Gango Devi & Another vs Parwesh Shahi & Others
2022 Latest Caselaw 4405 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Civil Writ Jurisdiction)
               W.P. (C) No. 2176 of 2010
                       ........

Gango Devi & Another .... ..... Petitioners Versus Parwesh Shahi & Others .... ..... Respondents

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

For the Petitioners : Mr. Amar Kumar Sinha, Advocate.

For the Respondents                 :
                                ........

The matter is being taken up through Video Conferencing. Learned counsel for the petitioners has no objection with it and submitted that the audio and video qualities are good.

07/03.11.2022.

Learned counsel for the petitioners, Mr. Amar Kumar Sinha has submitted, that the writ petition has been filed against the order dated 06.03.2010 passed by learned Additional District & Sessions Judge, FTC-II, Latehar in Partition Appeal No. 09/2002, whereby the takhtabandi, which has been submitted by Sri Harihar Dubey, Amin Commissioner before the court below, has been rejected.

Learned counsel for the petitioners, Mr. Amar Kumar Sinha has further submitted, that a report was called for from the learned lower appellate court in terms of order dated 01.11.2022.

A message has been received to this Court through C.P.C. of the High Court of Jharkhand, wherein it has been stated that Partition Appeal No. 09/2002 has already been disposed of in terms of judgment dated 06.03.2010 passed by Additional District Judge, FTC-II, Latehar.

Learned counsel for the petitioner, Mr. Amar Kumar Sinha has further submitted that till date final decree has not been prepared.

Be that as it may, if the appeal has already been disposed of, this Court is not inclined to entertain this writ petition.

Accordingly, the writ petition is dismissed as infructuous. However, petitioners are at liberty to raise their grievances before the appropriate forum.

(Kailash Prasad Deo, J.) Sunil/-