MANSUKH LAL KOTECHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant who was the writ petitioner has challenged the order dtd. 8/1/2018 passed in W.P.(C) No. 438 of 2016 by which challenge made by him to the notice dtd. 4/1/2016 issued by Circle Officer, Ramgarh has been rejected by the writ Court.

(2.) After taking so many adjournments and remaining absent on few dates of hearing finally the learned counsel for the appellant prosecutes this Letters Patent Appeal.

(3.) On 9/12/2021, the following order was passed by this Court: