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Jharkhand High Court
Surya Pad Mahato vs The State Of Jharkhand on 20 March, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:7805
IN THE HIGH COURT OF JHARKHAND AT RANCHI
WP(C) No.1868 of 2026
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1. Surya Pad Mahato, Son of Uma Pad Mahato, aged about 35
years, resident of Near Chandil Golchakkar, Post-Chainpur
Punchayat- Rudia, Thana-Chandil, Saherbera, Dist- Seraikela
Kharsawan, Jharkhand-832401,
2. Joy Mahato, Son of Jankiram Mahato, aged about 49 years,
resident of Vill-Saherbera, Post-Chainpur, Thana- Chandil, Dist-
Seraikela Kharsawan, Jharkhand-832401
3. Maidanav Mahato, Son of Late Manik Chandra Mahato, aged
about 57 years, resident of Vill-Saherbera, Post-Chainpur Thana-
Chandil, Dist-Seraikela Kharsawan, Jharkhand-832401,
4. Bijoy Mahato, Son of Janki Ram Mahato, aged about 53 years,
resident of Vill-Saherbera, Post-Chainpur, Thana- Chandil, Dist-
Seraikela Kharsawan, Jharkhand-832401,
5. Ashok Kumar Mahato, Son of Janki Ram Mahato, aged about
52 years, resident of Near Chandil Golchakkar, Saherbera,
Thana- Chandil, Dist-Seraikela Kharsawan, Jharkhand-832401,
6. Shibram Mahato, Son of Late Manik Mahato, aged about 53
years, resident of Vill-Saherbera, Post-Chainpur Thana- Chandil,
Dist- Seraikela Kharsawan, Jharkhand-832401,
7. Khagendra Nath Mahato, Son of Late Haripada Mahato, aged
about 59 years, resident of Vill-Saherbera, Post-Chainpur Thana
Chandil, Dist-Seraikela Kharsawan, Jharkhand-832401,
8. Jagadish Chandra Mahato, Son of Haripada Mahato, aged
about 57 years, resident of Vill-Saherbera, Post-Chainpur Thana-
Chandil, Dist- Seraikela Kharsawan, Jharkhand-832401,
9. Jhangru Mahato, Son of Hira Lal Mahato, aged about 37
years, resident of Vill-Saherbera, Post-Chainpur Thana- Chandil,
Dist- Seraikela Kharsawan, Jharkhand-832401,
10. Pawan Kumar Mahato, Son of Uma Pado Mahato, aged
about 36 years, resident of Vill-Saherbera, Post-Chainpur Thana-
Chandil, Dist- Seraikela Kharsawan, Jharkhand-832401,
11. Pravir Kumar Mahato, Son of Late Gour Prasad Mahato,
aged about 41 years, resident of Vill-Saherbera, Post-Chainpur
Thana- Chandil, Dist-Seraikela Kharsawan, Jharkhand-832401
... Petitioner(s).
Versus
1. The State of Jharkhand, through the Principal Secretary,
Department of Revenue, Registration and Land Reforms, Govt.
of Jharkhand, Ranchi, Jharkhand.
2. The Deputy Commissioner, Seraikela-Kharsawan, Office of
the District Magistrate -cum- Deputy commissioner, Saraikela-
Kharsawan, PO/PS-Saraikela, Jharkhand.
3. The Sub-Divisional Officer, Office of the Sub-Divisional Officer,
Chandil, PO/PS-Chandil, District Saraikela-Kharsawan,
Jharkhand.
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2026:JHHC:7805
4. The Superintendent of Police, Office of the SP, PO/PS -
Saraikela, District Saraikela-Kharsawan, Jharkhand.
5. The Officer-in-Charge, Chandil Police Station, PO- Chandil,
District Saraikela-Kharsawan, Jharkhand. ... Respondent(s).
CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Akhilesh Kr. Shrivastava, Advocate
(through V.C.)
For the State : Mr. Ashok Kr. Yadav, Sr. SC I
.........
02 /20.03.2026: Heard the learned counsel representing the respondents
and the learned counsel representing the petitioners, Mr. Akhilesh
Kumar Shrivastava through virtual mode, who does not complain
about the clarity and quality of video and audio.
2. It is the grievance of the petitioners that a particular festival
is being tried to be forcefully organized over the land which belongs
to these petitioners. The petitioners are aggrieved by Annexure-7
by which a notice under section 144 Cr.PC has been issued by the
Sub-Divisional Officer to the petitioners. The petitioners prays for a
direction to safeguard their property i.e. land.
3. Considering the nature of the dispute and the claim made
by the petitioners, I direct the petitioners to appear before the Sub-
Divisional Officer, Chandil, District Saraikela Kharsawan by today
itself at 3:00 P.M. along with all the documents which the
petitioners claim as proof of his title.
4. If the documents substantiate prima facie title in favour of
the petitioners, it is the duty of the Sub-Divisional Officer, Chandil to
protect the property of the petitioners.
5. Accordingly, this writ petition is disposed of.
6. Let a copy of the order be immediately handed over to the
learned counsels for the State and the petitioners.
(ANANDA SEN, J.)
20.03.2026
Tanuj/CP-2
Uploaded on 20.03.2026
