SARDAR DALJEET SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The present writ petition was initially filed for quashing the letter dtd. 18.07.2017, contained in memo no. 187(A)/Legal issued in Record Case No. 29 of 2017-18 under the signature of Legal In-charge, Office of Deputy Commissioner, East Singbhum, Jamshedpur-respondent no.4 and also for quashing the entire proceeding initiated for cancellation of Jamabandi running in the name of the petitioner.

(3.) The Deputy Commissioner, East Singhbhum-respondent no.3 passed the final order dtd. 01.09.2017 in Record Case No. 29 of 2017-18 during the pendency of the present writ petition and as such by way of filing an interlocutory application being I.A No. 98 of 2021, the petitioner made additional prayer to the extent of quashing the aforesaid final order dtd. 01.09.2017. The said interlocutory application was disposed of by this Court vide order dtd. 28.01.2021 with an observation that the additional prayer made at paragraph no.9 and additional facts stated in different sub-paragraphs of paragraph no. 10 of the interlocutory application would be treated to be the part of the writ petition.