Jharkhand High Court
Gamal Hembrom vs The State Of Jharkhand And Others on 24 January, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 548 of 2024
Gamal Hembrom ... ... ... ... ... ... Petitioner
Versus
The State of Jharkhand and others ... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
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For the Petitioner: Mr. J.J. Sanga, Advocate Mr. Anand Prakash, Advocate Mr. Randhir Kumar Sharma, Advocate For the Respondents: Mr. Ravi Kerketta, S.C.-VI Ms. Deepika Jojowar, A.C. to S.C.-VI
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06/Dated: 24.01.2025
1) Counsel for respondent Nos.1 to 5 shall produce records relating to acquisition of 1.2393 acres of land in Village Fatehpur, Thana No.30, Jamabandi No.29, Survey Plot No.225 along with the sketches/survey reports/drawings of the location of the acquired land.
2) Counsel for the petitioner shall produce the records relating to the land held by him as a successor of his grandfather in the form of latest Jamabandi.
3) List on 28.02.2025.
(M.S. Ramachandra Rao, C.J.)
Manoj/Pramanik/