Aparesh Kumar Singh, J. - (1.) Let the Secretary, Revenue and Land Reforms, Govt. of Jharkhand, Ranchi be impleaded as respondent no. 6 in the instant writ petition for which necessary correction shall be carried out by learned counsel for the petitioner in red ink during course of the day.
(2.) Heard learned counsel for the parties.
(3.) Petitioner has prayed for issuance of rent receipts up to date in his favour in respects of plots of land in Khata nos. 1 and 383 under Mauza Pundag, Revenue Thana no. 228 measuring 20.94 acres and 199.04 acres respectively said to have been executed through registered lease deed by the erstwhile Land lord of Palkot Estate on 22.4.1948 in the office of District Sub Registrar, Ranchi, being deed no. 4535 of the year 1948. The lease is for a period of 999 years commencing from 22.4.1948. Details of the plots claimed by the petitioner have been given by way of a chart at para 6 of the writ petition. Petitioner claims to have mutated its name in Register-II in the Circle Office, Ratu in the name of petitioner-company through its Managing Director U.P. Malik. Undisputedely, one rent receipt has only been issued in his favour being rent receipt no. 52929 dated 31.3.1971 for an area of 219.98 acres. Petitioner has stated in the averments in the writ petition that as per the information furnished under R.T.I by the Circle Officer, Nagri through letter no. 1047(II) dated 18.10.2013, his name has not been recorded in the present Register-II in respect of khata no. 1 and 383 measuring 219.98 acres. Petitioner has also alleged on the basis of information furnished under R.T.I in respect of aforesaid plots of land vide letter no. 1059(II) dated 22.10.2013 that there are names of several other persons recorded in Register II totalling 104 persons in respect of khata no. 383 and 136 persons in respect of khata no. 1(Annexure-7). Petitioner alleges that names of those persons have been recorded without any basis. Petitioner also alleges that he has requested the Circle Officer to cancel the Jamabandi illegally opened in the name of various persons and to stop further rent receipts issued to those persons illegally in connivance with the authorities of the State. Petitioner has on his own also made request for issuance of rent recent in respect of plot no. 383, which he claims was mutated in the year 1971.;