KALABATI MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the order dated 16.09.2016 passed in Mutation Revision Case No.04/15-16 by the Deputy Commissioner, Seraikella-Kharsawan is under challenge whereby and whereunder the order passed by the Circle Officer in Mutation Case No.313/10-11 dated 30.11.2010 and the order passed by the Deputy Collector Land Reforms in Mutation Appeal No.10/11-12 dated 23.02.2015 has been reversed by setting aside both the orders.

(2.) The brief facts of the case of the petitioner is that she has purchased a landed property in question through the registered deed of sale bearing No.984/979/2010 dated 03.03.2010 executed by respondent No.6, the vendor, Sumitra Patar and got possession over the aforesaid land and thereafter she has filed a petition for mutation by making an application before the Circle Officer, Rajnagar which was registered as Mutation Case No.313/10-11.

(3.) The report has been submitted by the Halka Karamchari whereby and whereunder it has been reported that the land in question is not unabad Bihar/Jharkhand, not recorded as the forest land and the land is not coming under the schedule area as also the land is in possession of the petitioner, the applicant before the Circle Officer.