BHIKHAN GANJHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India initially for the following reliefs:

(2.) Thereafter, an amended writ petition has been filed on behalf of the petitioner by way of an interlocutory application being I.A No.1677 of 2026 which was allowed by this Court vide order dtd. 18/2/2026 and the following prayers have been made in the said amended petition:

(3.) The factual aspect which has been pleaded in the writ petition are as follows: