Jharkhand High Court
Gorakh Nath Pathak vs The State Of Bihar (Now Jharkhand) ... on 2 February, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S. A. No. 229 of 2014
1. Gorakh Nath Pathak,
2. Jagnarayan Pathak,
Both sons of Late Ramji Pathak, both resident of village- Bakoiya,
P.O. & P.S.- Majhiaon, District- Garhwa.
3. Sumati Devi, wife of Surya Tiwary, resident of village- Ornar,
P.O.- Harinamad, P.S.- Chainpur, District-Palamau,
4. Bimla Devi @ BimlaChaubey, wife of Rameshwar Chaubey, Village &
P.O.- Dhamani, P.S.- Trikunda, District- Barguna, Chhatisgarh,
5. Sita Devi, wife of Dwarika Tiwary, resident of Village- Dumariya,
P.O.- Dumriya, P.S. & District- Garhwa,
6. Shyam Devi, wife of Arbind Tiwary, resident of village- Mahugawan,
P.O.- Mahugawan, P.S.- Chainpur, District- Palamau,
7. Manju Devi, wife of Chandra Shekhar Pandey, resident of Rajhara,
P.O.- Rajhara, P.S.- Bishrampur, District- Palamau,
8 (a) Santosh Pathak S/o Indrajeet Pathak,
(b) Anju Devi D/o. Indrajit Pathak, wife of Manoj Tiwari, resident of village-
Putheria, P.O.- Dumaria, P.S. & District- Garhwa.
(c) Surita Devi D/o. Indrajeet Pathak, W/o. Sri Jai Prakash Tiwari, resident
of village + Post- Harinamar, P.S.- Chainpur, District- Palamau,
(d) Nirupma Devi, D/o. Indrajeet Pathak, W/o. Tripurari Pandey, resident
of village- Tetrai, P.O. - Pararia, P.S.- Simra, District- Aurangabad, Bihar
(e) Anupama Devi D/o Indrajeet Pathak, W/o. Avinash Tripathi, resident
of village+P.O. + P.S.- Shankargarh, District- Balrampur (Chhatisgarh)
(f) Shobha Devi D/o. Indrajeet Pathak W/o. Ram Anuj Pandey, resident of
village- Gagantua, Baidakala, P.O. + P.S.- Patan, District- Palamau,
(g) Bashanti Devi @ Basanti Devi widow of Late Indrajeet Pathak,
R/o Village & P.O. Bakoia, P.S.-Majhiaon, District-Garhwa.
..... ..... Plaintiffs/Plaintiffs/Appellants
Versus
1. The State of Bihar (Now Jharkhand) through the Deputy Commissioner,
Garhwa, P.O. & P.S.- Garhwa, District- Garhwa.
2. Additional Collector, Garhwa, P.O. & P.S.-Garhwa, District- Garhwa.
3. Circle Officer, Manjhiaon, P.O. & P.S.-Manjhiaon, District- Garhwa.
4. Uma Shankar Pathak,
5. Arjun Pathak,
No. 4 and 5 , both sons of Late Banwari Pathak, residents of village- Bakoiya,
P.O.- Manjhiaon, P.S.- Manjhiaon, District- Garhwa.
.... ....Defendants/Respondents/Respondents
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY
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For the Appellants : Mr. Ashim Kumar Sahani, Advocate
Mr. Anand Kumar Pandey, Advocate
For the Respondents : Mr. Atanu Banerjee, Advocate
Oral Order
Dated : 02.02.2022
The typographical error which has occurred in the party position of
judgment dated 11.01.2022 at Serial Nos. 8, 8(c), 8(e), 8(f) and 8(g)
wherein the name of the legal heirs / representatives of deceased
appellant No. 8 namely, Indrajeet Pathak has been substituted but
inadvertently the name of deceased Indrajeet Pathak has also been typed
and the name of substituted legal heirs / representatives at Sl. Nos. 8(c),
8(e), 8(f) and 8(g) has been typed as Sunita Devi, Anupma Devi, and
Shubha Devi which is modified to the extent that hereinafter it be read as
Surita Devi in place of Sunita Devi, Anupama Devi in place of Anupma
Devi and Shobha Devi in place of Shubha Devi.
The details and address of substituted legal heirs / representatives at
Sl. No. 8(g) Basanti Devi @ Bashanti Devi widow of Late Indrajeet
Pathak, is being detailed to be read as Bashanti Devi @ Basanti Devi
widow of Late Indrajeet Pathak, R/o Village & P.O. Bakoia, P.S.-
Majhiaon, District-Garhwa.
So far as the name of deceased appellant No. 8, Indrajeet Pathak,
which has been typed inadvertently in the party position of judgment
dated 11.01.2022, is concerned, it has already been substituted by order
dated 10.02.2017 vide I.A. No. 7888 of 2016 and hence the same is
deleted from the party position of the judgment.
This order shall form part of the Judgment dated 11.01.2022 and the
office is directed to henceforth always issue a copy of this order along
with the judgment.
(Gautam Kumar Choudhary, J.)
AKT
