Akhileshwar Singh vs State Of Jharkhand Through The ...
2023 Latest Caselaw 2023 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 L.P.A. No. 123 of 2020

            Akhileshwar Singh                                 ........... Appellant
                                             Versus
           State of Jharkhand through the Secretary Deptt, of Land, Revenue and
            Registration & Ors.                              .......Respondents.
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellant : Mr. Sumeet Gagodia, Advocate For the State : Mr. Navneet Toppo, A.C. to G.P. I

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th 04/Dated: 9 May, 2023

It has been informed that myself (Sujit Narayan Prasad, J.) has recused from hearing the L.P.A. No.797 of 2019 which arises out of the order passed in W.P. (C) No.4710 of 2016.

The said fact has been verified by the Court Master and, as such, since myself (Sujit Narayan Prasad, J.) has recused from hearing the L.P.A. No.797 of 2019 which arises out of the order passed in W.P.(C) No.4710 of 2016 which is also in the common judgment passed by the learned Single Judge which is the subject matter of the instant appeal, therefore, let this matter be also placed before another Bench in which myself (Sujit Narayan Prasad, J.) is not a party with the permission of Hon'ble the Chief Justice.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) Rohit Pandey/-