Subhash Chandra Mahto vs The State Of Jharkhand & Others
2022 Latest Caselaw 2636 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Civil Writ Jurisdiction)
                      W.P.(C) No. 3554 of 2020
                              ........

Subhash Chandra Mahto ..... Petitioner Versus The State of Jharkhand & Others ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO ............

For the Petitioner : Mr. Amit Kumar Verma, Advocate For the respondent Nos.4 &5 : Mr. Awanish Shekhar, Advocate ..........

07/13.07.2022.

Learned counsel for the petitioner, Mr. Amit Kumar Verma has submitted, that Title Appeal No.52/2010 filed before the District Judge-II, Deoghar has already been dismissed for default, as such, there is no legal impediment to the respondent no.4, the District Welfare Officer-cum- The Competent Authority, Haldia, who may be directed to pay the amount to the tune of Rs.3,40,741/-.

Learned counsel for the respondent Nos.4 &5, Mr. Awanish Shekhar has submitted, that petitioner may give such undertaking that in case any judgment and decree is passed against the petitioner with respect to the same land, petitioner will return the same, in honour of decree passed by the competent court.

Learned counsel for the petitioner, Mr. Amit Kumar Verma is ready for the same.

Considering the same, the instant writ petition is disposed of on such undertaking given by the petitioner. The respondent Nos.4 &5 shall pay the amount to the petitioner within a period of one week.

(Kailash Prasad Deo, J.) Jay/