Ghasiram Mardi (Age-47 Years) vs The State Of Jharkhand
2026 Latest Caselaw 846 Jhar

Jharkhand High Court

Ghasiram Mardi (Age-47 Years) vs The State Of Jharkhand on 6 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                           2026:JHHC:3194

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   W.P.(C) No.675 of 2026

       Ghasiram Mardi (Age-47 Years), S/ O-Late Gurucharan
       Mardi, R/O- Vill.-Khasmahal Bahagar Basti, PO-
       Tatanagar Golpahari, PS-Parsudih, Dist.-East Singhbhum
       (Jamshedpur) (Jharkhand).          ...... Petitioner
                                Versus
       1.     The State of Jharkhand
       2.     The Deputy Commissioner East Singhbhum, PO+
              PS + Dist.-East Singhbhum (Jamshedpur).
       3.     The Land Reforms Deputy Commissioner,
              Dhalbhum, Jamshedpur, PO+ PS+ Dist.-East
              Singhbhum (Jamshedpur).
       4.     The Circle Officer, Dhalbhum, Jamshedpur, PO + PS
              + Dist.-East Singhbhum (Jamshedpur).
       5.     The    Circle Officer,    Jamshedpur, PO+PS-
              Jamshedpur Dist.-East Singhbhum (Jamshedpur).
       6.    The Circle Officer, Karandih, Jamshedpur,
              PO+PS+Dist.-East Singhbhum (Jamshedpur).
                                              ...... Respondents
                                ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Ms. Sunita Kumari, Advocate For the Resp.-State : Mr. Ankit Kumar, AC to SC-I

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                  th
02/Dated: 06           February, 2026

1. Heard learned counsel for the parties.

2. The description of land, as disclosed by the petitioner, is as follows :-

"Mouza - Kalimati (Jamshedpur), Khata No.90, Thana No.1163, Plot No.548, Area - 0.025 decimal, PS - Ghatshila, East Singhbhum (Jamshedpur)."

3. The petitioner is praying for settlement, but as per the report, the order, as contained in Annexure - 4 to the writ petition, suggests that it is a raiyati land. A raiyati land cannot be settled to any person.

4. In that view of the matter, I am not inclined to entertain the present writ petition. Accordingly, the same is, hereby, disposed of.

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

(Rajesh Kumar, J.) 06th February, 2026 Ravi-Chandan/-

Uploaded on 09.02.2026