Shyam Narayan Singh vs The State Of Jharkhand & Ors
2022 Latest Caselaw 4729 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       [Civil Writ Jurisdiction]
                        W.P.(C) No. 4696 of 2019

        Shyam Narayan Singh                                                 .... .. ... Petitioner
                                  Versus
        The State of Jharkhand & Ors.                           .. ... ... Respondents
                                    ...........

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

For the Petitioner : Mr. Amit Kumar, Advocate For the Respondents/State : Mr. Mohan Dubey, AC to AG The matter is being taken up through Video Conferencing. Learned counsel for the parties have no objection with it and submitted that audio and video qualities are good.

......

07/ 25.11.2022.

Let the report of Mutation Case No.48/2006/ M.A.C. Case No.03/2007 from the court of Land Reforms Deputy Collector, Chas, Bokaro be called for along with the document relied upon by the LRDC with respect to Title Suit No.14/1989 and its appeal 23/2000 passed by District and Sessions Judge, Bokaro to ascertain whether Shyam Narayan Singh is party to the said proceeding or not and if, he has appeared what was the decision taken by learned Sub-Judge and he has not appeared, when the case was fixed ex-parte ? and whether Shyam Narayan Singh has preferred any appeal against the said judgment passed in Title Suit as well as appeal ?

Let the matter appears on 29.11.2022 under the same heading. Learned counsel for the petitioner, Mr. Amit Kumar is directed to inform his client and show the document and also file affidavit.

(Kailash Prasad Deo, J.) R.S.