(Sultan Singh & Ors. vs . The State Of Jharkhand & Ors.)
2021 Latest Caselaw 1735 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P. (S) No. 1110 of 2020
                      (Sultan Singh & Ors. Vs. The State of Jharkhand & Ors.)
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. Prashant Pallav, Advocate For the Respondent-State : Ms. Diksha Dwivedi, AC to AAG-I For Resp. No.4 Mr. A.K. Mehta, Advocate

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08/ 08.04.2021 Learned counsel for the petitioner submits that though the counter-

affidavit has been filed by the respondent-State, but para-wise reply has not been given and as such, a direction may be given upon the respondent-State to file parawise reply to the averments made in the writ petition. He draws the attention of the Court towards the Judgment of Full Bench in case of Soni Kumari Vs. State of Jharkhand & Ors. and submits that the action of the respondent-State is contrary to the proposition laid down in the instant case.

Under the aforesaid circumstances, the respondent-State is directed to file a specific reply to the averments made in the writ petition, within a period of three weeks.

Put up this case after three weeks.

(Dr. S.N. Pathak, J.) punit/-