Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India, wherein the order dated 15.04.2017 passed by the Deputy Commissioner, Hazaribagh in terms of the order passed by this Court dated 28.06.2016 in W.P.(C) No.3050 of 2014, whereby and whereunder the claim of the petitioner for settlement of the land in question has been denied.
(2.) According to the case of the petitioner he is in possession of the land since the year 1984, has constructed a Kachcha house and running Photo Studio and earning livelihood from there.
(3.) He has made series of representation for settlement of the said land in his favour and upon such representation the revenue employees have conducted enquiry and made recommendation for settlement of land by forwarding it before the Deputy Commissioner, Hazaribagh and even then when no decision has been taken by the Deputy Commisioner, Hazaribagh he came before this Court by invoking Article 226 of the Constitution of India by filing a writ petition being W.P.(C) No.3050 of 2014 which was disposed of vide order dated 28.06.2016 whereby and whereunder this Court without entering into the merit of the claim of the petitioner has thought it proper to refer the matter before the competent authority, Deputy Commissioner, Hazaribagh for its consideration. The case of the petitioner in the light of the relevant material which is brought in the aforesaid writ petition, in pursuance to the said decision a reasoned order has been passed on 15.04.2017 (impugned), whereby and whereunder by making reference of the decision of Revenue and Land Reforms Department of its letter no.307 dated 23.06.2004 which prohibits settlement of Khas Mahal and Government Land in the town area in favour of particular person and the private institution.;