Sujit Narayan Prasad, J. - (1.) This writ petition has been filed under Article 226 of the Constitution of India for issuance of direction upon the Respondent No.3- Circle Officer, Town Anchal, Ranchi to dispose the application filed by the petitioner for mutation of her name in the revenue records being Mutation Case No. 4527R27 of 2011-12 with respect to the lands measuring an area of 10 Kathas appertaining to R.S. Plot No. 864 of Khata No. 34 sub-lot no. 56 situated at village Bariatu, P.S. Bariatu, District Ranchi which has been purchased by the petitioner by virtue of registered sale deed dated 26.08.1982 but no order has passed, hence this writ petition.
(2.) Mr. Atanu Banerjee, learned G.A. argues that when the land is falling under Bergain which has been bought out from the purview of the Ranchi Circle Officer and as such the petitioner needs to implead the Circle Officer Bargain as Respondent No.4.
(3.) Mr. Amar Kumar Sinha, learned counsel for the petitioner is directed to add Circle Officer, Bargain as Respondent No.4 in course of the day.;