NANU RAM DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition was filed on 17/12/2016. The writ petition was defective.

(2.) On 17/1/2017 and 22/3/2017, the matter was listed for removal of defects before the Lawazima Board. No one appeared on behalf of the petitioner, but time was granted to remove the defects. In spite of the aforesaid order, the defects were not removed.

(3.) Thus, the matter was listed on 4/2/2019 before this Court, on which date this Court granted ten days' time to remove the defects with an observation that if the defects are not removed within the aforesaid period, the writ petition will stand dismissed. However, the defects were not removed and the writ petition was dismissed.