Alamuni Hansda vs The State Of Jharkhand Through Its ...
2023 Latest Caselaw 592 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P.(C) No. 3164 of 2005
        Alamuni Hansda                                                   --- --- Petitioner
                                          Versus
        1. The State of Jharkhand through its Secretary, Department of Revenue, Ranchi
        2. The Commissioner, Santhal Pargana Division, Dumka
        3. The Deputy Commissioner, Jamtara (Dumka)
        4. The Sub Divisional Officer, Jamtara
        5. Sri Sahdev Hansda                                          --- --- Respondent

                                    With
                              W.P.(C) No. 1141 of 2015
        Md. Lukman                                                        --- --- Petitioner
                                           Versus
        1. The State of Jharkhand
        2. The Sub Divisional Officer, Godda
        3. The Deputy Commissioner, Godda
        4. The Commissioner, Santhal Pargana Division, Dumka
        5. The 16 Annas Raiyat of Mouza Bari Sankhi and Gourikita through its
           Pradhan, Moulakchak, P.S Pathargama (now Basantrai), Godda
        6. Md. Amzad Hassan                                        --- --- Respondent
                                               .......

CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE RATNAKER BHENGRA HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

Amicus Curiae : Mr. Indrajit Sinha, Advocate For the Petitioners : M/s J.P. Jha, Sr. Adv., Sanjeev Thakur, Aishwarya Prakash, Shiv Prakash Jha, Advocates For the Resp.-State : Mr. Sreenu Garapati, S.C-III [W.P.(C) No.3164/05] : Mr. Suresh Kumar,S.C.(L&C)-II & Navneet Toppo, A.C. to G.P.-I [W.P.(C) No.1141/15] For the Resp. No. 5 : M/s Rajeeva Sharma, Sr. Adv., Nityanand Rai, Adv.

[W.P.(C) No. 3164/05] For the Resp. No. 6 : M/s A.K. Sahani, Vikesh Kumar, Ajit Kumar, Advs.

[W.P.(C) No. 1141/15]

32/03.02.2023 Heard learned senior counsel for the petitioner Mr. J.P. Jha assisted by Mr. Sanjeev Thakur; learned senior counsel for the respondent no.5 in W.P.(C) No. 3164 of 2005 Mr. Rajeeva Sharma assisted by Mr. Nityanand Rai; learned counsels for the respondent State Mr. Sreenu Garapati, S.C.-III and Mr. Suresh Kumar, SC(L&C)-II. Learned Amicus Curiae Mr. Indrajit Sinha has rendered valuable assistance to us.

Hearing concluded. Judgment reserved.

(Aparesh Kumar Singh, A.C.J.)

(Ratnaker Bhengra, J.)

(Anil Kumar Choudhary, J.) A.Mohanty