Most. Kanak Lata Devi @ Kanak Lata ... vs The State Of Jharkhand & Others
2023 Latest Caselaw 1063 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        L. P. A. No. 403 of 2022
                                        --------

Most. Kanak Lata Devi @ Kanak Lata Acharya ... ... Appellant Versus The State of Jharkhand & Others ... ... Respondents

--------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

--------

For the Appellant : Mr. Niladri S. Mukherjee, Advocate For the Resp.-State : Mr. Niraj Kumar Mishra, AC to GP IV

--------

Oral Order Order No. 05/Dated 2nd March 2023

The impugned judgment appears to be erroneous on the face of the record as the action of the State-respondents is violative of Article 300 A of the Constitution of India and the right to property of the petitioner has been violated.

The writ application was dismissed at the threshold without calling for counter, so we hereby direct the respondent nos. 2 to 6 to file counter affidavit within a period of six weeks. Rejoinder, if any may be filed within two weeks thereafter.

List this case on 11.05.2023 under the heading for final hearing.

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

(Rongon Mukhopadhyay, J.)

R. Shekhar/Alok