BHIMSEN AGARWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) The petitioner seems to be aggrieved with non-disposal of Land Restoration Revision No.48 of 2021 (Dhanbad) by the Court of Commissioner, North Chotanagpur Division, Hazaribagh.

(3.) Heard learned counsel for the parties and perused the contents of the writ petition.