SANATAN ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is submitted on behalf of the petitioner that the name of the school, should be 'Upgraded Primary School, Tilauna" instead of 'Upgraded Primary School, Kalhani Pathar', as the school is situated in mouza Tilauna.

(2.) It is submitted that the petitioner has donated the land in question to the school and, therefore, if the name of the school is not changed, complication may arise.

(3.) Counsel for the State submitted that in the absence of the counter affidavit, he is not in a position to accept or controvert the statements made in this writ petition. However, it is submitted that the petitioner has not approached any authority before coming to this Court.