Jharkhand High Court
Parmila Devi vs Collectariate on 3 July, 2015
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 2987 of 2013
Parmila Devi, wife of Sri Binod Prasad, resident of Harihar Badi,
Bilasi Town, Deoghar, P.O., P.S. & District Deoghar
... ... ... Petitioner
Versus
1. The State of Jharkhand
2. The Deputy Commissioner, Deoghar
3. The Deoghar Municipal Corporation, Deoghar through its Chief
Executive Officer, Deoghar
4. The Additional Collector, Deoghar
5. The Land Reforms Deputy Collector, Deoghar
6. The District Fishery Officer, Deoghar
7. The Circle Officer, Deoghar
8. The Proprietor, Vikramsila Dugds Utpadak (Sudha Milk
Production), Sahkari Sangh Ltd. P.O. & P.S. Barari, Bhagalpur
Dairy, Bhagalpur, Bihar ... ... ... Respondents
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. R.S. Mazumdar, Sr. Advocate
Mr. Mohan Kumar Dubey, Advocate
For the State : Mr. Atanu Banerjee, G.A.
Mr. D.C. Mishra, J.C. to G.A.
09/03.07.2015Looking to the controversy between the parties, the petitioner is permitted to approach the Appellate Authority challenging order passed by the Circle Officer whereby, the application for mutation in her name has been rejected.
Liberty is granted to the petitioner to file an appeal within a period of four weeks and if the appeal is filed within the said period, the same shall be decided on its own merits, without being influenced by the order passed in this case.
The writ petition stands disposed of.
(Shree Chandrashekhar, J.) Manish