Sujit Narayan Prasad, J. - (1.) This writ petition is filed under Article 226 of the Constitution of India directing the respondent to make necessary correction in the online entry made with respect to the registered II documents about the land in question situated at Mauja-Sabalpur, Mauja No.11, Khata No.39 (New Khata No.139), Plot No.600, Area-6 Kattha out of total area of 1.71 acres in District-Dhanbad.
(2.) Learned counsel for the State-respondents has submitted that this writ petition is under Article 226 of the Constitution of India and without exhausting the remedy i.e. without making any demand, the same has been filed, therefore, at this stage, it is not maintainable.
(3.) Mr. Rishi Pallav, learned counsel for the petitioner has submitted that he may be allowed to approach before the authority for making appropriate application in order to ventilate his grievance.;