Ramanuj Kumar Singh & Ors vs The State Of Jharkhand & Ors
2021 Latest Caselaw 2293 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P. (S) No. 1570 of 2021
         Ramanuj Kumar Singh & Ors.                          ...            Petitioners
                                         Vs.
         The State of Jharkhand & Ors.                       ...            Respondents
                                          ----------

                        CORAM:       THE HON'BLE MR. JUSTICE DR. S.N.PATHAK
                                    (Through: Video Conferencing)
                   For the Petitioners         : Mr. Manoj Tandon, Advocate
                   For the Respondents       : Mrs. Vandana Singh, Sr. SC-III
                                             -----------
I.A. No. 2132 of 2021

  02/ 08.07.2021        This interlocutory application has been preferred by the learned

counsel for the petitioners for exemption to pay more than one court fee.

Learned counsel for the petitioners submits that the petitioners are challenging the common orders/decisions passed vide orders dated 04.02.2021 & 10.02.2021 (Annexure-7 & 8 respectively) and reliefs sought for can be granted to the petitioners by one stroke of pen and such, only one court fee is sufficient. He further submits that the issue is now no more res integra as this Hon'ble Court in W.P.(S) No. 3470 of 2016 considering all the judgment, vide order dated 06.09.2018 has clearly held that in case one Writ Petition is filed, though several writ petitioners have joined and in case if the cause of action is common, the interest are same, then in case of common interest, only one Court Fee is required.

Learned counsel for the respondents has no objection to the same.

In view of the submissions of the learned counsel for the parties and judicial pronouncements, I.A. No. 2132 of 2021 stands allowed.

In the result, the objection raised by the office is hereby overruled. Office is directed to accept only one court fee in the instant case.

W.P. (S) No. 1570 of 2021

Put up this case under the heading 'For Admission' on 27.07.2021.

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