Jharkhand High Court
Smt.Manjula Sinha & Ors vs State Of Jharkhand & Ors on 20 June, 2011
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 3050 of 2008
Smt. Manjula Sinha & ors. ...... Petitioners
Versus
The State of Jharkhand & ors. ...... Respondents
CORAM: HON'BLE MR. JUSTICE D.N. PATEL
For the Petitioners : M/s Sheela Prasad, Advocate
For the RespondentState : Mr. R. Mukhopadhya, S.C.II
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04/Dated: 20 June, 2011
1.Learned counsel appearing for the petitioners submitted that the present writ petition has been preferred for acceptance and issuance of rent by the respondents and the petitioners are claiming right, title and interest upon the property, in question.
2. Learned counsel appearing for the respondentState, upon instruction, submitted that the question of right, title and interest of the petitioners is under challenge by way of Miscellaneous Case Nos. 38, 39 and 40 of 200203, which are pending before the Additional Collector, Ranchi and, therefore, let a suitable direction be given to the Additional Collector, Ranchi to dispose of the Miscellaneous Case Nos. 38, 39 and 40 of 200203, in accordance with law and after giving an adequate opportunity of being heard to the petitioners, within stipulated time.
3. In view of the limited submission, I hereby direct the Additional Collector, Ranchi to dispose of Miscellaneous Case Nos. 38, 39 and 40 of 200203 by passing a detailed speaking order in accordance with law, as expeditiously as possible and practicable, preferably within a period of sixteen weeks from the date of receipt of a copy of this order and after giving an adequate opportunity of being heard to the petitioners or to their representatives.
4. The petition is, hereby, disposed of, in view of the aforesaid directions.
(D.N. Patel, J.) Ajay/