Jharkhand High Court
Shubhan Ansari And Anr vs The State Of Jharkhand And Ors on 8 January, 2016
Author: Ratnaker Bhengra
Bench: Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (C) No. 198 of 2013
1. Shubhan Ansari, S/o Late Sheikh Jumman
2. Guljar Ansari S/o Late Sheikh Jumman
All R/o Village Hutia, PO Dahudodag, P.S. Hatia, District Ranchi
...... Petitioners
-Versus-
1.The State of Jharkhand
2. Shri Vinay Kumar Choubey, the Deputy Commissioner,
Ranchi, PO and PS and District Ranchi
3. Sri Shailendra Kumar, The Depupty Collector Land Reforms,
Ranchi, PO & PS and District Ranchi
4. Sri Krishna Kumar, The Circle Officer, Nagri/Ratu PO and PS Ratu,
District Ranchi
....... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA
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For the Petitioners : Mr. Amit Kumar, Advocate
For the O.Ps. : Mr. Rajesh Kumar
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09/08.01.2016
Heard learned counsel for the petitioners and learned counsel for the Opposite Parties.
Learned counsel for the petitioners indicated that as per show cause dated 4.1.2016 (Annexure A) the rent accepted and rent receipt is granted and now he has no grievance left as order has been complied with.
Instant Contempt proceeding is dropped and disposed.
Nibha/ (Ratnaker Bhengra, J.)