Teji Singh And Others vs The State Of Jharkhand And Others
2024 Latest Caselaw 1255 Jhar

Jharkhand High Court

Teji Singh And Others vs The State Of Jharkhand And Others on 7 February, 2024

Author: Ananda Sen

Bench: Ananda Sen

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           W.P.(C) No. 6979 of 2023
Teji Singh and others              ...      ...   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. Indrajit Sinha, Advocate Ms. Puja Agarwal, Advocate For the Respondent(s) : Mr. Aditya Raman, A.C. to G.A. III

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Order No. 04: Dated: 7th February, 2024

1. In spite of judgment in favour of the petitioners declaring right, title and interest over the land, in question, the LRDC, Dhalbhum Jamshedpur has refused to fix the rent on the ground that the land is still recorded as anabad Bihar Sarkar. Prima facie, I feel that this action of the LRDC, Dhalbhum is malicious.

2. This Court before passing any order against that officer wants to hear him. Thus, I direct the LRDC, Dhalbhum, Jamshedpur shall remain present before this Court. He will have to answer as to why not an appropriate order be passed against him and why not an adverse remarks be incorporated in his service book.

3. List this case on 13.02.2024 under the heading for "Orders" and the officer concerned will remain personally present at 10.30.

4. Since the A.C. to G.A. III is present, let a copy of the order be handed over to him so that he may communicate the same to the appropriate authority.

(ANANDA SEN, J.) MM