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Jharkhand High Court
Mukesh Nag vs The State Of Jharkhand on 6 February, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
2026:JHHC:3193
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.685 of 2026
Mukesh Nag, aged about 43 years, son of Late Lalit Nag,
Resident of Karamtoli, P.O.-G.P.O & P.S. Lalpur, District-
Ranchi. ...... Petitioner
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, Shahar Anchal, Ranchi, P.O.
G.P.O., P.S. Lalpur, District-Ranchi.
5. Smt. Prachi, wife of Amit Kumar, Resident of
Karamtoli, Ahir Toli, P.O. Morabadi, P.S. Lalpur,
District -Ranchi.
6. Amit Kumar, son of (as alleged) Deo Narayan
Mahto, Resident of Karamtoli, Ahir Toli, P.O.
Morabadi, P.S. Lalpur, District -Ranchi.
...... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Shresth Gautam, Advocate
For the Resp.-State : AC to AAG.-III
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02/Dated: 06th 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.
54R15/2025-26 (titled Mukesh Nag vs. Smt. Prachi),
as expeditiously as possible, preferably within a fixed
time-bound period of two (02) months;
(b) for issuance of an appropriate order or
direction that during the pendency of the said
2026:JHHC:3193
Mutation Revision Case No.54R15/2025-26, 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 (Nos.5 & 6)
from alienating, encumbering, or creating any third-
party rights over the land based on the illegal
mutation orders."
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 Case
No.54R15/2025-26, 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.54R15/2025-26, 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 respondents.
6. Pending interlocutory application, if any, stands
disposed of.
(Rajesh Kumar, J.)
06th February, 2026
Ravi-Chandan/-
Uploaded on 09.02.2026
