The State Of Jharkhand & Others vs Kusumlata Devi & Others
2022 Latest Caselaw 3482 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Letters Patent Appellate Jurisdiction)
                              L.P.A. No. 58 of 2019

The State of Jharkhand & others                               ...... Appellants
                              Versus
Kusumlata Devi & others                                     ...... Respondents

                                with
L.P.A. No. 266 of 2019, L.P.A. No. 288 of 2019, L.P.A. No. 289 of 2019,
L.P.A. No. 290 of 2019, L.P.A. No. 291 of 2019, L.P.A. No. 292 of 2019,
L.P.A. No. 295 of 2019, L.P.A. No. 296 of 2019, L.P.A. No. 396 of 2019,
L.P.A. No. 397 of 2019, L.P.A. No. 399 of 2019 and L.P.A. No. 402 of 2019

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
        HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant(s)          : Mr. Rajiv Ranjan, Advocate General
                                Mr. P.A.S. Pati, G.A-II
                                Mr. Piyush Chitresh, AC to AG
For the Respondents           : Mr. Vineet Prakash, Advocate
                                       ---------

Order No. 19/Dated: 30th August 2022

Mr. P.A.S. Pati, the learned G.A-II has tendered compilation of judgments and documents.

Taken on record.

Post these matters on 8th September 2022 to be taken up as the first matter.

Part heard.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) RKM