Sohar Oraon & Ors vs The State Of Jharkhand & Ors
2021 Latest Caselaw 4856 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         [Civil Writ Jurisdiction]
                         W. P. (C) No. 1524 of 2009
             Sohar Oraon & Ors.                                     .... .. ...   Petitioner(s)
                                           Versus
             The State of Jharkhand & Ors.                                .. ... ... Respondent(s)
                                ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO [Through- Video Conferencing] .........

For the Petitioner(s) : Mr. Sanjay Kr. Tiwari, Advocate.

           For the Respondent(s)            :    A.C. to S.C. (L&C)-I
                                ..........

10 / 15.12.2021. Mr. Sanjay Kr. Tiwari, learned counsel appearing for the petitioners has submitted, that the petitioners have assailed the order dated 18.06.2008 passed by Permanent Lok Adalat, Garhwa, in P.L.A. Case No.33/08, whereby the Permanent Lok Adalat has created interest in favour of respondent Nos.2 and 4 to 7 with regard to equal share in the property (as contained in Annexure-1) in the name of Scheduled Tribe, to the persons not entitled thereof, ignoring the judgment and decree passed by the Civil Court in Partition Suit No.34/95 and also in violation of the provisions of Chota Nagpur Tenancy Act as well as Customary law of inheritance among the Oraon community, Legal Services Authorities Act.

Mr. Sanjay Kr. Tiwari, learned counsel appearing for the petitioners has further submitted, that the petitioners have not been impleaded as party(s) in the said proceeding, as such, petitioners may be permitted to withdraw the instant Writ Petition to avail remedy available under the law.

Learned counsel for the State has no objection.

Accordingly, the instant Writ Petition stands dismissed, as withdrawn with liberty to the petitioners to avail remedy available under the law.

(Kailash Prasad Deo, J.) Sandeep/