JAGDISH PRASAD SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder orders dtd. 15/2/2008 passed in Pre-emption Case No.05 of 2004-05, order dtd. 23/3/2011 passed in Pre-emption Appeal No.02 R-15 of 2008-09 and order dated 18/23/7/2013 passed in Revision Case No.17 of 2011 have been assailed.

(2.) This Court has found from the record that the notices were issued upon the Respondent No.5 through registered cover with A/D as well as by ordinary process, as would appear from order dtd. 21/7/2016. The Respondent No.5 has appeared, as would appear from the office note and also filed Vakalatnama.

(3.) The brief facts of the case as per the pleading made in the writ petition, which are required to be enumerated, read hereunder as :-