Gaj Narayan Mandal vs The State Of Jharkhand And Others
2024 Latest Caselaw 1016 Jhar

Jharkhand High Court

Gaj Narayan Mandal vs The State Of Jharkhand And Others on 1 February, 2024

Author: Ananda Sen

Bench: Ananda Sen

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            W.P.(C) No. 482 of 2021
Gaj Narayan Mandal                         ...     ...   Petitioner(s)
                       Versus
The State of Jharkhand and others          ...    ...     Respondent(s)
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CORAM: SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Sushant Kr. Sinha, Advocate For the Respondent(s) : A.C. to S.C. IV

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Order No. 06: Dated: 1st February, 2024 The petitioner in this case has prayed to quash the letter bearing no. 371 dated 13.06.2021 issued by the Deputy Commissioner, Deoghar whereby the respondent Deputy Commissioner has constituted a committee for issuance of LPC (Land Possession Certificate).

There is a reference of W.P.C. No. 6184 of 2014. The State is directed to bring on record the aforesaid judgment /order.

(ANANDA SEN, J.) MM