- (1.) Aggrieved By Order Dated 06.09.2013 In Misc. Revision No. 16/2013, the present writ petition has been filed.
(2.) The Petitioner Claims That He Is Descendant Of One Devi Singh. The property in question is comprised in Plot No.243, Khata No.9. The petitioner filed application before the SubDivisional Officer, Sadar, Hazaribagh for issuance of rent receipt and a report was called from the Halka Karamchari. With the report dated 03.07.2009 submitted by the Halka Karamchari, the Circle Officer forwarded the record to the Deputy Collector, Land Reforms. In the proceeding of Misc. Appeal No. 02/2010, the Additional Collector, Hazaribagh rejected the prayer of the petitioner, against which Misc. Revision No. 16/2013 was filed. The Commissioner, North Chotanagpur Division, Hazaribagh dismissed Misc. Revision No. 16/2013 and aggrieved, the petitioner has approached this Court.
(3.) The Learned Counsel For The Petitioner Submits That The land in question is in possession of the petitioner. Initially, a proceeding under Section 145 Cr.P.C was initiated, which was challenged by the petitioner in Cr. Revision No. 215/1983. The said revision petition has been allowed and the proceeding under Section 145 Cr.P.C has been quashed by this Court vide order dated 08.09.1987. The report submitted by the Halka Karamchari records the proceeding under Section 145 Cr.P.C and Cr. Revision No. 215/1983, still the Circle Officer refused to issue rent receipt to the petitioner.;