DASHWA ORAON Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-4-235
HIGH COURT OF JHARKHAND
Decided on April 05,2018

Dashwa Oraon Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Kundan Kumar Ambastha, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Ashish Kumar Thakur, A.C. to S.C. (L &C).
(3.) This writ petition has been filed for the following relief:- "For a direction to the respondents no.4 and 5 for giving delivery of possession over disputed land in S.A.R. Case No.654/05-06 alongwith to issue land rent receipt of R.S. Khatiyan to the petitioner on the ground of C.S. Khatiyan. That after restoring the land of said S.A.R. case relating to Khata No.92, plot - no. - 485 total land 7 dismal, that in this connection, the petitioner approached by filing representation for delivery of possession (Dakhaldani) over disputed land but the respondents are not doing anything and it is also prayed that the petitioner request to issue land rent receipt from the office of C.O. but the concerning authority had not releasing rent receipt in the name of petitioner." ;


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