Uma Shankar Bux Roy vs The State Of Jharkhand An Others
2024 Latest Caselaw 2586 Jhar

Jharkhand High Court

Uma Shankar Bux Roy vs The State Of Jharkhand An Others on 1 March, 2024

Author: Navneet Kumar

Bench: Navneet Kumar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      LPA No. 19 of 2023

Uma Shankar Bux Roy                                          ...... Appellant
                           Versus
The State of Jharkhand an Others                           .... ... Respondents

CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE NAVNEET KUMAR

For the Appellant : Ms. Shivani Jaluka, Amicus Mr. Radha Krishna Gupta, Advocate For the Respondents : Mr. Ravi Prakash Mishra, AC to AAG-II

Order No.08/Dated: 1st March 2024

Heard Ms. Shivani Jaluka, the learned Amicus. The learned Amicus has referred to few judgments to submit that the writ petition itself was not maintainable inasmuch as there is rival claim over the piece of property as regards right, title and interest.

Post this matter on 5th March 2024 under the heading "Final Disposal".

(Shree Chandrashekhar, A.C.J.)

(Navneet Kumar, J.)

Tanuj