Shyam Singh @ Shyamapada Singh And ... vs M/S Indian Iron Steel Co. Ltd And Another
2025 Latest Caselaw 6250 Jhar

Jharkhand High Court

Shyam Singh @ Shyamapada Singh And ... vs M/S Indian Iron Steel Co. Ltd And Another on 6 October, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                S. A. No. 463 of 2018

               Shyam Singh @ Shyamapada Singh and Others
                                                         ...    ...  Appellants
                                     Versus
               M/s Indian Iron Steel Co. Ltd and Another
                                                   ...      ...     Respondents
                                     ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

            For the Appellant        : Mr. R.N. Sahay, Advocate
            For the Respondents      :
                                     ---

        15/06.10.2025

1. Heard the learned counsel for the appellants.

2. Learned counsel for the appellants has submitted that the impugned judgments are perverse. Learned counsel for the appellants has submitted that though there are concurrent finding recorded by both the courts, but the learned courts have miserably failed to consider the oral evidence of P.W. 5 Paragraph 12 and 13, P.W.7 Paragraph 2 and 3, P.W. 2 Paragraph 6 and 7, P.W.1 Paragraphs 7, 8 and 9 which clearly reveals that bulldozer was used in the suit property and the plaintiffs were dispossessed on 31.01.2008 and these witnesses have stated that the plaintiffs were in possession of the remaining area i.e. 17.16 acres of land prior to 31.01.2008.

3. He has submitted the evidences during the court proceedings for the perusal of this court.

4. Arguments concluded.

5. Order is reserved.

6. Post this case day after tomorrow i.e. on 08th October, 2025 for orders.

(Anubha Rawat Choudhary, J.) 06.10.2025 Rakesh/-