          Secretary, Government of Jharkhand, Project
          Bhawan, P.O. & P.S. Dhurwa, District-Ranchi.
    2.    The Deputy Commissioner, Ranchi, Collectorate
          Building, P.O. G.P.O., P.S. Kotwali, District-Ranchi.
    3.    The Deputy Collector of Land Reforms (LRDC),
          Sadar, Ranchi, P.O. G.P.O., P.S. Kotwali, District-
          Ranchi.
    4.    The Circle Officer, Town (Shahar) Anchal, Ranchi,
          P.O. G.P.O., P.S. Lalpur, District-Ranchi.
    5.    Rameshwar Kumar Yadav, Son of Late Buchu Mahto
          (falsely claiming to be son of Mani Nath
          Mahto),Resident of Karamtoli, Ahir Toli, P.O.
          Morabadi, P.S. Lalpur, District -Ranchi.
                                              ...... Respondents
                               ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioners : Mr. Shresth Gautam, Advocate For the Resp.-State : Mr. M. K. Dubey, AC to AG

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               th
02/Dated: 06        February, 2026

1. The present writ petition has been filed for the following reliefs :-

"(a) for issuance of an appropriate writ, order, or direction, specifically a writ in the nature of Mandamus, commanding the Respondent No. 2 (The Deputy Commissioner, Ranchi) to hear and dispose of the pending Mutation Revision Case No.60 R15/2025-26 (Arising out of Mutation Appeal Case No.221R 15/ 2020-21), as expeditiously as possible, preferably within a fixed time-bound period;

2026:JHHC:3192

(b) for issuance of an appropriate order or direction that during the pendency of the said Mutation Revision Case, an order of status quo be passed, directing all parties to maintain the status quo as it exists today with respect to the land in question, and specifically restraining the Private Respondents No.5 (Rameshwar Kumar Yadav)) from alienating, encumbering, or creating any third-party rights over the land based on the illegal consequential mutation order dated 13.06.2025."

2. Learned counsel for the petitioners has approached this Court with a limited prayer that the authority concerned may be directed to dispose of the pending Mutation Revision Case No.60 R15/2025-26, 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 Case No.60 R15/2025-26, 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.) 06th February, 2026 Ravi-Chandan/-

Uploaded on 09.02.2026