Satya Narayan Mandal vs State Of Jharkhand Through Its ...
2022 Latest Caselaw 636 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W. P. (S) No. 5114 of 2008

              Satya Narayan Mandal                     ...     ...      Petitioner
                                    Versus
              State of Jharkhand through its Secretary, Forest and Environment
              Department, Govt. of Jharkhand, Ranchi & Others
                                                 ...       ...        Respondents
                                    ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

Through Video Conferencing 12/22.02.2022

1. Learned counsel for the petitioner Mr. Amresh Kumar is present.

2. Learned counsel for the State of Bihar Mr. Binit Chandra is also present.

3. Learned counsel appearing on behalf of JSFDC submits that additional counter-affidavit, pursuant to order dated 26.02.2020, has been filed on 06.04.2021.

4. Learned counsel for the petitioner submits that he has not been served with the copy of the additional counter affidavit.

5. Learned counsel appearing on behalf of respondent Nos.4 and 5 is directed to serve a soft copy/hard copy of the additional counter affidavit dated 06.04.2021 upon the learned counsel for the petitioner latest by 24.02.2022.

6. Learned counsel for the petitioner submits that the case of the petitioner is covered by judgment passed by the Hon'ble Supreme Court in the case of State of Punjab vs. Rafiq Masih reported in (2014) 8 SSC 883.

7. At the request of the learned counsel for the parties, the matter is adjourned and is directed to be posted on 02.03.2022 under the heading for 'final disposal'.

(Anubha Rawat Choudhary, J.) Mukul