Jharkhand High Court
Krishna Chandra Hembrom The Secretary ... vs Union Of India Represented By The ... on 12 April, 2017
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 1075 of 2016
...
1. Krishna Chandra Hembrom, the Secretary General
representing Kolhan Rakshan Sangha, West Singhbhum
2. Selay Hessa, the Vide President, representing
Kolhan Rakshan Sangha, West Singhbhum ... Petitioner
V e r s u s
Union of India ... Respondents
...
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH
...
For the Petitioner : M/s Mohammad Asghar, Adv.
For the Resp.State : JC to AG
For the Resp.UOI : Mr. Madan Prasad, CGC.
....
05/12.04.2017Petitioner no. 1, who represented as Secretary General of Kolhan Raksha Sangh, West Singhbhum, has reportedly died on 27.06.2016. Interlocutory application, however, does not enclose documents to support the Constitution of Sangh in question. Whether it is registered under any law or Act of the legislature and who succeeded as the Secretary General are the questions, before answering which such substitution cannot be allowed. Petitioners, who have filed this application, need to supplement the statements made with supporting documents.
As prayed for by learned counsel for the applicant, two weeks' time is allowed.
(Aparesh Kumar Singh, J.) Kamlesh/