SURAJ PRASAD GUPTA Vs. STATE OF JHARKHAND THROUGH ITS CHIEF SECRETARY
LAWS(JHAR)-2018-2-47
HIGH COURT OF JHARKHAND
Decided on February 06,2018

SURAJ PRASAD GUPTA Appellant
VERSUS
STATE OF JHARKHAND THROUGH ITS CHIEF SECRETARY Respondents

JUDGEMENT

Anubha Rawat Choudhary. J. - (1.) Heard Mr. A.K. Sahani, counsel for the petitioners.
(2.) Heard Mr. Ashutosh Kumar, counsel appearing for the respondents.
(3.) This writ petition has been filed for the following reliefs:- (i) For quashing the order dated 21.05.2010 (Annexure-4) passed by the respondent no. 2 in Mutation Revision No. 53 R 15/07-08. (ii) For quashing the order of affirmation dated 12.01.2007(Annexure-3) passed by the respondent no. 3 in Mutation Appeal No. 3/04-05. (iii) For quashing the order dated 07.04.2004 (Annexure-2) passed by the respondent no. 4 in Mutation Case No. 171/03-04 .;


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