Anubha Rawat Choudhary, J. - (1.) Heard Mr. Indrajit Sinha, assisted by Mr. Ajay Kumar Sah, the learned counsel appearing for the petitioner.
(2.) Heard Mr. Arup Kumar Dey, JC to GP-I appearing on behalf of the respondent-State.
(3.) This writ petition has been filed by the writ petitioner for the following reliefs: "(a) For quashing of the order dated 26.12.2008 passed by respondent no.2, the Additional Collector at Ranchi, in Mutation Revision No.28R/2008-2009, whereby and whereunder he has been pleased to set-aside the order of the Land Reforms Deputy Collector at Ranchi and further the Circle Officer, Ratu was directed to enter the name of Government of Jharkhand in Register-II. (b) For quashing the order dated 13.04.2007 passed by respondent no.4, the Circle Officer, Town Anchal, Ratu, in Mutation Case No.1933 of 2006-2007, whereby he has been pleased to reject the mutation application of the petitioner in respect of Plot Nos.2667, 3825 and 2647 under Khata No.426 village Ratu for an area of 67 decimal. (c) Upon quashing the aforesaid orders be further pleased to direct the respondent no.4 to accept the mutation application of the petitioner and enter the name of the petitioner in Register-II with respect to Plot Nos.2667, 3825 and 2647 under Khata No.426 village Ratu for an area of 67 decimal.";