Anil Choudhry @ Anil Choudhary vs State Of Jharkhand & Ors
2022 Latest Caselaw 2970 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(C) No.2293 of 2022
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Anil Choudhry @ Anil Choudhary .......... Petitioner.

-Versus-

State of Jharkhand & Ors. .......... Respondents.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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          For the Petitioner :        Mr. S.R. Soren, Advocate
          For the State       :       A.C. to A.G.
          For Res. No.3       :       Mr. Shashank Shekhar, Advocate
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          Order No.04                                     Date: 02.08.2022

                 Notice.

Mr. Shashank Shekhar, Advocate appears and waives notice on behalf of the respondent no.3. He prays for and is allowed four weeks' time to seek instructions and file counter affidavit on behalf of the said respondent.

Learned counsel for the petitioner submits that the respondent nos.1 and 2 are not the contesting respondents.

Issue notice to the respondent no.4 through ordinary process for which requisites etc. must be filed within a week.

Put u this case under the heading "For Admission" after four weeks.

I.A. No.4872 of 2022:

The present interlocutory application has been filed for staying the operation of the order/judgment dated 23rd March, 2022 passed by the Appellate Tribunal, Ranchi Regional Development Authority, Ranchi in Misc. Appeal no.10 of 2019 as well as the order as contained in memo no.869 dated 30th October, 2019 passed by the Municipal Commissioner, Ranchi in U.C. Case no.54 of 2018 till disposal of the writ petition.

Having heard learned counsel for the parties, the respondent no.3-Ranchi Municipal Corporation, Ranchi through its Municipal Commissioner is directed not to proceed further in pursuance of the aforesaid orders which are under challenge in the writ petition.

I.A. No.4872 of 2022 is, accordingly, disposed of.

(Rajesh Shankar, J.) Sanjay/