CourtKutchehry.com
High CourtsSingle Bench

Sunil Prasad And Others vs State Of Jharkhand And Others

Jharkhand High Court · Decided on 5 January 2023 · Citation: (2023) 01 JH CK 0021

HON’BLE JUDGES
Anubha Rawat Choudhary, J
RESULT
Allowed
CASE NUMBER
Writ Petition (C) No. 3020 Of 2006
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 148 words

Anubha Rawat Choudhary, J

1.

Learned counsel for the parties are present.

2.

Learned counsel appearing on behalf of the respondents Mr. Ashok Kumar Yadav seeks adjournment.

3.

At this, learned counsel for the petitioner submits that order of settlement is also not on record and the proceedings thereof are required to be considered. Learned counsel for the petitioner has also submitted that specific case of the petitioner is that they are landless and the records of this case does not disclose the description of the property which allegedly belongs to the petitioners.

4.

At the request of learned counsel for the respondents, matter is adjourned and is directed to be posted on 25.01.2023.

5.

Learned counsel for the respondents is directed to produce the records of Settlement Case No. 81/95-96 which was allowed on 03.08.1995 by the Sub Divisional Officer, Latehar and involved in the present case.