Aparesh Kumar Singh,J. - (1.) Heard counsel for the parties.
(2.) The petitioner herein has sought quashing of the following orders: i. Order dated 13.10.2010 passed by the Circle Officer, Baghmara in connection with the case no. 501(IX) /2010-2011 (Annexure-1) whereunder, the mutation application filed by the petitioner in relation to the land situate in Mouza Machiyara Thana No. 332, Khata No. 54, Kheshra No. 127/499 having an area of 1.32 acres of land, has been rejected. ii. Order dated 25.04.2011 passed by the Land Reforms Deputy Collector, Dhanbad in Mutation Appeal No. 24/10-11 whereunder, petitioner's mutation appeal has been rejected. iii. Order dated 10.02.2012 passed by the Deputy Commissioner, Dhanbad in Revision No. 3/2011, whereby petitioner's revision application has been dismissed.
(3.) It transpires from the pleadings on record that the petitioner is the vendee of the aforesaid piece of land sold by one Dhirendra Nath Chatterjee through Sale Deed No. 8182 dated 10.06.2010. Petitioner has indicated devolution of title upon Dhirendra Nath Chatterjee in the averments made in the writ petition. It is her contention that her vendor used to pay rent regularly to the authorities and Jamabandi was opened in their name. Pursuant to the purchase of the said land, petitioner made an application for mutation of plots in her name which has been rejected by the impugned orders passed by the Circle Officer, Baghmara, L.R.D.C., Dhanbad and Deputy Commissioner, Dhanbad.;