STATE OF JHARKHAND Vs. MD. ALIMUDDIN

JUDGEMENT

(1.) The State of Jharkhand has challenged the direction contained in order dtd. 31/7/2019 passed in W.P(C) No. 2667 of 2016.

(2.) By the said order, the Deputy Commissioner, Ranchi was directed to examine the matter relating to Jamabandi created in the name of the writ petitioner who is respondent before us.

(3.) W.P(C) No.2667 of 2016 was filed by Md. Alimuddin challenging the order dtd. 1/2/2016 passed in Misc. Appeal No. 37 of 2011 by which the order of the Deputy Commissioner, Ranchi dated 4 th March 2011 in Misc. Case No. 03/97/TR 52/02-03 was affirmed.