Md. Zaki Ahmad vs State Of Jharkhand
2026 Latest Caselaw 2286 Jhar

Jharkhand High Court

Md. Zaki Ahmad vs State Of Jharkhand on 23 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                              2026:JHHC:8000-DB




                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    L.P.A. No. 515 of 2025
               Md. Zaki Ahmad, S/o Mohammad Zakir, R/o Quarter No. L/440,
               Road No. 4, BH Area, Kadma, Jamshedpur, P.O. & P.S.-Kadma,
               District-East Singhbhum                             ..... Appellant
                                               Versus
            1. State of Jharkhand
            2. The Commissioner, Singhbhum (Kolhan Division), Chaibasa
            3. The Deputy Commissioner, Jamshedpur, East Singhbhum
            4. The Sub-Divisional Officer, Ghatshila
            5. The District Land Reforms Officer, Dalbhum, Jamshedpur, East
               Singhbhum
            6. The Block Development Officer, Ghatshila
                                                                 ..... Respondents
                                                -----

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

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For the Appellant: Mr. Niranjan Kumar, Advocate For the Respondents: Mr. Shahbaj Akhtar, A.C. to A.A.G.-III

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02/23.03.2026

1. Heard learned counsel for the parties.

2. Learned counsel for the appellant seeks leave to withdraw the

present appeal with liberty to the appellant to approach the

departmental authorities for redressal of his grievance.

3. Leave is granted.

4. The present appeal is accordingly disposed of as withdrawn with

the aforesaid liberty.

5. However, all contentions of the parties are left open.

(M. S. Sonak, C.J.)

(RAJESH SHANKAR, J.) 23.03.2026 Satish/Vikas/