Nawal Chandra Ghose vs State Of Jharkhand Represented Through The Secretary Land And Revenue

Rajesh Shankar, J

The present writ petition is taken up today through Video conferencing.

No affidavit has been filed on behalf of the Commissioner, Santhal Pargana Division, Dumka-the respondent no.2 in terms with order dated 18th

February, 2021.

Reference may be made to order dated 7th April, 2021, whereby at the request of learned A.C. to A.A.G.-IV, the respondent no.2 was allowed two

weeks more time to file an affidavit in terms with order dated 18th February, 2021 along with a cost of Rs.3,000/- to be paid in favour of the

Jharkhand Advocates’ Association Welfare and Development Fund, Jharkhand High Court, Ranchi.

Mr. Vijayant Verma, learned A.C. to A.A.G.IV submits that the cost imposed by this Court vide order dated 7th April, 2021 has already been

deposited on 9th July, 2021, however, the receipt of the same could not be filed. He, thus, undertakes to file the said receipt today itself. He further

submits that he has already received the instruction to file the affidavit in terms with order dated 7th April, 2021 and shall be filing the same in this

week itself. He, accordingly, prays for an adjournment.

In view of the said prayer, put up this case under the appropriate heading on 23rd August, 2021.