Navin Kumar Karn & Ors vs State Of Jharkhand & Anr
2021 Latest Caselaw 430 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cont. Case (Civil) No. 856 of 2018
                 Navin Kumar Karn & Ors.          .... .... Petitioner(s).
                                           Versus
                State of Jharkhand & Anr.   .... .... Opposite Party(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

THROUGH : VIDEO CONFERENCING

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FOR THE PETITIONER(S) : Mr. Manoj Tandon, Advocate FOR THE RESPONDENT-STATE : Mr. Rahul Kamlesh, AC to SC-IV

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08/29.01.2021 Counsel for the petitioners has brought to the notice of the Court that order dated 4.1.2017 passed in W.P. (S) No.3347 of 2016 has not yet been complied with. He submits that a direction was given to consider the case of the petitioners in the light of the order passed in W.P(S) Case No. 1352 of 2007 and take a decision as to whether the case of the petitioners is squarely covered by the said judgment or not. It was further directed that if the respondents reaches to a conclusion that the case of the petitioners is covered by the aforesaid judgment, appropriate order should be passed.

Counsel for the petitioners submits that now State is trying to evade their responsibility and is not complying the order of this Court, though the order dated 2.2.2011 passed in W.P. (S) No. 1352 of 2007 has already been complied with. This Court directed the respondents to come to a conclusion as to whether the case of the petitioners is covered by W.P(S) No. 1352 of 2007 or not, and further to take appropriate consequential action if the State feels that case of the petitioners is covered. The order dated 19.11.2019 filed by the State clearly suggests that the order has not been complied with.

Before proceeding any further, I give one more chance to the respondents to comply the order dated 04.01.2017 in its true letter and spirit.

List this case after six weeks.

(ANANDA SEN , J) anjali/ C.P 2