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Manki Ho vs The State Of Jharkhand And Ors
2021 Latest Caselaw 3309 Jhar

Citation : 2021 Latest Caselaw 3309 Jhar
Judgement Date : 7 September, 2021

Jharkhand High Court
Manki Ho vs The State Of Jharkhand And Ors on 7 September, 2021
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              [Civil Writ Jurisdiction]
                              W.P. (C) No. 6883 of 2004
      Manki Ho                                                     .. .. ...Petitioner
                                  Versus
      The State of Jharkhand and Ors.                          .. ... ...Respondents
                                 ...........

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

      For the Petitioner                :
      For Respondent Nos.3-17           :    Mr. Srijit Choudhary, Advocate
                                  ..........
11/07.09.2021         The petitioner has preferred this writ petition for quashing the order

dated 18.10.2004 passed by Commissioner Singhbhum (Kolhan Division) at Chaibasa in Kolhan Title Appeal No.1/1999 the judgment dated 11.01.1998 and decree signed on 27.11.1998 in K.T.S. No.27/1970 passed by the learned Additional Deputy Commissioner at Chaibasa has been upheld.

It appears that during pendency of the writ petition, one of the learned counsel for the petitioner has elevated as Judge and it has been informed by the Bar that learned Counsel, Mr. Pushpendu Kumar Sengupta has shifted his practice to Civil Court, Chaibasa.

Mr. Srijit Choudhary, learned counsel appearing for respondent Nos.3 to17 submits that since the counsel for the petitioner is not here, as such, notice may be issued.

Under the aforesaid circumstances, office is directed to issue notice under ordinary process upon the petitioner, namely, Manki Ho, S/o Late Antu Ho, resident of Village- Latarsika, P.O.-Barkella, P.S.Muffasil, District- Singhbhum West as well as upon learned counsel for the petitioner, Mr. Pushpendu Kumar Sengupta with regard to information of the present case and intimate the petitioner with regard to legal recourse available to him.

Put up this case after service of notice.

(Kailash Prasad Deo, J.) Sandeep Tarun

 
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