Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rajeev Ranjan Tiwary, counsel appearing for the petitioner.
(2.) Heard Mr. Apurv, counsel appearing on behalf of the respondent-State.
(3.) This writ petition has been filed for the following reliefs: "(a) For issuance of an appropriate writ(s)/ order(s)/ direction(s), or a writ in the nature of Certiorari, for quashing the order dated 09.02.2004 (Annexure-3), issued by the Sub-Divisional Officer, Sadar, Hazaribag (Respondent No. 4), whereby & where under without properly considering the facts, materials & evidences on record the Learned S.D.O. Sadar, Hazaribag has erroneously been pleased to hold that Raiyati status cannot be granted to the petitioner, in view of the fact that the petitioner has failed to produce relevant documents, which is wholly arbitrary, unjust & unsustainable in the eye of law. (b) For issuance of an appropriate writ (s)/ order(s) / direction(s), or a writ in the nature of Mandamus, commanding upon and directing the respondents to accept the cess & rent with regard to the land in question and grant rent receipt, in the facts & circumstances of the present case.";