Muneshwar Chaudhary & Anr vs The State Of Jharkhand & Anr
2023 Latest Caselaw 3868 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         Cr. Appeal (SJ) No. 348 of 2023

Muneshwar Chaudhary & Anr                           ...   ... Appellants
                                      Versus
The State of Jharkhand & Anr.                       ... ... Respondents
                                 ------

CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

-------

For the Appellants : Mr. Lukesh Kumar, Advocate For the State : Mr. Suraj Deo Munda, APP For the Resp. No.2 : Mr. Dinesh Choudhary, Advocate;

Mr. Pankaj Kumar Ravi, Advocate

--------

th Order No.07/Dated:10 October, 2023 Heard both sides.

The learned counsel for the appellants submits that as in the counter-affidavit filed by the respondent no.2 issue of Chotanagpur Tenancy Act and the protective law have been mentioned, therefore, issue related to sale and purchase of land was done after taking permission from the Deputy Commissioner, may be inquired into because the purchase was done in the year 2002.

The learned counsel for the appellants also relied upon a judgment rendered by the Hon'ble Apex Court in the case of "Hitesh Verma v. The State of Uttarakhand and another" (2020)10 SCC 710.

The learned counsel for the respondent no.2 shall also respond to the same.

Put up on 7.11.2023.

No coercive action shall be taken against the appellants in connection with SC/ST PS Case No. 01 of 2021 till the next date of hearing.

KNR                                                (Ratnaker Bhengra, J.)