- (1.) Aggrieved by order dated 30.04.2005 in Mutation Case No. 2083 of 200405, whereby application for mutation of the petitioner has been rejected, the present writ petition has been filed.
(2.) The brief facts stated in the writ petition are that, the mother of the petitioner namely, Bhikhani Devi @ Jamuna Devi purchased land comprised in Khata No. 141/266, Plot No. 4412/4942 admeasuring 60 decimals, situated at Keshwari Mouza, P.S. Bagodar, Giridih through registered saledeed dated 15.02.1979. Subsequently, the land was mutated in the name of the mother of the petitioner. It is stated that the mother of the petitioner who was in need of money "for certain reason" wanted to sell the land and the petitioner who wanted to "invest certain amount for purchasing landed property" agreed to purchase the said piece of land and accordingly, saledeed dated 01.12.2004 was executed in favour of the petitioner by his mother. The petitioner submitted application dated 14.02.2005 for mutation in his name however, the said application has been dismissed on 30.04.2005.
(3.) Heard the learned counsel for the parties and perused the documents on record.;