KALAI TUDU Vs. STATE OF JHARKHAND AND OTHERS
LAWS(JHAR)-2018-5-119
HIGH COURT OF JHARKHAND
Decided on May 10,2018

Kalai Tudu Appellant
VERSUS
State Of Jharkhand And Others Respondents

JUDGEMENT

ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. Satish Baxi, Senior Advocate assisted by Mr. M.A. Khan, Advocate appearing for the petitioner.
(2.) Heard Mr. Amit Kumar Verma, Advocate appearing for the respondents.
(3.) This writ petition has been filed for the following reliefs: a) "For quashing of the notification dated 4.1.2013 whereby respondent no. 2 has permitted for seed Plantation in respect of Plot No. 1220 whereas they same has been settled in favour of Petitioner and others raiyats. b) For direction upon the concerned respondents to continue the "Bandobasti" in favour of raiyats and also to issue rent receipts up to date. c) For direction upon the respondents to act for seed plantation in the settled land of the raiyats in pursuant to the notification dated 4.1.2013.";


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