Jharkhand High Court
Devi Lal Manjhi @ Devilal Hembrom & ... vs The Union Of India Through The General ... on 31 July, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A. No. 324 of 2019
Devi Lal Manjhi @ Devilal Hembrom & others ... Appellants
-Versus-
The Union of India through the General Manager, Land Revenue
Department, Central Coal Fields Ltd., Ranchi ... Respondent
With
M.A. No. 321 of 2019
Cheto Manjhi & others ... Appellants
-Versus-
The Union of India through the General Manager, Land Revenue
Department, Central Coal Fields Ltd., Ranchi ... Respondent
With
M.A. No. 323 of 2019
Talo Manjhi & others ... Appellants
-Versus-
The Union of India through the General Manager, Land Revenue
Department, Central Coal Fields Ltd., Ranchi ... Respondent
With
M.A. No. 326 of 2019
Shivji Tudu & others ... Appellants
-Versus-
The Union of India through the General Manager, Land Revenue
Department, Central Coal Fields Ltd., Ranchi ... Respondent
With
M.A. No. 327 of 2019
Saheb Ram Tudu & others ... Appellants
-Versus-
The Union of India through the General Manager, Land Revenue
Department, Central Coal Fields Ltd., Ranchi ... Respondent
With
M.A. No. 328 of 2019
Talo Manjhi & others ... Appellants
-Versus-
The Union of India through the General Manager, Land Revenue
Department, Central Coal Fields Ltd., Ranchi ... Respondent
With
M.A. No. 329 of 2019
Dasai Manjhi & others ... Appellants
-Versus-
The Union of India through the General Manager, Land Revenue
Department, Central Coal Fields Ltd., Ranchi ... Respondent
With
M.A. No. 331 of 2019
Surjee Devi & others ... Appellants
-1-
-Versus-
The Union of India through the General Manager, Land Revenue
Department, Central Coal Fields Ltd., Ranchi ... Respondent
With
M.A. No. 82 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Babu Ram Manjhi & others ... Respondents
With
M.A. No. 84 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Jiwlal Saw ... Respondent
With
M.A. No. 85 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Raj Kumar Prasad ... Respondent
With
M.A. No. 86 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Raghunath Manjhi ... Respondent
With
M.A. No. 87 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Talo Manjhi & others ... Respondents
With
M.A. No. 88 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Smt. Jagni Devi ... Respondent
With
M.A. No. 89 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Lotha Soren & another ... Respondents
-2-
With
M.A. No. 100 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Muniya Devi ... Respondent
With
M.A. No. 105 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Cheto Manjhi & others ... Respondents
With
M.A. No. 106 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Devi Lal Manjhi & others ... Respondents
With
M.A. No. 107 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Karmi Devi & others ... Respondents
With
M.A. No. 111 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Talo Manjhi & others ... Respondents
With
M.A. No. 112 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Mela Ram Manjhi & others ... Respondents
With
M.A. No. 113 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Saheb Ram Tudu & others ... Respondents
With
M.A. No. 115 of 2020
Union of India through the Chief of Revenue,
-3-
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Bishwanath Mahto & others ... Respondents
With
M.A. No. 116 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Lok Nath Ganjhu & others ... Respondents
With
M.A. No. 118 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Talo Manjhi & others ... Respondents
With
M.A. No. 119 of 2020
Union of India through the Chief of Revenue,
Central Coal Fields Ltd., Ranchi ... Appellant
-Versus-
Quresha Khatoon & others ... Respondents
-----
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
-----
For the Appellants : Mr. Munga Lal Kr. Chitra, Advocate
For the UOI : Mrs. Swati Shalini, Advocate
-----
07/31.07.2025 Mr. Munga Lal Kr. Chitra, learned counsel appearing for the appellants
in M.A. Nos.324 of 2019, 321 of 2019, 323 of 2019, 326 of 2019, 327 of 2019,
328 of 2019, 329 of 2019 and 331 of 2019 submits that surviving defects are
with regard to non-filing of the certified copy of the judgment/award. He
submits that all these matters are arising out of same judgment/award and
in view of that, liberty may kindly be provided to file one certified copy. He
submits that in rest of the appeals, he has already filed petitions under Order
XLI Rule 1 of the CPC. In this background, he submits that four weeks' time
may kindly be allowed to obtain the certified copy and, thereafter to file the
same in M.A. No.324 of 2019.
2. In view of the above submission, four weeks' time, as prayed for, is
allowed for filing certified copy in the said one appeal.
3. Mrs. Swati Shalini, learned counsel appearing for the appellant-Union
of India in M.A. Nos.82 of 2020, 84 of 2020, 85 of 2020, 86 of 2020, 87 of
2020, 88 of 2020, 89 of 2020, 100 of 2020, 105 of 2020, 106 of 2020, 107 of
2020, 111 of 2020, 112 of 2020, 113 of 2020, 115 of 2020, 116 of 2020, 118
of 2020 and 119 of 2020 submits that the defects have already been removed
in these appeals and I.As., meant for condonation of delay have been filed in
these appeals, which are pending.
4. Since all these appeals are tagged together, let all these appeals be
placed after four weeks.
(Sanjay Kumar Dwivedi, J.)
Ajay/ Abha
