MD TASLIM ARIF Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-4-104
HIGH COURT OF JHARKHAND
Decided on April 03,2018

Md Taslim Arif Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Anil Kumar, Sr. Advocate appearing for the petitioner assisted by Ms. Chandana Kumari, Advocate.
(2.) Heard Mr. Vishal Kumar Rai, A.C. to S.C. IV appearing on behalf of the respondents-state.
(3.) This writ petition has been filed for the following reliefs:- For quashing the order dated 12.05.2008 passed in R.M. Case No. 436/07-08 by respondent no. 2 whereby the boundaries over the Dag No. 1713, Dumka has been illegally approved in favour of the respondent no. 5, which is without jurisdiction.;


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