Citation : 2024 Latest Caselaw 1413 Jhar
Judgement Date : 9 February, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 19 of 2023
Uma Shankar Bux Roy ... ... ... ... ... ... Appellant
Versus
The State of Jharkhand and others ... ... ... ... Respondents
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN KUMAR RAI
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Amicus Curiae : Ms. Shivani Jaluka, Advocate For the Appellant : Mr. Radha Krishna Gupta, Advocate Ms. Pnky Shaw, Advocate For the Respondents : Mr. Sachin Kumar, A.A.G.-II Mr. Ravi Prakash Mishra, A.C. to A.A.G.-II
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Order No. 06/Dated: 9th February 2024 On the request of learned Amicus for producing judgments to the effect that the claim as to right, title and interest over immovable property should be decided in a Court of Civil jurisdiction and not by the writ Court, post this matter on 29th February 2024.
(Shree Chandrashekhar, A.C.J.)
(Arun Kumar Rai, J.) Manoj/-
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