Julain Kerketta Son Of Late Beronica ... vs The State Of Jharkhand
2024 Latest Caselaw 10134 Jhar

Jharkhand High Court

Julain Kerketta Son Of Late Beronica ... vs The State Of Jharkhand on 24 October, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
        L.P.A. No. 280 of 2024
Julain Kerketta son of Late Beronica Kerketta, Aged 45 years,
resident of Village Saldega, P.O.+ P.S.- Simdega, District- Simdega
                                            ...   ...    Appellant
                          Versus
1. The State of Jharkhand
2. The Land Reform Deputy Collector, P.O. + P.S.- Simdega, Dist.:
   Simdega
                                    ...   ... Respondent/Respondents
3. David Kharia @ David Bilung son of Imlush Kharia, residence of
   Village Saldega, P.O. + P.S.- Simdega, District- Simdega
                                      ...   ...     Petitioner/Respondent
                          ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

For the Appellant: Mr. Shobhakar Mishra, Advocate For the Respondents: Mrs. Moushmi Chatterjee, A.C. to G.A.-V

---------

05/Dated: 24.10.2024

1) This application has been filed condonation of delay of 41 days

in filing this appeal challenging the order of the learned Single Judge

in W.P. (C) No. 4025 of 2023.

2) Mrs. Moushmi Chatterjee, learned A.C. to G.A.-V representing

the respondents-State, raises no objection to the condonation of said

period of delay.

3) Therefore, this application is allowed and delay in filing the

appeal is condoned.

4)    Heard the parties.

5)    Since the appellant has challenged the order dated 19.03.2024

in W.P. (C) No. 4025 of 2023 of the learned Single Judge, and in the

said order there is no adjudication of rights of the parties, the said

-1 of 2- order is not in the nature of a "judgment" which can be challenged

under the Letters Patent jurisdiction covered by Clause 10 of the

Letters Patent.

6) Therefore, we hold that this appeal is not maintainable and it is

accordingly dismissed. There shall be no order as to costs.

7) Pending Interlocutory Application, if any, stands disposed of.

(M.S. Ramachandra Rao, C.J.)

(Deepak Roshan, J.) Manoj/Pramanik/Cp.2

-2 of 2-