USHMAN MIAN Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-5-189
HIGH COURT OF JHARKHAND
Decided on May 09,2018

Ushman Mian Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary. J. - (1.) Heard Mr. Dilip Kumar Prasad, counsel appearing on behalf of the petitioner assisted by Mr. D.C. Mishra, Advocate.
(2.) Heard Mr. Anil Kumar, Senior counsel appearing on behalf of the private respondents assisted by Ms. Chandana Kumari, Advocate.
(3.) This writ petition has been filed for the following reliefs:- "For quashing of the order dated 16-1-2007 passed by the learned Commissioner, Santhal Pargana, Dumka in Rev. Misc. Appeal Case No.100/2005-06 whereby and whereunder the said appeal/statutory appeal filed on behalf of the petitioner against order dated 27.02.2006 passed by the learned Court below Dumka in R.M.A. case no.33/1997-98 has been rejected And also for quashing of the order dated 27-2-2006 passed in R.M.A. Case No.33-1997-98 by the learned Deputy Commissioner, Dumka whereby and whereunder the said case preferred by the respondents against the order dated 27-8-1997 passed by the Learned SubDivisional Officer, Dumka in R.E. Case No.53/1995-96 has been allowed. And further prays for issuance of an appropriate writ commanding upon the concerned respondents upholding and confirming the order dated 27.8.1997 passed by the learned Sub-Divisional Officer, Dumka in R.E. case No.23 of 1995-96." ;


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