Suresh Tirkey vs The Governor Through Its ...
2022 Latest Caselaw 2100 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Letters Patent Appellate Jurisdiction)
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LPA No. 143 of 2022 and LPA No. 144 of 2022

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Suresh Tirkey ..... ........ Appellant [In LPA No. 143 of 2022] Sonu Pascal Ekka ..... ........ Appellant [In LPA No. 144 of 2022] Versus The Governor through its Principal Secretary under Administration and Control of the Scheduled Areas of the State of Jharkhand under Article 244 (1) and the Provisions in the Fifth Schedule of the Constitution of India, at Governor House, Andre House, PO GPO Ranchi, PS Kotwali Ranchi and others. .... ..... Respondents

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

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For the Appellant(s) : Mr. Kaushalendra Prasad, Advocate [In both cases] For the Respondent Nos. 5 to 7 : Mr. R.S. Mazumdar, Sr. Advocate For the Respondent Nos. 8 & 9 : Mr. Sachin Kumar, AAG-II Mr. Ravi Prakash Mishra, JC to AAG-II

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Order No.07/Dated: 08th June, 2022

Affidavit dated 10th May 2022 filed by the appellant(s) withdrawing the objectionable sentences is taken on record.

The said affidavit is accepted.

Heard Mr. Kaushalendra Prasad, the learned counsel appearing for the appellant(s), Mr. Sachin Kumar, the learned Additional Advocate General-II appearing on behalf of the State and Mr. R.S. Mazumdar, the learned senior counsel appearing for the Ranchi Municipal Corporation.

The learned Additional Advocate General-II has supported the writ Court's order on the basis of the affidavit filed by the respondent no. 9.

Judgment reserved.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Sudhir/Tanuj