Ruplata Devi vs The State Of Jharkhand
2026 Latest Caselaw 937 Jhar

Jharkhand High Court

Ruplata Devi vs The State Of Jharkhand on 10 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                     2026:JHHC:3499

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W.P.(C) No.835 of 2026

    Ruplata Devi, w/o Bibekanand Pandey, aged about 41
    years r/o Ranka Kala, PO and PS Ranka, District Garhwa,
    Jharkhand.                         ...... Petitioner

                               Versus
    1.    The State of Jharkhand, through its Secretary
          Department of Revenue, Registration & Land
          Reforms, PO+PS Dhurwa, District - Ranchi.
    2.    Deputy Commissioner, Ranchi, PO - Kutchery, PS -
          Kotwali, Dist. - Ranchi.
    3.    Land Reform Deputy Collector, Ranchi, PO -
          Kutchery, PS - Kotwali, Dist. - Ranchi.
    4.    Circle Officer, Namkum, PO+PS - Namkum, Dist. -
          Ranchi.
    5.    Vikas Jaiswal.
    6.    Rishi Jaiswal
    7.    Randhir Jaiswal
          (All s/o Late brij Prasad Jaiswal, r/o Kali Asthan
          Road, PS Lower Bazar, Ranchi, Jharkhand)
                                           ...... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Navin Kumar, Advocate Mr. Sanket Khanna, Advocate For the Resp.-State : Mr. Ankit Kumar, AC to SC-I For the Respondents : Mr. Shashank Shekhar No.2, Advocate

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02/Dated: 10th February, 2026

1. Heard learned counsel for the parties.

2. The present writ petition has been filed for the following relief :-

"(a) to direct the Respondent No.4 to immediately comply with the order dated 17.10.2025 passed by the Respondent No.3."

3. The description of land is as follows :-

"Khata No.22, Plot No.133, Mouza - Namkum, Rakba - 2.47 decimals"

4. It appears that the mutation of the land of the petitioner has been rejected by the Circle Officer, Namkum vide order dated 20.05.2025, passed in Mutation Case No.10576 R27/

2026:JHHC:3499

2024-25. Against the said order, the petitioner has filed an appeal being Mutation Appeal No.426 R15/ 2025-26 before the appellate authority, which has been allowed vide order dated 17.10.2025 (Annexure -1).

5. A complaint has been made that in spite of the fact that it is a raiyati land and both the persons, who are susceptible to dakhil and kharij, are present before this Court and has raised no objection, rather they have supported the fact that the mutation has not been created in favour of the petitioner. This fact is also clear from the order of the appellate authority.

6. Thus, no reason is visible for not acting upon the order dated 17.10.2025, passed by the respondent No.3 in Mutation Appeal No.426 R15/ 2025-26.

7. In that view of the matter, the present writ petition is, hereby, disposed of directing the revenue authority to act upon the direction of the appellate authority, within three weeks from the date of receipt/ production of copy of this order.

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

(Rajesh Kumar, J.) 10th February, 2026 Ravi-Chandan/-

Uploaded on 11.02.2026