Rinki Yadav & Others vs State Of Jharkhand & Others .......... ...
2026 Latest Caselaw 519 Jhar

Jharkhand High Court

Rinki Yadav & Others vs State Of Jharkhand & Others .......... ... on 30 January, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
         Cont. Case (Civil) No. 790 of 2023
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Rinki Yadav & Others .......... Petitioners

-Versus-

State of Jharkhand & Others .......... Opp. Parties With Cont. Case (Civil) No. 518 of 2024

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Ratan Heights Residential Society, Morabadi, Ranchi & Another .......... Petitioners

-Versus-

State of Jharkhand & Others .......... Opp. Parties

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Sumeet Gadodia, Advocate Mr. Rohit Ranjan Sinha, Advocate For the State : Mr. Shrey Mishra, AC to AG Ms. Shalini Shahdeo, AC to SC (L&C)-I For O.P. Nos. 2 to 7: Mr. Sameer Saurabh, Advocate For the RMC : Mr. Shashank Shekhar, Advocate

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Order No.30 Date: 30.01.2026

1. Pursuant to the order dated 06.11.2025, a show cause

affidavit dated 30.01.2026 has been filed by Mr. Manjunath

Bhajantri, Deputy Commissioner, Ranchi.

2. Mr. Shrey Mishra, learned A.C. to A.G., refers to paragraph

Nos. 9 to 13 of the said show cause affidavit which read as

under:

"9. That upon physical measurement, the total land under Plot No. 218 was found to be approximately 86 Kathas 15 Chhatak 8 Sq. Ft. over which 12 story building is present and some lands are present vacant adjoining to it.

10. That the boundaries of the demarcated land were recorded as:

North- Plot No. 217 (Road) South- Plot No. 218 (Part) East- Road West- Morabadi Road As reflected in the spot verification proceedings.

11. That along with the report, a hand-drawn sketch map showing demarcated area with the constructed portion marked in red shade was prepared and authenticated by the Circle Officer and revenue staff.

12. That the sketch map clearly depicts the portion under occupation of Ratan Heights Apartment and surrounding road boundaries in full compliance of this Hon'ble Court's directions.

13. That signatures of the Circle Officer, Amin, Revenue Sub-Inspector and other officials as well as representatives present on spot have been duly recorded on the report and sketch."

3. On perusal of the report annexed with the show cause

affidavit dated 30.01.2026, it appears that a team of officials

while making the inspection of the land in question has not

found any land much less 2.23 Kathas over and above 86.97

Kathas of land covered by B.C. Case No. 1049 of 2005 as

claimed by the land owners.

4. Mr. Sumeet Gadodia, learned counsel for the petitioner,

submits that the land owners have constructed a boundary

wall surrounding the said 2.23 Kathas of land which falls

inside 86.9 Kathas of land.

5. Mr. Sameer Saurabh, learned counsel appearing on behalf of

the land owners, assures this Court that the said boundary

wall shall be positively demolished within two weeks and an

affidavit to that effect shall also be filed.

6. Considering the said submission, put up these cases under

the heading "For Orders" on 20.02.2026.

(Rajesh Shankar, J.)

30.01.2026 Vikas/