Anubha Rawat Choudhary, J. - (1.) Heard Mr. Sunil Kumar Sinha, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Ashish Kumar Thakur, A.C. to S.C. (L &C) appearing on behalf of respondents.
(3.) This writ petition has been filed for the following reliefs:- "For quashing the order of the learned Deputy Commissioner dated 17.07.2001 passed in Misc. Case No. 4/97TR 129R 15/2000-2001 which has been confirmed by the learned Commissioner, South Chotanagpur, Division, Ranchi vide Ranchi Misc. Appeal No. 62 of 2005 dated 20.12.2005 whereby and whereunder the demand/ Zamabandi running in the name of the members of the said society Mount Sahkari Grih Nirman Samiti has been cancelled in respect of their land of Plot No. 1441 Khata No. 351 measuring area 3.80 acres situated in village-Arsandey thana No. 159 R.S. Plot No. 1441 Khata No. 351 Kanke, District-Ranchi. The petitioner further prays for a writ of mandamus commanding upon the respondents to forth with reopen the Zamabandi in the name of the members of the said society and also accept rent thereof in respect of aforesaid land of the members of the Society;" ;