Md. Zulfan Ansari vs The State Of Jharkhand
2025 Latest Caselaw 6302 Jhar

Jharkhand High Court

Md. Zulfan Ansari vs The State Of Jharkhand on 8 October, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                                  2025:JHHC:31085-DB




                          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                          Civil Review No. 72 of 2024
                   Md. Zulfan Ansari, S/o Late Muslim Ansari, R/o Village & P.O.-Pundag,
                   P.S.-Jagannathpur, District-Ranchi                       ..... Petitioner
                                                     Versus
                1. The State of Jharkhand, through the Secretary, Revenue, Registration and
                   Land Reforms Department, Ranchi
                2. Deputy Collector, Land Reforms, Sadar, Ranchi
                3. Circle Officer, Nagri, Ranchi
                                                                            ..... Respondents
                                                      -----

CORAM HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Mr. Surya Prakash, Advocate For the Respondents: Mr. Gaurav Raj, A.C. to A.A.G.-II

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05/08.10.2025

1. The judgment against which the instant civil review has been filed, is

already the subject matter of a lis pending before the Hon'ble Supreme

Court in S.L.P. (C) No. 16642 of 2024 and S.L.P. (C) No. 26795 of 2024

and therefore the present civil review is not maintainable.

2. Accordingly, the present civil review is dismissed.

3. Pending interlocutory applications also stand disposed of.

(TARLOK SINGH CHAUHAN, C.J.)

(RAJESH SHANKAR, J) 8th October, 2025 Satish/Vikas/