SHALIMAR IRON AND STEEL PRIVATE LIMITED Vs. STATE OF JHARKHAND
LAWS(JHAR)-2019-12-65
HIGH COURT OF JHARKHAND
Decided on December 10,2019

Shalimar Iron And Steel Private Limited Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Sanjay Kumar Dwivedi, j. - (1.) Heard Mr. Arun Kumar, learned counsel appearing for the petitioner and Mr. Ashok Kumar Singh, learned A.C. to S.C. (L&C)-I.
(2.) Learned counsel for the petitioner is directed to implead the Additional Collector, Ramgarh as party-respondent no.5 in this writ petition, in course of the day.
(3.) The petitioner has preferred this writ petition for a direction to the respondents to issue rent receipt in the name of the petitioner in respect to the land situated at Khata No. 86, Plot No. 12, Mouza- Hehel, Thana No. 58, P.S. Patratu, District- Ramgarh measuring 2 acres.;


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