Tapeshwar Nath Mishra vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2720 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Civil Writ Jurisdiction)
                      W.P.(C) No. 7770 of 2011
                               ........

Tapeshwar Nath Mishra ..... Petitioner Versus The State of Jharkhand & Anr. ..... Respondents WITH W.P.(C) No. 6432 of 2011 ........

Tapeshwar Nath Mishra ..... Petitioner Versus The State of Jharkhand & Anr. ..... Respondents WITH W.P.(C) No. 6512 of 2011 ........

Santosh Kumar Pandey ..... Petitioner Versus The State of Jharkhand & Anr. ..... Respondents WITH W.P.(C) No. 7783 of 2011 ........

Ramesh Nath Mishra & Anr. ..... Petitioners Versus The State of Jharkhand & Anr. ..... Respondents

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

For the Petitioner(s) : Mr. Indrajit Sinha, Advocate.

: Mr. Ankit Vishal, Advocate (in W.P.(C) No.6512/2011) For the respondents/State : Mr. Manoj Kumar, G.A.-III : Mr. Aditya Raman, A.C. to G.A.-III (in W.P.(C) No.7770/2011, 6432/2011, 6512/2011) ..........

12/18.07.2022.

Learned counsel for the respondents/State, Mr. Manoj Kumar, G.A.- III assisted by learned counsel, Mr. Aditya Raman, A.C. to G.A.-III has submitted, that to discuss the issue with Additional Chief Secretary, Revenue, Registration and Land Reforms Department, Government of Jharkhand in presence of Deputy Commissioner, Khunti and the concerned Circle Officer, these cases may be adjourned to be listed on 28.07.2022.

Learned counsel for the petitioner, Mr. Indrajit Sinha assisted by learned counsel, Mr. Ankit Vishal in W.P.(C) No.6512/2011 has no objection and has submitted, that the Circle Officer has no authority to issue such notice and he has placed reliance upon the judgment passed by the Apex Court in the case of Jagmittar Sain Bhagat and Others Vs. Director, Health Services, Haryana and Others reported in (2013) 10

SCC 136, at para-9 with regard to authority of the Circle Officer and with regard to the limitation to initiate such proceeding that allegation of fraud is there, the same has been considered in the case of Joint Collector Ranga Reddy District and Another Vs. D. Narsing Rao and Others, reported in (2015) 3 SCC 695, at para-25.

Considering the same, let the matters appear on 28.07.2022. It is made clear, that no further adjournment shall be granted on any ground.

(Kailash Prasad Deo, J.) Jay/