(I) Ataharun Nisha vs The State Of Jharkhand
2025 Latest Caselaw 2476 Jhar

Jharkhand High Court

(I) Ataharun Nisha vs The State Of Jharkhand on 7 February, 2025

Author: Rajesh Kumar

Bench: Rajesh Kumar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             C.M.P No.17 of 2025
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1. (i) Ataharun Nisha, aged about 70 years, widow of Late Sikandar Khan

(ii) Md. Rahmat Khan, aged About 45 Years, Son of Late Sikandar Khan

(iii) Md. Dastgir Khan, aged about 44 years, Son of Late Sikandar Khan Serial No.(i) to (iii) All are residents of Village, P.O. & P.S. Jainagar, District-Koderma

(iv) Nagama Khatoon, aged about 44 years, daughter of Late Sikandar Khan, wife of Siraj Khan

(v) Tabassun Ara aged about 40 years, daughter of Late Sikandar Khan, wife of Jafar Ikbal,

(vi) Akhtari Khatoon aged about 49 years, daughter of Late Sikandar Khan, wife of Wasim Khan, resident of village-Musawa Parsabad, P.O.+ P.S.- Jainagar DistrictKoderma,

(vii) Tarannum Khatoon aged about 39 years, daughter of Late Sikandar Khan, wife of Emteyaz Khan

(viii) Ishrat Khatoon, aged about 27 years, daughter of Late Sikandar Khan, wife Md. Taj Khan, Sr Nos.(iv) to (viii) are residents of Village + P.O. +P.S.- Jainagar, District-Koderma .... .... Petitioners

-Versus-

1. The State of Jharkhand

2. The Deputy Commissioner, Koderma P.O., P.S. & District - Koderma

3. The Land Reforms Deputy Collector, Koderma, P.O, P.S. & District - Koderma

4. The Circle Officer, Jainagar P.O & P.S. Jainagar, District - Koderma .... .... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioners : Mr. Anil Kr. Sinha, Advocate For the Opposite Parties : Mr. Om Prakash Tiwary, G.P-III

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02/Dated: 07th February, 2025

1. The present civil miscellaneous petition has been filed for modification of the order dated 27.08.2024 passed in W.P(C) No.1749 of 2019 by this Court.

2. It has been submitted by the learned counsel for the petitioners that there is a typographical error in the writ petition itself and accordingly, the same has been typed in the order dated 27.08.2024 as 'New Khata No.887' which requires modification as 'New Khata No.857' at paragraph No.3 of the said order.

3. It appears that the description of land which was given in that writ petition was wrong and the same has been typed in the order-sheet, while the judgment and decree suggest otherwise.

4. Learned counsel for the opposite parties has no objection.

5. Considering the above facts and the nature of relief, paragraph No.3 of the order dated 27.08.2024 is hereby, modified to the extent that instead of ' New Khata No.887' it should be read as 'New Khata No.857'.

6. The paragraph No.3 of the order dated 27.08.2024 shall stand substituted accordingly.

7. With the above modification, the present civil miscellaneous petition stands disposed of.

(Rajesh Kumar, J.)

Raja/-

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