SURESH RAM Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioners in WPC Nos. 7148/2016 to 7167/2016 submits that surviving defects may be ignored as counsel for the petitioners has, in advance, served copies on the counsel for the Respondent no. 6 who has already appeared in the batch of cases led by WPC No. 6886/2016. Petitioners also confine their prayer to para-1 of the writ application.

(2.) Counsel for the petitioners in WPC No. 89/2017 to 113/2017 submit that legible copies have been supplied, but other defects relating to supply of continuous pages of the Land Acquisition Notification may be ignored as relevant extracts shall be verified to be true today itself.

(3.) Counsel for the petitioners in WPC No. 135/2017 to 158/2017 submits that typed copies of certain illegible pages would be supplied during course of the day. Other documents enclosed are extracts of the relevant notification. Counsel for the petitioners shall remove the surviving defects in WPC No. 89/2017 to WPC No. 113/2017 and WPC No. 135/2017 to WPC No. 158/2017 during course of the day as stated above. However, since the extract of the Notification are being supplied, they are exempted from filing the complete Notification.