Meera Sahay & Ors vs The State Of Jharkhand & Ors
2021 Latest Caselaw 4377 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             [Civil Writ Jurisdiction]
                              W.P.(C) No. 5447 of 2011
          Meera Sahay & Ors.                                     .... .. ... Petitioners
                                     Versus
       The State of Jharkhand & Ors.                              .. ... ... Respondents
                                      ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through :- Video Conferencing) .........

For the Petitioners : Mr. Ayush Aditya, Advocate For the Respondent-State : Mrs. Darshana Poddar Mishra, AAG-I ......

08/ 24.11.2021.

Perused the order dated 21.08.2019 as well as office note dated 01.11.2021. It appears that there is some typographical mistake and thus the counter-affidavit filed by the State vide No.21853 dated 03.10.2011 has not been brought on record though the copy of the same has already been served upon the counsel for the petitioners which is admitted by learned counsel for the petitioners, Mr. Ayush Aditya that counter-affidavit has been served upon him.

Learned counsel for the petitioners, Mr. Ayush Aditya has submitted that case of the petitioners is squarely covered by the judgment passed by the Apex Court in the case of State of Bihar vs. Khas Mahal Citizen Welfare Society in SLP(C) No.12470 of 2018 (arising out of impugned final judgment and order dated 19.07.2017 in LPA No.979 of 2016 passed by the High Court of Judicature at Patna) decided on 18.02.2019 and the judgment of Hon'ble High Court of Patna in the case of Khas Mahal Citizen Welfare Society vs. The State of Bihar & Ors., reported in 2016 (1) PLJR 277 and copies of the same has already been sent before this Court through e-mail, which is kept on record.

Learned counsel for the petitioners is directed to serve copies of the judgment upon learned counsel for the resp.-State, Mrs. Darshana Poddar Mishra, AAG-I.

Let the case be listed in the next week.

Office is directed to verify the counter-affidavit filed on 03.10.2011 vide No.21853.

Office is also directed to reflect the name of learned counsel, Mrs. Darshana Poddar Mishra, AAG-I in place of learned counsel, Mr. Rajiv Ranjan (A.A.G.) in the cause-list.

(Kailash Prasad Deo, J.) R.S.