Gopal Oraon & Ors vs The State Of Jharkhand & Ors
2023 Latest Caselaw 2402 Jhar

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           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   L.P.A. No. 288 of 2022
           Gopal Oraon & Ors.                                       .... .... .... Appellants
                                     Versus
           The State of Jharkhand & Ors.                            ..... .... .... Respondents

           CORAM:              SRI SANJAYA KUMAR MISHRA, C.J.
                               SRI SANJAY KUMAR DWIVEDI, J.

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For the Appellants : Mr. Mahesh Tewari, Advocate : Mr. Prasenjit Mahto, Advocate.

: Mr. Ritesh Kumar Mahto, Advocate.

For the Respondent-State : Mr. Gaurav Raj, A.C. to A.A.G.-II For the Private-Resp. No. 5 : Mr. Ayush Aditya, Advocate.

09/ 20.07.2023 The private respondent No. 5 is claiming the title over the lands on the basis of the decree, passed by the learned Sub-Judge, Ranchi in Title Suit No. 131 of 1960.

In our considered opinion, the Civil Court has no jurisdiction regarding matters relating to alienation / unauthorized possession of the lands belonging to Tribals. In that view of the matter, we are willing to examine the pleadings and judgment passed by the learned Sub-Judge, Ranchi.

Registry is directed to call for the original records of the aforesaid title suit as early as possible.

Put up this appeal on 31.08.2023 under the same heading.

(Sanjaya Kumar Mishra, C.J.)

(Sanjay Kumar Dwivedi, J.)

Satyarthi/Amitesh