RAMANUJ PRASAD Vs. STATE OF JHARKHAND, THROUGH SECRETARY

JUDGEMENT

(1.) In compliance of the orders dated 05.10.2017 and 12.10.2017, Mr. Jagbandhu Mahtha, Sub-Divisional Officer, Simdega is present before this Court along with the file.

(2.) On perusal of the said file, the same does not appear the original one containing the proceedings of allotment of the shop in question. Mr. Binod Singh, learned S.C (L&C), however, submits that according to the Sub-Divisional Officer, Simdega, the original file was handed over to the learned State counsel, who was earlier representing the State in the present case. Since the said file has not yet been returned to the Sub-Divisional Officer, Simdega, the shadow file is being produced before this Court, which contains photo copies of the proceedings relating to allotment of the shop in question.

(3.) After perusal of the file, the same is returned to the SubDivisional Officer, Simdega.