Babu Lal Giri vs The State Of Jharkhand & Others
2021 Latest Caselaw 3922 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            [Civil Writ Jurisdiction]
                             W.P.(C) No. 5959 of 2010
       Babu Lal Giri                                             .... .. ... Petitioner
                                      Versus
       The State of Jharkhand & Others                          .. ... ... Respondents
                                        ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through :-Video Conferencing) .........

For the Petitioner : Mr. Rajeeva Sharma, Sr. Advocate For the resp.-State : Mr. Prashant Kumar Rai, AC to SC (L&C)-I For the Resp. nos.5, 6 & 7 : Mr. A.N. Deo, Advocate ......

06/ 20.10.2021.

As prayed by learned Sr. counsel, Mr. Rajeeva Sharma, let the case be listed on 26.10.2021.

Learned counsel for the respondent nos.5, 6 & 7 has submitted that case of the respondents is fully covered with the judgment passed by the Patna High Court in the case of Khiru Gope and Ors. vs. Land Reforms Deputy Collector, Jamui and Ors. reported in AIR 1983 Pat 121 corresponding 1983 PLJR 727.

(Kailash Prasad Deo, J.)

R.S.