Lodo Hembram @ Kaleshwar Hembram ... vs The State Of Jharkhand And Others
2023 Latest Caselaw 765 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P. (C) No. 5556 of 2012

                 Lodo Hembram @ Kaleshwar Hembram and others
                                                     ...      ...  Petitioners
                                          Versus
                 The State of Jharkhand and others ...    ...     Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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07/13.02.2023 Learned counsel for the parties are present.

2. Learned counsel for the petitioners submits that there are altogether five pattas involved in the present case and there are a number of petitioners. After some argument, learned counsel for the petitioners has sought adjournment to clarify the position with regard to each of the pattas and their connections with the concerned petitioners. He submits that he will put the entire sequence of events and if required also file supporting documents through supplementary affidavit.

3. Learned counsel for the State Mr. Prashant Kumar Rai has submitted that case of the petitioners is squarely covered against the petitioners by virtue of judgment dated 19.05.2012 passed in W.P.(C) No. 5554 of 2007 annexed along with the counter affidavit.

4. The petitioners may also file a separate rejoinder to the counter affidavit.

5. The rejoinder and the supplementary affidavit be filed by 07.03.2023.

6. Post this case on 13.03.2023.

(Anubha Rawat Choudhary, J.) Binit