HEMAN TIWARI S/O LATE RIT LAL TIWARI Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-4-100
HIGH COURT OF JHARKHAND
Decided on April 03,2018

Heman Tiwari S/O Late Rit Lal Tiwari Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) No one appears on behalf of the petitioner.
(2.) Heard Mr. Ashish Kr. Thakur, counsel appearing on behalf of the respondent-state.
(3.) This writ petition has been filed for the following reliefs:- "For quashing the Zamabandi Cancellation Revision No. 37/2005 including order dated 15.01.2008/24.01.2008 passed by the respondent no. 2 (Annexure-1) Commissioner, North Chhotanagpur Division, Hazaribag to this writ application in connection with Khata No. 215, Plot No. 3975, area 0.03 decimal and other Plot No. 2675 area 0.35 decimal, Mouza-Atkadih, total land in question is 0.38 decimals of land which was purchased from Radha Devi w/o Babulal Tiwari in the year 1948 by Registered Sale Deed.";


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