Shahnaz Khatoon vs Smt. Puja Singhal
2022 Latest Caselaw 3061 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 &
            Co-operative, Government of Jharkhand, Ranchi & Others
                                                                   ..... Opposite Parties
                                               -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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            For the Petitioner:         Kumar Harsh
            For the O.Ps:               Mr. Sarabil Ahmed, A.C to S.C (Mines)-I
                                               -----

13/05.08.2022                          I.A. No. 7058/2022

Reference may be made to the order dated 24.06.2022 wherein the

submission of Mr. Sarabil Ahmed, learned A.C to S.C (Mines)-I appearing on

behalf of the opposite parties, has been recorded to the effect that the opposite

parties are facing difficulty in complying the judgment dated 18.04.2018 passed

by this Court in W.P.(C) No. 1667/2017 as the Deputy Commissioner, Ranchi as

well as the District Land Acquisition Officer, Ranchi, who have to take steps for

initiation of the acquisition proceeding of the land in question and to pay

appropriate compensation to the petitioner in lieu of her dispossession, were not

arrayed as party respondents in the aforesaid writ petition.

On the said aspect, learned counsel for the petitioner had submitted that

the petitioner would be filing an application for impleading the aforesaid

authorities as the opposite parties in the present contempt application.

Accordingly, I.A. No. 7058/2022 has been filed on behalf of the

petitioner for impleading the aforesaid authorities as the O.P. Nos. 6 & 7

respectively in the present contempt application.

Having heard learned counsel for the parties and for the reasons stated

in the present interlocutory application, the Deputy Commissioner, Ranchi as

well as the District Land Acquisition Officer, Ranchi, whose names and

description have been given in paragraph 5 of the present interlocutory

application, are permitted to be impleaded as the O.P. Nos. 6 & 7 respectively in

the present contempt application.

Let necessary insertion in the cause title of the present contempt application be made by learned counsel for the petitioner in course of the day.

The present interlocutory application stands disposed of.

Cont. Case (Civil) No. 712 of 2019

Issue notice to the newly impleaded O.P. Nos. 6 & 7.

Mr. Sarabil Ahmed, learned A.C to S.C (Mines)-I, appears and waives

notice on behalf of the said opposite parties. He prays for and is allowed four

weeks' time to file show cause affidavit(s) on their behalf.

Put up this case after four weeks under the heading 'For Admission'.

Satish/-                                                           (RAJESH SHANKAR, J)