Surendra Kumar Mishra @ Surendra ... vs The State Of Jharkhand & Others
2023 Latest Caselaw 101 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W. P. (C) No. 1093 of 2012

              Surendra Kumar Mishra @ Surendra Mishra & 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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For the State : Ms. Shalini Shahdeo, Advocate

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04/04.01.2023

1. Learned counsel for the parties are present.

2. Learned counsel for the petitioners submits that the matter relates to cancellation of Jamabandi. He submits that there is no provision under law for cancellation of Jamabandi. He submits that he shall cite judgments to that effect on the next date.

3. Accordingly, the matter is adjourned and is directed to be posted on 11.01.2023 under the heading for 'Final Disposal".

4. Learned counsel for the petitioner shall file short synopsis of arguments, list of dates and furnish a copy of the judgments which he seek to rely upon latest by 09.01.2023.

(Anubha Rawat Choudhary, J.) Mukul