🖨️ Print / Download PDF

Benjamin Hansdak Vs State Of Jharkhand

Case No: Writ Petition (S) NO.6300 Of 2017

Date of Decision: Jan. 30, 2025

Hon'ble Judges: Ananda Sen, J

Bench: Single Bench

Advocate: Amit Kr. Tiwari, Aman Shekhar, Manish Mishra, Mrinal Kanti Roy

Final Decision: Dismissed

Translate: English | हिन्दी | தமிழ் | తెలుగు | ಕನ್ನಡ | मराठी

Judgement

Ananda Sen, J

1. Learned counsel representing the petitioners submits that during pendency of these writ petitions, the grievance of the petitioners has already been

redressed. Thus, these writ petitions have been rendered infructuous.

2. Learned counsel Mr. Manish Mishra and Mr. Mrinal Kanti Roy, have accepted the aforesaid fact.

3. Considering the aforesaid submission, these writ petitions are dismissed as having been rendered infructuous.