Matiur Rahman vs The State Of Jharkhand
2026 Latest Caselaw 2176 Jhar

Jharkhand High Court

Matiur Rahman vs The State Of Jharkhand on 19 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                             2026:JHHC:7697


             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               WP(C) No.1733 of 2026
                                          -----
             Matiur Rahman, Aged about 62 years, Son of Gulam Rabbani,
             Resident of Village Galib Colony, P.O. & P.S. Balumath, District-
             Latehar.                                      ... Petitioner(s).
                                    Versus
             1. The State of Jharkhand
             2. The Revenue Registration and Land Reforms Department,
             Government of Jharkhand through its Principal Secretary /
             Secretary having his office at Project Building, P.O. &P.S.-
             Dhurwa, District- Ranchi.
             3. Deputy Commissioner, Latehar, P.O. & P.S.-Latehar, District-
             Latehar.
             4. Additional Collector, Latehar, P.O. & P.S.-Latehar, District-
             Latehar.
             5. Land Reforms Deputy Collector, Latehar, P.O. & P.S. Latehar,
             District Latehar.
             6. Circle Officer, Balumath, P.O. & P.S.-Balumath, District-
             Latehar.
             7. Lurki Devi @ Loki Devi, Wife of Late Bandhan Mistri, Resident
             of Diwakarnagar, P.O. &P.S. Balumath, District Latehar.
                                                         ... Respondent(s).

             CORAM      :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Rakesh Kumar, Advocate For the State : Mr. Ashutosh Anand, AAG-III .........

02 /19.03.2026: Heard the learned counsel representing the petitioner and the learned counsel representing the respondents.

2. It is the grievance of the petitioner that though he has purchased the land by a registered sale deed and applied for mutation online on 08.11.2025 but the respondents are sitting over the same. He submits that a direction be given to the respondent no. 6-Circle Officer, Balumath, District Latehar for passing an appropriate order on the application of the petitioner.

3. Learned counsel for the State submits if the matter is still pending before the Circle Officer, Balumath, District Latehar, he will pass an appropriate order on the application of the petitioner considering all the documents, as per the law.

2026:JHHC:7697

4. Considering the said submission, I direct the respondent no. 6-Circle Officer, Balumath, District Latehar to dispose of the application of the petitioner within six weeks from the date of receipt of the copy of this order by passing an appropriate order and communicate the same to this petitioner within four weeks thereafter.

5. Accordingly, this writ petition is disposed of.

(ANANDA SEN, J.) 19.03.2026 Tanuj/CP-2

Uploaded on 20.03.2026