LAWS(JHAR)-2018-11-154

KALAWATI DEVI Vs. STATE OF JHARKHAND

Decided On November 27, 2018
KALAWATI DEVI Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. B. P. Jaiswal, counsel appearing for the petitioners.

(2.) Heard Mr. Ashish Kumar Thakur, counsel appearing for the respondent nos. 1 to 6.

(3.) This writ petition has been filed for the following reliefs: