Md. Illiyas Ansari vs State Of Jharkhand
2025 Latest Caselaw 5916 Jhar

Jharkhand High Court

Md. Illiyas Ansari vs State Of Jharkhand on 17 September, 2025

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                           2025:JHHC:28465



               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P.(C) No. 5192 of 2025
         Md. Illiyas Ansari, aged about 65 years, son of late Md. Shamshuddin,
         resident of Kerosine Oil Line, Purani Basti Road, Jugsalai, P.O. and P.S.
         Jugsalai, Town Jamshedpur, District- East Singhbhum           ........Petitioner(s)
                                   Vrs.
         1.State of Jharkhand
         2.Deputy Commissioner, East Singhbhum having its office at Sakchi, P.O.
         and P.S. Sakchi, Town Jamshedpur, District- East Singbhum.
         3.Sub-Divisional Officer, Dhalbhum, Jamshedpur, having its office at
         Dhalbhum, P.O. and P.S. Dhalbhum, District- East Singhbhum
         4.Officer-in-Charge, Jugsalai Police Station, P.O. and P.S. Jugsalai, Town
         Jamshedpur, District- East Singhbhum
         5.Peelu @ Zubaida Khatoon wife of Abdul Kalim, resident of Purani Basti,
         P.O. and P.S. Jugsalai, Town Jamshedpur, District- East Singhbhum
                                                             ......... Respondents
                                   .......

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR For the Petitioner : Mr. Jitendra Nath Upadhayay, Advocate For the Resp.-State : A.C to A.G, Advocate

02/17.09.2025 The writ petition has been filed for execution of the decree dated 25.01.2023 passed in connection with Civil appeal No. 58 of 2019, which was allowed in favour of the petitioner vide judgment dated 16.01.2023 by the court of learned District Judge-IV, Jamshedpur.

2. There is an alternative and only remedy i.e., by filing execution proceeding.

3. In that view of the matter, the present writ petition is hereby disposed of giving liberty to the petitioner to work out his remedy in accordance with law.

(Rajesh Kumar, J.) 17th September, 2025 A.Mohanty