Kinu Munda vs The Deputy Commissioner
2025 Latest Caselaw 3612 Jhar

Jharkhand High Court

Kinu Munda vs The Deputy Commissioner on 18 August, 2025

Author: Rajesh Kumar

Bench: Rajesh Kumar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   W.P.(C) No.3021 of 2025

       Kinu Munda                                   ......     Petitioner

                                  Versus
       The Deputy Commissioner, Khunti & Ors.
                                         ...... Respondents
                                  ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Sanjay Kumar, Advocate For the State : Mr. Prabhash Chandra Sinha, A.C to G.A-III

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                    th
03/Dated: 18             August, 2025

1. The last order dated 29.07.2025 reads as under :-

"The grievance of the petitioner raised in the present writ petition is that the respondent No.1, after reserving the order in Revision Case No. 5/R- 15 of 2013-14 on 13.09.2023, has not yet pronounced the judgment.

The respondent No.1 is directed to file an affidavit positively within two weeks stating the present status of the aforesaid case. Put up this case on 18.08.2025 under the same heading."

2. No counter affidavit has been filed by the respondent No.1 i.e. the Deputy Commissioner, Khunti.

3. On the next date of hearing, the respondent No.1 i.e. the Deputy Commissioner, Khunti, shall remain physically present before this Court.

4. List this case on 28.08.2025.

(Rajesh Kumar, J.) Ravi-Chandan/-