Md. Irfan vs The State Of Jharkhand And Others
2023 Latest Caselaw 954 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W.P. (PIL) No. 587 of 2019
         Md. Irfan           ...  ...     ... ...  ...  ...   Petitioner
                                  Versus
         The State of Jharkhand and others ...       ...    ...   Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

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For the Petitioner: Mr. Rajeev Kumar, Advocate. For the Respondents: Mrs. Darshana Poddar Mishra, A.A.G.-I

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Oral Order 07/Dated: 27.02.2023

In view of the provisions of Regulation 24 and 25 of the Santhal

Parganas Settlement Regulation, 1872, Section 38 (2) of the Santhal

Parganas Tenancy (Supplementary Provisions) Act, 1949 and the

judgment pronounced by Hon'ble Supreme Court in the case of State

of Jharkhand & Ors. Vs. Pakur Jagran Manch & Ors., (2011) 2

SCC 591, Rule NISI.

Mrs. Darshana Poddar Mishra, learned A.A.G.-I waives notice

on behalf of Respondent Nos. 1 to 4.

Let notice be issued to respondent no. 5, for which, requisites,

etc. under registered cover with A/D as also ordinary process must be

filed within seven days, returnable within four weeks.

In the meantime, let a counter affidavit be filed by the learned

State counsel within four weeks. Rejoinder, if any, within two weeks

thereafter.

List the case on 17.04.2023 for final disposal.

(S.K. Mishra, C.J.)

(Rongon Mukhopadhyay, J.) APK/VK