Prasan Dungdung vs The State Of Jharkhand & Ors
2021 Latest Caselaw 4280 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W.P. (C) No. 4256 of 2013
           Prasan Dungdung              ....     ...           Petitioner
                                      Versus
           The State of Jharkhand & Ors... ...              Respondents
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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioners : Mr. Abhay Prakash, Advocate For the Respondents : Mr. Rahul Saboo, S.C. I Mr. Kunal Chandra Suman, A.C to S.C. I

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Order No. 08/Dated 18th November, 2021

Mr. Abhay Prakash, learned counsel for the

petitioner has raised the jurisdictional issue by taking the

plea that the revision since was preferred by the Divisional

Forest Officer, who under statute supposed to act as a

Confiscating Officer, cannot prefer revision.

In support of his submission, he relied upon the

judgment rendered in the case of Shiv Kumar Singh Vs.

State of Bihar & Ors reported in 2003 (4) PLJR 55.

Mr. Rahul Saboo, learned S.C. I appearing for the

respondents-State of Jharkhand has sought for two weeks'

time to go through the said judgment.

As prayed for, list this case on 9th December, 2021.

(Sujit Narayan Prasad, J.) Alankar/