Chandu Soren vs The State Of Jharkhand & Ors
2021 Latest Caselaw 187 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           (Civil Appellate Jurisdiction)
                                F.A. No. 192 of 2018
                                  ......

       Chandu Soren                                       ...... Appellant
                                   Versus
       The State of Jharkhand & Ors.                      ......Respondents

        CORAM:        HON'BLE MR. JUSTICE KAILASH PRASAD DEO
                      (Through : Video Conferencing)
                                  ......
        For the Appellant                : Mr. Naresh Pd. Thakur, Advocate
        For the Respondents              : Mr. S. Ahmed, AC to SC (Mines)-1
                                 -----
05/Dated: 13/01/2021.

The First Appeal has been preferred against the judgment dated 05.04.2018 (and Decree sealed and signed on 18.04.2018) in Land Acquisition Ref. Case No.19 of 2012 passed by the Land Acquisition Judge, Dhanbad whereby the claim of the appellant has been dismissed.

The appeal has been preferred on 07.06.2018. It appears that defect nos.1 to 3 as pointed out vide further Stamp Reporting dated 04.11.2020 have not been removed.

Defect Nos. 1 to 3 are as follows:-

Defect no.1- P.O. of sole appellant and respondent nos.2 to 5 may be corrected.

Defect No.2- Name and details of respondent no.1 may be given as per c.c. of award.

Defect No.3- Claim suit and appeal value may be corrected. Learned counsel for the appellant has prayed for four weeks time to remove the defects.

Learned counsel for the State, Mr. S. Ahmed, AC to SC (Mines)-I, has no objection.

Considering the same, 30 days' time after physical court starts is granted to the appellants to remove the defects, failing which this appeal shall stand dismissed without further reference to a Bench, as the appeal is of the year, 2018.

Office is directed to reflect the name of Mr. Praveen Akhauri, learned SC (Mines)-I in the cause-list in place of learned counsel, Md. Shamim Akhtar.

(Kailash Prasad Deo, J.) sandeep/R.S-