S. Chandrashekhar, J. - (1.) THE petitioner has preferred this writ petition seeking a direction upon the respondents for issuing rent receipt to the petitioner with respect to land situated at Chakradharpur.
(2.) THE facts disclosed in the writ petition are stated thus: The petitioner claims himself to be the owner of land situated under New Khata No. 149, Plot Nos. 77, 78 & 79 admeasuring one acre, 11 decimals and 623 chatank situated in new Ward No. 16 (Old ward No. 15), recorded under New Khata No. 149, Municipal Holding Nos. 117 & 380 situated under Chakradharpur Municipality in West Singhbhum District. It is stated that the land is recorded in the Record of Rights in the name of Babu Ram Chourasia who sold the said land to Ramjatan Ram Chourasia vide registered sale deed dated 07.06.1974. The said Ramjatan Ram Chourasia sold the land in question vide registered sale deed dated 10.03.1978 to the present petitioner and the petitioner came in peaceful possession of the same. In paragraph No. 9 of the writ petition, it is stated thus: 9. "That the petitioner humbly states & submits that after purchase the petitioner has applied for mutation of the said land in his name and accordingly the name of the petitioner has been mutated in the Sirista of the State, vide order passed in Mutation Case No. 106/78 -79." It is stated that thereafter, the rent receipts were issued to the petitioner however, after 1984 the rent was not accepted and the rent receipt was not issued to the petitioner. The petitioner made several representations however, inspite of mutation ordered in the name of the petitioner vide order dated 09.09.1978, rent receipt was not issued. Finally, by order dated 21.10.1998 the Additional Collector sought a report from the Circle Officer and thereafter, rent was accepted however, the rent receipt has not been issued to the petitioner after 2004.
(3.) FROM the materials brought on record particularly order dated 21.10.1998, it appears that at the instance of the petitioner himself a direction was issued to the Circle Officer, Chakradharpur and thereafter it is claimed by the petitioner that the Circle Officer issued the rent receipt.;