CHINTA DEVI Vs. STATE OF JHARKHAND, THROUGH ADDITIONAL COLLECTOR
LAWS(JHAR)-2018-2-123
HIGH COURT OF JHARKHAND
Decided on
February 22,2018
CHINTA DEVI
Appellant
VERSUS
State Of Jharkhand, Through Additional Collector
Respondents
JUDGEMENT
Anubha Rawat Choudhary, J. -
(1.) Counsel for the petitioners is absent.
(2.) Counsel for the private respondents is absent.
(3.) Heard Mr. Amit Kumar Verma, JC to SC(L&C) appears on behalf of the respondent nos.1 and 5.;
(2.) Counsel for the private respondents is absent.
(3.) Heard Mr. Amit Kumar Verma, JC to SC(L&C) appears on behalf of the respondent nos.1 and 5.;
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