AWANISH RANJAN MISHRA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner is permitted to make necessary correction in the description of Respondent no.3 as the Secretary, Revenue, Land Reforms and Registration Department, Govt. of Jharkhand, Project Building, Dhurwa, Ranchi.

(2.) Heard Petitioner and learned counsel for the parties.

(3.) Petitioner is a practicing advocate of this Court who has preferred the instant Public Interest Litigation for a direction upon the Respondent Authorities to the effect that some of the lands which were wrongly transferred to the Birsa Agriculture University (BAU) be reverted to the Animal Husbandry and Cooperative Department. Petitioner is also concerned about the maintenance of Gauria Karma Cattle Farm, which is under the Animal Husbandry Department. Averments made in the writ petition are lacking and incomplete such as statement made at Para 2(III), Para 4 etc.