Kinu Munda vs The Deputy Commissioner
2025 Latest Caselaw 4941 Jhar

Jharkhand High Court

Kinu Munda vs The Deputy Commissioner on 28 August, 2025

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                                     2025:JHHC:25992

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

Kinu Munda, aged about 95 years, Son of Late Durga Munda @ Duga Munda, Resident of village-Jiarapa, P.O.-Khunti, P.S.-Khunti, District-Khunti, Jharkhand .... Petitioner Versus

1. The Deputy Commissioner, Khunti P.O. & P.S.-Khunti, District-Khunti, Jharkhand

2. The L.R.D.C., Khunti, P.O. & P.S.-Khunti, District-Khunti, Jharkhand

3. The Circle Officer, Khunti P.O. & P.S.-Khunti, District-Khunti, Jharkhand

4. Subodh Sinha @ Rishikesh Sinha, Son of Krishnnath Sinha, Resident of Harmu Housing Colony, P.O. & P.S.-Argora, District-Ranchi, Jharkhand .... Respondents ....

CORAM:HON'BLE MR. JUSTICE RAJESH KUMAR

For the Petitioner : Mr. Rajendra Krishna, Adv.

: Mr. Sanjay Kumar, Adv.

          For the State                      : Mr. Manoj Kumar, GA-III
                                     ....
          04/28.08.2025
          1.          The last order reads as under:-

"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."

2. In pursuance of the order dated 18.08.2025, Mrs. R. Ronita, the Deputy Commissioner, Khunti is present before this Court.

3. An affidavit has been filed bringing on record the fact that the Proceeding being Revision Case No.5/R-15 of 2013-14 (Mutation Case No.05 R 15/ 2014) has already been disposed of vide order dated 27.03.2025.

4. In that view of the matter, the present writ petition stands disposed of reserving liberty with the petitioner to work out his further remedy in accordance with law.

5. Personal appearance of Mrs. R. Ronita, the Deputy Commissioner, Khunti is, hereby, dispensed with.

(Rajesh Kumar, J.) Shahid/