MAHESHWAR SAHU Vs. STATE OF JHARKHAND & OTHERS
LAWS(JHAR)-2010-12-145
HIGH COURT OF JHARKHAND
Decided on December 20,2010

MAHESHWAR SAHU Appellant
VERSUS
State Of Jharkhand And Others Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner. We do not find that any specific grievance has been raised in the petition nor the petitioner is anyway connected with the issues involved.
(2.) We do not think that the Public Interest Litigation can be entertained in the circumstances. There is no force in the appeal, hence dismissed.;


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