THE STATE OF JHARKHAND Vs. MEMBER BOARD OF REV. AND ORS.
LAWS(JHAR)-2018-1-216
HIGH COURT OF JHARKHAND
Decided on January 31,2018

THE STATE OF JHARKHAND Appellant
VERSUS
Member Board Of Rev. And Ors. Respondents

JUDGEMENT

ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. V.K. Prasad, Standing Counsel (Land and Ceiling), appearing on behalf of the petitioners in all the cases.
(2.) Heard Mr. D.V. Pathy, Advocate appearing on behalf of the respondent no. 2 in all the cases.
(3.) All the aforesaid writ petitions arise out of the common order dated 1.11.2006 passed by the Member Board of Revenue, Jharkhand, Ranchi and therefore all these writ petitions have been tagged and are being heard together.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.