Rajendra Prasad Ghiria vs The State Of Jharkhand
2026 Latest Caselaw 2597 Jhar

Citation : 2026 Latest Caselaw 2597 Jhar
Judgement Date : 1 April, 2026

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Jharkhand High Court

Rajendra Prasad Ghiria vs The State Of Jharkhand on 1 April, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                            2026:JHHC:9261




                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P.(C) No.1372 of 2026
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              Rajendra Prasad Ghiria, son of Late Parmeshwar Lal Ghiria, resident
              of Sarai Road, Dumka, P.O. & P.S. Dumka Town, Sub-Division and
              District Dumka.                                     ... ... Petitioner
                                             Versus
              1. The State of Jharkhand.
              2. The Deputy Commissioner, Dumka (Appellate Authority), P.O. &
                  P.S. Dumka, District Dumka.
              3. The House Controller-cum-Sub Divisional Officer, Dumka, P.O. &
                  P.S. Dumka, District Dumka.
              4. The Divisional Commissioner, Santhal Pargana Division at
                  Dumka, P.O. & P.S. Dumka, District Dumka.
              5. Govind Prasad Sah, son of Late Parmeshwar Sah.
              6. Gautam Prasad Sah, son of Sri Govind Prasad Sah.
                    Both respondent Nos.5 & 6 are resident of Mohalla Dangalpara,
                  Hijhla Road, Dumka, P.O. & P.S. Dumka Town, Sub Division and
                  District Dumka.
                                                               ... ... Respondents
                                              ------
                          CORAM       : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Nikhil Ranjan, Advocate

For the Respondent(s): Mr. Sonal Tiwary, AC to AG Mr. Rajiv Sinha, Advocate Ms. Shreesha Sinha, Advocate Mr. Niraj Kumar, Advocate Mr. B.K. Prasad, Advocate

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04/ 01.04.2026 Learned counsel representing the petitioner seeks permission to withdraw this writ petition, with liberty to take all the grounds before the Appellate Court.

2. Learned counsel representing the respondent - State has got no objection.

3. Permission is granted.

4. Accordingly, this writ petition is dismissed as withdrawn, with the aforesaid liberty.

(ANANDA SEN, J.)

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