Arvind Kumar Singh & Others vs The State Of Jharkhand & Others
2023 Latest Caselaw 1670 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W. P. (C) No. 4596 of 2021

            Arvind Kumar Singh & Others       ...  ...   Petitioners
                                  Versus
            The State of Jharkhand & Others ...  ...   Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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14/19.04.2023

1. Learned counsel for the parties are present.

2. Learned senior counsel for the petitioners submits that the impugned order passed in the present case is wholly without jurisdiction. He submits that the jurisdictional point is the only point involved in the present case, which he shall argue on the next date of hearing. The impugned order/action has been taken by the State.

3. Learned senior counsel for the petitioners submits that he shall rely upon the following two judgments of the Hon'ble Supreme Court:-

(a) 2021 SCC Online SC 474

(b) (2001) 3 SCC 135

4. Post this case under the heading for 'Final Disposal' on 09.05.2023.

(Anubha Rawat Choudhary, J.) Mukul