STATE OF JHARKHAND Vs. VISHWANATH DUBEY AND ORS

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) We have heard the learned counsel for the parties.

(3.) The Letters Patent Appeal filed by State of Jharkhand was dismissed by the High Court as being defective. The Division Bench of the High Court of Jharkhand at Ranchi has observed that none appeared for the State Government even on the second round and no care was taken on behalf of the State to remove the defects, which showed the indifference of the State agency to prosecute the appeal.