Ram Bachan Singh vs The State Of Jharkhand Through ...
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Jharkhand High Court

Ram Bachan Singh vs The State Of Jharkhand Through ... on 10 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                       2026:JHHC:3502

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W.P.(C) No.869 of 2026

    1.    Ram Bachan Singh, aged about 72 years, S/o Late
          Bansh Ropan Singh, R/o Sector - 3/D, Ar. No.-46,
          Bokaro Steel City, P.O & P.S Bokaro Steel City,
          District - Bokaro, Jharkhand.
    2.    Dhananjay Prasad Foulad, aged about 50 years, Son
          of Shyam Lal Choudhary, Resident of Harshvardhan
          Residency, Near Diamond City, Bandhgora site, P.O.-
          Chas, P.S.- Pindrajorda, District-Bokaro, Jharkhand.
                                           ......     Petitioners
                          Versus
    1.    The State of Jharkhand through Secretary,
          Department of Revenue, Registration and Land
          Reforms, Govt. of Jharkhand, having its office at
          Project Bhawan, P.O. Dhurwa, P.S. Jagannathpur,
          District-Ranchi, Jharkhand.
    2.    Inspector General of Registration, Govt. of
          Jharkhand, having its office at Project Bhawan, P.O.:
          Dhurwa, P.S.: Jagannathpur, District-Ranchi,
          Jharkhand.
    3.    Deputy Commissioner, Bokaro, Jharkhand, having
          its office at Bokaro, Jharkhand, P.O. GPO, P.S. Sadar,
          District Bokaro, Jharkhand.
    4.    Additional Collector, Bokaro, Jharkhand, having its
          office at Bokaro, Jharkhand, P.O. GPO, P.S. Sadar,
          District Bokaro, Jharkhand.
    5.    The Circle Officer, Chas, having its office at Chas,
          Bokaro, Jharkhand, P.O. GPO, P.S. Sadar, District
          Bokaro, Jharkhand.
    6.    District Sub-Registrar, Bokaro, having its office at
          Bokaro, Jharkhand, P.O. GPO, P.S. Sadar, District
          Bokaro, Jharkhand.               ...... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioners : Mr. Anjani Kumar, Advocate For the State : Mr. Ankit Kumar, A.C to SC.-I

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               th
02/Dated: 10        February, 2026

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

(a) for issuance of a direction upon the competent authority for taking steps for removing the land of the petitioner from the prohibited list of NGDRS. And after removing the petitioner's land

2026:JHHC:3502

from the prohibited list of NGDRS, the petitioners may be allowed to transfer the land."

2. The action of the State is based upon the notification No.1132 dated 26.08.2015, which is on the basis of Section 22-A of the Registration Act, 1908. The Section 22-A of the Registration Act, 1908, has already been declared ultra vires by the Division Bench of this Court vide order dated 01.05.2025, passed in W.P.(C) No.5088 of 2018 and analogous cases.

3. In view of the order dated 01.05.2025 of the Division Bench of this Court, the impugned list of prohibited land as contained in Annexure-4 of the present writ petition is, hereby, quashed, so far as the writ petitioners are concerned.

4. Accordingly, the present writ petition stands disposed of.

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

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

Uploaded on 11.02.2026