MANGOVINDA MAHATO Vs. STATE OF BIHAR
LAWS(JHAR)-2018-6-122
HIGH COURT OF JHARKHAND
Decided on June 29,2018

Mangovinda Mahato Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Dr. H. Waris, counsel appearing on behalf of the petitioners.
(2.) Heard Mr. Aditya Raman, counsel appearing on behalf of the respondent-State
(3.) This writ petition has been filed for the following reliefs:- For quashing order dated 21.11.94 passed by the respondent no.3 in S.A.R. Appeal No. 69 of 1989-90 contained in Annexare-3 and order dated 14.12.99 passed by the respondent no.2 in Singhbham Revenue Revision No. 47 of 1995 contain in Annexare-4 to this writ application" ;


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