Lakhan Singh vs The State Of Jharkhand And Others
2022 Latest Caselaw 2103 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 204 of 2022

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      Lakhan Singh                                      ..... Petitioner
                               --   Versus         --
      The State of Jharkhand and Others                 ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. S.G.Raman, Advocate For the State :- APP

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5/08.06.2022 Learned counsel appearing for the petitioner submits that

the petitioner has purchased the land in question from respondent no.7

and the Deputy Commissioner, Ranchi has annulled the registered deed

who is having no power and the case of the petitioner is fully covered in

the light of the judgment of the Hon'ble Supreme Court in the case of

"Mohammad Ibrahim and Others v. State of Bihar and Another" reported

in (2009) 8 SCC 751.

Let notice be issued upon the O.P.No.7 by registered post

with A/d as well as under ordinary process for which requisites etc. must

be filed within two weeks.

The Deputy Commissioner, Ranchi shall file affidavit sworn

by him within three weeks.

Till the next date, the petitioner shall not be arrested in

connection with Kotwali P.S.Case No.258/2021, pending in the court of

learned Chief Judicial Magistrate, Ranchi.

The petitioner will cooperate in the investigation.

Let it appear on 07.09.2022.

( Sanjay Kumar Dwivedi, J.)

SI/