Ismail Hansda And Others vs Mathias Murmu And Others
2025 Latest Caselaw 5036 Jhar

Jharkhand High Court

Ismail Hansda And Others vs Mathias Murmu And Others on 22 April, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 S. A. No. 309 of 2016

                  Ismail Hansda and Others                ...     ...    Appellants
                                       Versus
                  Mathias Murmu and Others          ...        ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Mr. Rahul Gupta, Advocate : Mr. Niraj Kishore, Advocate : Mrs. Shobha Rani, Advocate For the Respondents : Mr. S.K. Sharma, Advocate

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21/22.04.2025

1. Learned counsel for the parties are present.

2. Learned counsel for the parties have submitted that the important question of law arise in this case which may have wide ranging impact with respect to women's right to property under the schedule tribe community namely Santhal.

3. Both the counsels have submitted that they shall prepare short synopsis of their arguments with supporting judgments which they seek to rely upon. They may also annexed various settlement report which has been referred in the impugned judgment.

4. Post this case for final disposal on 06th May, 2025.

5. The synopsis of argument etc. should be handed over to the learned Court Master by 05th May, 2025.

6. The learned counsel for the appellants at the stage referred to the judgment passed by Hon'ble Supreme Court reported in (2013) 4 SCC 97 and has submitted that the said judgment could be of relevance while deciding this case.

(Anubha Rawat Choudhary, J.) Rakesh/-