The State Of Jharkhand Through The ... vs Yogendra Nath Swansi And Others
2023 Latest Caselaw 4127 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Letters Patent Appellate Jurisdiction)
                          L.P.A No. 234 of 2018

The State of Jharkhand through the Principal Secretary, Deptt. Of Revenue
and Land Reforms and others                              ...... Appellants
                           Versus
Yogendra Nath Swansi and others                     .... ... Respondents
                              With
                        L.P.A No.240 of 2018
                              With
                        L.P.A No.250 of 2018
                              With
                        L.P.A No.267 of 2018
                              With
                        L.P.A No.294 of 2018
                              With
                        L.P.A No.295 of 2018
                              With
                        L.P.A No.301 of 2018
                              With
                        L.P.A No.470 of 2018

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
       HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

For the Appellant-State        : Mr. Mrinal Kanti Roy, GA-I
                                 Mr. Abhinay Kumar, AC to GA-I
                                 (in L.P.A Nos.240/2018, 267/2018 & L.P.A No. 470/2018)
                                  Ms. Sweta Shukla, AC to AAG-II
                                 (in L.P.A Nos.250/2018, 294/2018 & L.P.A No. 295/2018)
                                 Mr. Ravi Kerketta, SC-VI
                                 Ms. Deepika Jojowar, AC to SC-VI
                                 (in L.P.A Nos.234/2018 & 301/2018)
For the Respondent(s)           : Mr. Saurav Arun, Advocate
                                  Mr. Sharon Kerketta, Advocate
                                  Mr. Bhanu Kumar, Advocate
                                 (in L.P.A Nos.234/2018, 240/2018, 250/2018, 267/2018,
                                 294/2018, 295/2018 & L.P.A No. 301/2018)
                                  Mr. Saibal Mitra, Advocate
                                 (in L.P.A No. 470/2018)
                               ---------

st Dated: 1 November 2023

Heard Mr. Mrinal Kanti Roy, the learned GA-I assisted by Mr. Abhinay Kumar, the learned assisting counsel in L.P.A Nos..240 of

2018, 267 of 2018 and L.P.A No. 470 of 2018 on behalf of the State of Jharkhand.

2. Ms. Sweta Shukla, the learned assisting counsel to the learned Additional Advocate General-II has argued the appeals preferred by the State of Jharkhand vide L.P.A Nos.250 of 2018, 294 of 2018 and L.P.A No. 295 of 2018.

3. Mr. Ravi Kerketta, the learned SC-VI has argued on behalf of the State of Jharkhand in L.P.A No.234 of 2018 and L.P.A No.301 of 2018.

4. Mr. Saurav Arun, the learned counsel assisted by Mr. Bhanu Kumar, the learned vice counsel has opposed all these Letters Patent Appeals representing the respondent(s) except L.P.A No.470 of 2018.

5. Mr. Saibal Mitra, the learned counsel appears for the respondent in L.P.A No.470 of 2018.

6. Judgment reserved.

(Shree Chandrashekhar, J.)

(Pradeep Kumar Srivastava, J.)

sudhir