LALMANI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) It is submitted that Objection Petition No. 3996 of 2008 was filed by the petitioner on 23.9.2008, in the court of the Settlement Officer, Dumka, within six months from the date of publication of Settlement Parcha No. 60 dated 23.5.2008, but the petitioner has not received any order passed thereon. Counsel for the State submitted that in the absence of the counter affidavit, he is not in a position to controvert or accept the statements made in this writ petition. However, if the objection was filed within time, the same will be disposed of in accordance with law, if not already disposed of.

(3.) In the circumstances, if any order has already been passed on the said objection petition, the same should be communicated to the petitioner. If no order has been passed, it should be passed in terms of section 24 of the Santhal Parganas Settlement Regulation, 1872 as early as possible and preferably within two months from the date of receipt/production of a copy of this order.