LAWS(JHAR)-2018-2-1

HARDEEP SINGH SIDHU Vs. STATE OF JHARKHAND

Decided On February 02, 2018
Hardeep Singh Sidhu Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. A.K Das, counsel appearing for the petitioner assisted by Ms. Swati Shalini, Advocate.

(2.) Heard Mr. Ashish Kr. Thakur, Counsel appearing on behalf of the respondent-State.

(3.) This writ petition has been filed challenging the order dated 26.07.2007 (Annexure-4) passed in H.R.C Revision Case Nos. 78/2000, 79/2000, 87/2000 and 88/2000 passed by the Commissioner, South Chhotanagpur Division at Ranchi (respondent no. 2) whereby and whereunder the said Revisional Authority has been pleased to set aside the order dated 22.2.2000 passed by the appellate authority namely the Deputy Commissioner, Singhbhum East at Jamshedpur (respondent no.3) in H.R.C. Appeals.