Shahnaz Khatoon vs Smt. Puja Singhal
2021 Latest Caselaw 2064 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cont. Case (Civil) No. 712 of 2019
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        Shahnaz Khatoon                               ...                ... Petitioner
                                        Versus

Smt. Puja Singhal, Secretary, Department of Agriculture, Animal Husbandry & Cooperative, Government of Jharkhand & Ors. ... ...Opp. Parties CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR

For the Petitioner :- Mr. Surya Prakash, Advocate For the Opp. Parties :- Mr. Praveen Akhauri, S.C. (Mines)-I

06/25.06.2021 The present case is taken up through video conferencing.

Mr. Praveen Akhauri, learned S.C. (Mines)-I appearing on behalf of the opposite parties, submits that due to his illness owing to Covid-19 infection, there has been some delay in filing show cause affidavits on behalf of the opposite parties, however show cause affidavits dated 10.06.2021 and 18.06.2021 have now been filed on behalf of the opposite party nos. 1 to 3 as well as opposite party no. 4 respectively. It is also submitted that the cost of Rs.5,000/- imposed upon the opposite parties has also been deposited in favour of the Advocates' Association Welfare and Development Fund, Jharkhand High Court, Ranchi, the receipt of which has been annexed as Annexure-G/1 to the show cause affidavit dated 10.06.2021 filed on behalf of the opposite party nos. 1 to 3.

None of the said show cause affidavits suggests compliance of judgment dated 18.04.2018 passed by this Court in W.P.(C) No. 1667 of 2017. The said opposite parties have reiterated in their affidavits that L.P.A. no. 665 of 2019 filed by the State of Jharkhand against the judgment dated 18.04.2018 passed by this Court in the aforesaid writ petition is still pending.

Reference may be made to order dated 06.11.2020 whereby the opposite parties were given last indulgence to comply the judgment passed by this Court in the aforesaid writ petition.

However, considering the submission of Mr. Praveen Akhauri, learned S.C. (Mines)-I appearing on behalf of the opposite parties, that he was suffering from Covid-19 infection during the intervening period, this Court is not passing any serious order against the opposite parties today.

Put up this case after four weeks under appropriate heading. In the meantime, the opposite parties must ensure the compliance of judgment dated 18.04.2018 passed by this Court in W.P.(C) No. 1667 of 2017 failing which an appropriate order shall be passed against them.

     Ritesh                                                      (Rajesh Shankar, J.)