Jharkhand High Court
Smt. Kunti Devi And Others vs The Divisional Commissioner on 25 June, 2020
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 390 of 2018
With
I.A.Nos.29/2019, 10169/2018 & 10684/2019
Smt. Kunti Devi and others ... ... ... ... Appellants
Versus
The Divisional Commissioner, South Chotanagpur
Division, Ranchi and others ... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Appellant: Mr. Suresh Nand Tiwary, Advocate For the Respondents: Mr. Sachin Kumar (Addl. AG-II), Munna Lal Yadav, Manoj Kumar Choubey, Advocates
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Oral Order 12/Dated: 25.06.2020 With consent of the parties, hearing of this matter has been done through video conferencing.
Heard the parties.
Let the concerned explain as to why the order dated 27.11.2019 has not been uploaded till date, whereas, it appears from the office note dated 05.12.2019 that notices to legal heirs of respondent Nos.4, 5 and 6 in I.A. No.29 of 2019 have already been issued.
The explanation must come within a week. Put up on 02.07.2020.
Interim relief granted, if any, would continue till the next date of hearing.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) Manoj/Raman