Mohini Devi & Others vs The State Of Jharkhand & Others
2026 Latest Caselaw 3009 Jhar

Jharkhand High Court

Mohini Devi & Others vs The State Of Jharkhand & Others on 13 April, 2026

Author: Ananda Sen

Bench: Ananda Sen

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P.(C) No.1000 of 2020
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            Mohini Devi & Others
                                                                 .... Petitioner(s).
                                                 Versus
            The State of Jharkhand & Others
                                                                ... Respondent(s)
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                  CORAM        :   SRI ANANDA SEN, J.

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For the Petitioner(s) : Dr. M.K. Laik, Advocate Ms. Manjusri Patra, Advocate For the State : Mr. Uttam Kr. Das, AC to G.P.-VI .........

12/ 13.04.2026: I.A. No.3775 of 2026 It has been submitted that petitioner No.3, namely, Chatri Mahto, died on 23.01.2026, thus the substitution is necessary.

2. The names of legal heirs and successor of petitioner No.3 are mentioned in this application, which are as follows:-

(1)Tajan Mahto, son (2)Hemraj Mahto, son and (3) Gendiya Devi, daughter All R/o Village Odarana, District Hazaribagh.

3. After hearing the parties, I find that the cause of action survives and devolve upon the legal heirs thus, petitioner No.3 needs to be substituted.

4. Consequently, the name of the petitioner No.3 be deleted from the cause-title and in place of petitioner No.3, the names of his legal heirs and successor as mentioned above be substituted.

5. Let necessary correction in the cause-title in red ink be permitted to be carried out by learned counsel for the petitioner within a week.

6. I.A. No.3775 of 2026 is allowed.

(ANANDA SEN, J.) 13th April, 2026 R.S./S.K.D.