KISHORE TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the Original Petitioner, whose writ petition, being W.P.(C) No. 5340 of 2011, was dismissed by the learned Single Judge vide Judgment dated 18th December, 2014.

(2.) Having heard counsels appearing for both sides and looking to the facts and circumstances of the case, it appears that this is a money suit type of writ petition preferred by this appellant.

(3.) This appellant is claiming Rs. 5,25,858/- from the respondents mainly for the reason that deductible amount is Rs. 1,99, 405/- (10% of the sale proceeds of Khair Wood), whereas, amount deducted is Rs. 7,25,263/-.