MUKUND PRASAD JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Amar Kumar Sinha, appears for the petitioners and Mr. Vineet Prakash, J.C. to learned S.C. (L&C) appears for respondent nos. 1 to 4. However, no one appears on behalf of private respondent nos. 5 to 16.

(2.) Vide order dated 28.08.2017, last indulgence was given to the private respondent nos. 5 to 16 to appear and contest the present writ petition, failing which the writ petition would be decided after hearing the learned counsel for the petitioners and state-respondents.

(3.) The present writ petition has been filed for quashing the order dated 19.09.2006, passed by the Commissioner, Santhal Pargana Division, Dumka (respondent no. 2) in Civil (Second) Appeal No. 27 of 1988, whereby the appeal of the petitioners has been dismissed on the ground that the legal representatives of the appellant no. 4 were not substituted within time and as such the suit got abated.