Mangru Mahato vs The State Of Jharkhand & Others
2022 Latest Caselaw 2002 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Civil Writ Jurisdiction)
                      W.P.(C) No. 899 of 2020
                               ........

1. Mangru Mahato, son of Late Bidhu Mahato

2. Jageshwari Devi, wife of Chhakan Yadav ..... Petitioners Versus The State of Jharkhand & Others .... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Petitioners : Mr. Lalit Yadav, Advocate For the respondents/State : Mr. Sandeep Verma, A.C. to Mrs. Vandana Singh, Sr. S.C.-III ..........

06/13.05.2022.

Heard, learned counsel for the parties. Learned counsel for the petitioners, Mr. Lalit Yadav has submitted, that the both petitioners have challenged the order dated 03.09.2019 passed by Commissioner Santhal Pargana Division, Dumka in R.M.A. No.7/1992- 1993.

This Court has perused the order of the Commissioner Santhal Pargana Division, Dumka in R.M.A. No.7/1992-1993. From perusal of the impugned order dated 03.09.2019, it appears that no illegality or infirmity has been found by the Commissioner, Santhal Pargana Division, Dumka and order passed by the Commissioner, Santhal Pargana Division, Dumka in accordance with law, based upon the judgment and decree passed in Title Suit No.13/1945. Accordingly, this Court is not inclined to interfere with the same.

The instant writ petition is hereby dismissed.

(Kailash Prasad Deo, J.) Jay/