Shahnaz Khatoon vs Smt. Puja Singhal
2021 Latest Caselaw 4291 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    Cont. Case (Civil) No. 712 of 2019
               Shahnaz Khatoon                                          ...     ... Petitioner
                                          -Versus-
               Smt. Puja Singhal, Secretary, Department of Agriculture, Animal Husbandry &
               Cooperative, Government of Jharkhand & Ors.         ... ... Respondents
                       CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                       For the Petitioner           : Mr. Kumar Harsh, Advocate
                       For the Opp. Parties         : Mr. Praveen Akhauri, SC (Mines)-I
                                                  -----

08/20.11.2021 The present case is taken up through video conferencing.

Reference may be order dated 24.09.2021 wherein the submission of learned counsel appearing for the opposite parties has been recorded. The same reads as under:

"Mr. Praveen Akhauri, learned S.C. (Mines)-I, submits 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 W.P.(C) No. 1667 of 2017 was taken up by the learned Division Bench of this Court on 08.09.2021 and the notice has been issued to the respondent (the petitioner herein) in the main appeal, limitation as well as stay application preferred by the State of Jharkhand. He, however, prays for four weeks' more time by way of last indulgence to file compliance affidavit of the aforesaid order passed by this Court in W.P.(C) No. 1667 of 2017."

The judgment dated 18.04.2018 passed by this Court in W.P.(C) No. 1667 of 2017 has not yet been complied by the opposite parties.

A supplementary affidavit dated 22.10.2021 has been filed on behalf of the opposite parties stating inter alia that I.A. No. 6343 of 2021 has been preferred by the State of Jharkhand before the learned Division Bench of this Court in L.P.A. No. 665 of 2019 for early hearing of the same. It is thus submitted by the learned counsel for the opposite parties that the State of Jharkhand is taking sincere steps before the learned Division Bench of this Court for getting the aforesaid L.P.A. listed and heard on an early date. Under the said circumstance, learned counsel for the opposite parties prays for an adjournment.

In view of the aforesaid prayer of the learned counsel for the opposite parties, put up this case on 09.12.2021 under the heading "for Orders".

Since more than three and half years have already lapsed and the judgment dated 18.04.2018 passed by this Court in W.P.(C) No. 1667 of 2017 has not been complied, if the same is not complied before the next date, the opposite party nos. 1 and 2 shall remain physically present before this Court on the next date fixed.

(Rajesh Shankar, J.) Ritesh