Jharkhand High Court
Manbahal Singh vs State Of Jharkhand And Ors on 30 January, 2017
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 5035 of 2014
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Kamla Devi and Ors. ... ...Petitioners
-V e r s u s-
State of Jharkhand and Ors. ...Respondents
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CORAM: - HON'BLE MR. JUSTICE APARESH KUMAR SINGH
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For the Petitioners : - Mr. Amar Kumar Sinha, Adv.
For the Respondents : - JC to GA.
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08/30.01.2017The Revisional Court upheld the order of the Appellate Court whereby the order passed by the LRDC, Ranchi allowing petitioner's preemption Application has been set aside. Sale deed of 1992 and 2006 are at Annexure- 1 and 2. However, the basis of the claim of the petitioner as adjoining raiyat of vendor Nirmala Devi and Laxmi Devi respectively is not substantiated by any document on record. The revisional authority has observed that petitioner could be adjoining raiyat of Plot No. 1390, Khata No. 55 Mouza-Bare, Circle-Burmu, Ranchi and partial preemption is not permissible. Counsel for the petitioner seeks and is allowed two weeks' time to substantiate its contention.
Accordingly, list this case after two weeks. It is made clear that no further adjournment on that count would be given.
(Aparesh Kumar Singh, J.) Kamlesh/