Shree Chandrashekhar, J
1. This is an assigned matter by virtue of the order dated 30th August 2014 passed by Hon'ble the Acting Chief Justice on the administrative side.
2. The petitioner Deep Sahakari Ghrih Nirman Samittee Simit through its secretary has challenged the order dated 10th October 2011 contained in
Memo No.3354 dated 12th October 2011 passed by the Principal Secretary, Revenue and Land Reforms Department, Government of Jharkhand,
whereby the proposal for settlement of Khas Mahal land in favour of the petitioner has been rejected.
3. Mr. Sunil Singh, the learned counsel submits that the Secretary of the Deep Sahakari Ghrih Nirman Samittee Simit had died long back and
thereafter he has no instruction in the matter.
4. No one appears for Deep Sahakari Ghrih Nirman Samittee Simit.
5. Today is the 11th date of listing of this writ petition. This writ petition has been filed on 17th January 2012.
6. Previously, on 29th April 2015, this matter was listed for hearing and in the coming about 8 years no step was taken by the petitioner for prosecuting
the present writ petition.
7. On that day the following order was passed by this Court:
“The respondent-State of Jharkhand is directed to file supplementary counter-affidavit within a period of four weeks.
Rejoinder, if any, may be filed two weeks' thereafter. Post the matter two weeks' after summer vacation.â€
8. W.P(C) No.260 of 2012 is dismissed in default.
