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Jharkhand High Court
Sunil Kumar Agrawal vs The State Of Jharkhand on 11 March, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
2026:JHHC:6415
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
W.P. (C) No.6216 of 2024
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Sunil Kumar Agrawal, Male, aged about 54 years, S/O Sri. Shyam Sundar
Churiwala and grandson of Sri. Subh Karan Churiwala, Resident of Dumradaga
Sainik Colony, P.O.- Booty, P.S. Sadar, District - Ranchi (Jharkhand) PIN CODE
- 835217 .... .... Petitioner(s)
Versus
1. The State of Jharkhand.
2. The state of Bihar represented through Secretary Revenue, Registration and
Land Reforms, Bailey Road, P.O.+P.S.- Bailey Road, Patna-800015
3. The Secretary, Environment, Forest and Climate Change Department, Project
Building, Dhurwa, P.O.+P.S.- Dhurwa, P.S.-Jagarnathpur, Ranchi.
4. The Secretary, Environment, Forest and Climate Change Department, Ground
Floor, Sinchai Bhawan, Harding Road, Patna Secretariat, P.O.+P.S.- Patna
Secretariat, Patna-800015.
5. The Divisional Forest Officer, Deoghar Division, P.O.+P.S.- Deoghar Town,
Deoghar.
6. The Divisional Forest Officer, Banka Forest Division, P.O.+P.S.- Banka Town,
Banka, Bihar.
7. The Commissioner, Bhagalpur Division, Bhagalpur (Bihar), P.O.+P.S.- Barari,
Pin Code - 834001.
8. The Collector-cum-District Magistrate, Banka, Bihar, P.O.+P.S.- Banka Town,
Pin Code - 813102.
9. The Additional Collector, Banka, District - Banka, District - Banka (Bihar),
P.O.+P.S.- Banka Town, Pin Code - 813102.
10. The Deputy Collector Land Reforms, Banka, District - Banka (Bihar),
P.O.+P.S.- Banka Town, Pin Code - 813102.
11. The Circle Officer, Kotoria, P.O.+P.S.- Katoria, District - Banka (Bihar, Pin
Code - 813106.
12. The Circle Officer, Chandan, P.O.+P.S.- Chandan, District - Banka (Bihar),
Pin Code - 814131.
13. The Circle Officer, Fulidumar, P.O.+P.S.- Fulidumar, District - Banka
(Bihar), Pin Code-813207. .... .... Respondent(s)
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner(s) : Mr. Bhaiya V. Kumar, Adv.
For the State of Jharkhand : Mr. Ankit Kumar, A.C. to S.C.-I
For the State of Bihar : Mr. Ranjit Kumar, A.C. to G.A. Bihar
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02/Dated: 11th March, 2026
1. The present writ petition has been filed for following reliefs:-
2026:JHHC:6415
"(a) for issuance of appropriate writ/writs, order/orders, direction /
directions and / or mandamus to Respondents to pay the compensation
of raiyati land notified as protected forest in view of section 24 of the
Right to Fair Compensation and Transparency in Land Acquisition,
Rehabitation and Resettlement Act 2013 as the compensation could
not be paid to recorded land owners and respondents are claiming the
raiyati land in question of the petitioner to be notified as protected
forest and on the application of respondents land in question, way
back in 1965, has been declared as raiyati land of the petitioner and
jamabandi of the land in question has been opened and is running in
the name of ancestor of the petitioner since 1970 and rent receipts are
being issued.
(b). That the petitioner further prays for an for issuance of appropriate
writ/writs, order/orders, direction / directions and / or mandamus to
declare that notification issued under sec 29 of Indian forest act 1927
has deemed to be lapsed as the land in question has not been acquired
and no proceeding for determination of compensation has yet been
started even lapse of 70 years in view of sec 24(2) of Right to Fair
Compensation and Transparency in Land Acquisition Rehabitation
and Resettlement Act 2013.
(c). for direction upon the respondents to "Digitalize the 98.37 acres of
land in chanan anchal out of 377.82 (265 acres already digitalize in
katoria anchal) of land in question its online land revenue records as
per existing manual revenue record of Katoria Anchal" by uploading
the details of Jamabandi No. 50 of Katoria Anchal of, District Banka
which stands recorded in name of grandfather of the Petitioner namely
Subh Karn Churiwala (now deceased) & others and also bifurcate
these lands which now fall in jurisdiction of neighboring anchals
namely Katoria Achal, Chandan Anchal but rent receipts is still being
manually issued from Katoria Anchal for entire 363.86 acres till year
2019-20.
(d). for direction upon the respondents to issue rent receipt of
fulidumar anchal of banka district where jamabandi no.1 is running
for 379.58 acres of land in the name of ancestor of the petitioner but
rent receipts are not being issued in the name of ancestor of petitioner
due to arbitrary approach of respondents."
2. After some arguments, learned counsel for the petitioner seeks permission
to withdraw the present writ petition with a liberty to approach the jurisdictional
court for pursuing his remedy.
3. Permission is accorded.
4. Accordingly, the present writ petition is hereby disposed of as withdrawn
with aforesaid liberty.
(Rajesh Kumar, J.)
Dated: 11h March, 2026
Amar/-
Uploaded on 12.03.2026
Page | 2 W.P. (C) No.6216 of 2024
