Citation : 2025 Latest Caselaw 3380 Jhar
Judgement Date : 20 March, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A No. 469 of 2024
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Sunil Ignatius Minz @ Sushil Ignatius Minz aged about 66 years son of Late Isidor Minz, resident of Samlong, Tiko Toli, Samlong, P.O. Samlong, P.S. Namkum, District Ranchi. ... ... Appellant(s)
Versus
1. State of Jharkhand
2. The Commissioner, South Chhotanagpur Division, Ranchi, P.O. G.P.O., P.S. Ranchi, District Ranchi.
3. The Additional Collector, Ranchi, P.O. G.P.O., P.S. Ranchi, District Ranchi.
4. The Special Officer, Scheduled Area Regulation, Ranchi, P.O. G.P.O., P.S. Ranchi, District Ranchi.
5. Raju Bhut Kumar Munda son of Late Sawna Bhut Kumar Munda, by caste Munda, resident of village Samlong, Tiko Toli, PO-SamLong Tikotoli, P.S. Namkum, District Ranchi.
6. Binod Minz son of Late Isidor Minz;
7. Basant Minz son of Late Isidor Minz;
8. Jyoti Bela Minz D/o Late Isidor Minz;
9. Mukul Alok Minz son of Late Isidor Minz;
10. Roshan Toppo son of Late Theodor Toppo;
11. Samir Sanjay son of Late Theodor Toppo;
12. Shailesh Toppo son of Late Theodor Toppo;
13.Martin Toppo son of Late Theodor Toppo;
Performa Respondents No. 6 to 13 are resident of Samlong, Tuko Toli, Samlong, P.O. Namkum, P.S. Namkum, District Ranchi.
... ... Respondent(s)
CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN
For the Appellant : Mr. Indrajit Sinha, Advocate For the Respondents : Mr. Vishal Kumar Tiwary, Advocate
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6/Dated: 20.03.2025
1. Learned counsel for the appellant seeks to withdraw this Letters Patent Appeal with liberty to seek review of the judgment of the learned Single Judge in the writ petition.
2. Granting liberty as sought, this Letters Patent Appeal is dismissed as withdrawn.
3. Pending I.A, if any, stands closed.
(M. S. Ramachandra Rao, C.J.)
(Deepak Roshan, J.) Amit/Vedanti
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