NURUDDIN SK. AND ANR. Vs. SALIM SK. AND ORS.
LAWS(JHAR)-2017-11-164
HIGH COURT OF JHARKHAND
Decided on November 08,2017

Nuruddin Sk. And Anr. Appellant
VERSUS
Salim Sk. And Ors. Respondents

JUDGEMENT

ANANT BIJAY SINGH,J. - (1.) Vide order dated 14.07.2017, a detailed order was passed and the Registrar Vigilance of this Court was directed to personally visit at the place of respondent No. 10, namely, Noor Islam, S/o Jhatu Sk., R/o Amanat Diara, P.S.:- Radhanagar, P.O.:- Piyarpur, District:- Sahibganj and submit a report to this Court whether he is alive or not.
(2.) Thereafter the matter was listed on 04.10.2017 and the report of the Registrar Vigilance was received which was opened in presence of the parties and it appeared that he visited the place of respondent No. 10 and accordingly, made inquiry and found respondent No. 10 is alive.
(3.) On perusal of the enquiry report dated 30.08.2016, it appears that the Registrar (Vigilance) of this Court visited the aforesaid place of the respondent No. 10 along with Officer in charge, Radhanagar Police Station, A.S.I., Sri Ali Akbar Khan and two police constables proceeded for Amanat Diara, P.O. : Piyarpur and recorded the statement of Tajkera Khatoon, the member of Ward No. 13 of Amanat Diara. She confirmed that respondent No. 10, Noor Islam, S/o Jhatu Sk @ Jhatan Sk, of Village Amanat Diara, P.S.:-Radhanagar, District:- Sahibganj, is alive and living in ward No. 13. She further issued a certificate to the extent that there is no other Noor Islam in her ward. Thereafter on request, she called the Noor Islam within 15 minutes. The person who was called by the wife of Noor Islam came and confirmed that he is Noor Islam and his father's name is Late Jhatu @ Jhatan Sk.;


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