Jharkhand High Court
Dublin University Mission Property ... vs Union Of India & Others on 26 April, 2019
Author: Aniruddha Bose
Bench: Chief Justice, H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(PIL) No. 5740 of 2014
----
Dublin University Mission Property Protection Committee,
Haranganj & Others ... ... Petitioners
Versus
Union of India & Others ... ... Respondents
----
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE H.C.MISHRA
----
For the Petitioner : Mr. Mahesh Tewari, Advocate
For the Respondent State : Mr. Jai Prakash, A.A.G.
For the Respondent UOI : Mr. Neeraj Kumar, J.C. to ASGI
For the Respondent No.8 : Mr. Rohitashya Roy, Advocate
----
th
Order No. 19 : Dated 26 April, 2019
Aniruddha Bose, C.J.
Hearing of this matter is adjourned till 17th May, 2019. Pendency of this proceeding shall not prevent the writ petitioners from bringing any appropriate civil action or any other proceeding in accordance with law in respect of the subject-matter covered in this proceeding.
The respondent no.8 shall also file an affidavit before the next date of hearing disclosing therein a full list of properties, which are within the compass of this writ petition, and which have been sold. The identity of the purchasers thereof and the price at which such properties have been sold shall also be disclosed in such affidavit.
(Aniruddha Bose, C.J.) (H.C.Mishra, J.) Birendra/Alankar