Md. Kamrullah vs The State Of Jharkhand & Ors
2026 Latest Caselaw 954 Jhar

Jharkhand High Court

Md. Kamrullah vs The State Of Jharkhand & Ors on 10 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P.(C) No.6182 of 2024
                                           ....

             Md. Kamrullah                                      ....     Petitioner
                                           Versus
             The State of Jharkhand & Ors.                       .... Respondents
                                           ....
              CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

              For the Petitioner               : Mr. Arshad Hussain, Adv.
              For the State                    : Mr. Kumar Pawan, AC to SC (Mines)-III
                                               ....
              09/10.02.2026
              I.A. No.17371 of 2025

1. The instant interlocutory application has been filed for early hearing of the case.

2. Since, the matter has been taken up today, I.A. No.17371 of 2025 has become infructuous.

3. Accordingly, I.A. No.17371 of 2025 stands dismissed as infructuous.

1. The description of land is as follows:-

"An area of 0.02 acres appertaining to Khata No.172 Plot No.3/3131 at Village Simdega, Post Office and Police Station and District-Simdega"

2. It has been submitted that the petitioner has made a proposal for settlement and he has approached this Court by filing W.P.(C) No.5438 of 2021, wherein vide order dated 09.11.2023 a direction has been issued for taking final decision. The Secretary, Revenue and Land Reforms Department, Govt. of Jharkhand, Ranchi has rejected the proposal of settlement and that has been impugned in the present writ petition by filing I.A. No.1759 of 2026.

3. It has been submitted that a notice dated 29.01.2026 has been issued by the Circle Officer, Simdega for vacating the land within 48 hours without initiating any process.

4. Respondents are directed to file response.

5. As prayed for, put up this case on 18.03.2026.

6. Till further order, the possession of the petitioner should not be disturbed on above piece of land.

7. Learned counsel for the State is directed to communicate the order immediately.

(Rajesh Kumar, J.)

10.02.2026 Shahid/ Uploaded on 11.02.2026