Jharkhand High Court
Khatu Murmu vs The Commissioner Santhal Pargana ... on 4 December, 2015
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 6675 of 2012
1. Khatu Murmu S/o Late Focha Murmu
2. Tala may Hambram W/o Late Hanju Murmu
3. Bitaje Murmu S/o Hanju Murmu
4. Tala May Hansda W/o Late Mangal Murmu
5. Naresh Murmu S/o Late Mangal Murmu
6. Premchand @ Dey Murmu S/o Mangal Murmu
All villageLataria, PO Mohanpur, PS Mahagama, Dist.
Godda
... ... Petitioners
Versus
1. The Commissioner, Santhal Pargana Division, Division,
Dumka, PO & PS & Dist. Dumka
2. The Deputy Commissioner, Dumka, PO & PS & Dist. Dumka
3. The Settlement Officer, Dumka, PO & PS & Dist. Dumka
4. The Charge Officer, Dumka, PO & PS & Dist. Dumka
5. Jaibir Bhagat, son of Late Laxmi Narayan Bhagat
6. Bishwanath Bhagat, son of Late Hari Bhagat
Sl. No. 5 and 6 both residents of Village Mohanpur, PO
& PS Mahagama, Sub Division & Dist. Godda
7. The State of Jharkhand
... ... Respondents
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioners : Mr. D. C. Mishra, Advocate
For the RespondentState : Mr. A. K. Verma, J.C. to S.C. (L&C)
For Respondent No. 6 : Mr. Rajesh Lala, Advocate
06/04.12.2015Mr. Rajesh Lala, the learned counsel submits that, under a wrong impression he submitted that he has filed Vakalatnama on behalf of respondent nos. 5 and 6 whereas, infact, he has filed only on behalf of respondent no. 6.
Let notice be issued to the respondent no. 5 under registered cover with A/D as well as by ordinary process for which requisites etc. must be filed within a period of two weeks. Dasti in addition.
Petitioners are directed to file affidavit of proof of service of Dasti notice upon the respondent no. 5 Post the matter after four weeks.
In the meantime, interim order dated 28.10.2015 shall continue.
(Shree Chandrashekhar, J.) Amit/