Rajeev Kumar Thakur & Others vs State Of Jharkhand & Others
2022 Latest Caselaw 2418 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  (Civil Writ Jurisdiction)
                 W.P. (C) No. 5109 of 2007
                         ........

Rajeev Kumar Thakur & Others .... ..... Petitioners Versus State of Jharkhand & Others .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO ............

For the Petitioners : Mrs. J. Mazumdar, Advocate. For the Respondents / State : Mr. Sachin Kumar, AAG-II Mr. Manish Mishra, G.P.-V.

........

12/04.07.2022.

Pursuant to the affidavit filed by the Under Secretary, Department of Tourism, Art, Culture, Sports and Youth Affairs, Government of Jharkhand on 14.06.2022, it appears that State has to consider the law and the judgment passed by the Apex Court in the case of Chandragauda Ramgonda Patil Vs. State of Maharashtra & Others) reported in (1996) 1 SCC 405 (Para-2), in the case of C. Padma & Others Vs. Dy. Secretary to the Govt. of T.N. And Others reported in (1997) 2 SCC 627 (Para-5), in the case of Sulochana Chandrakant Galande Vs. Pune Municipal Transport and Others reported in (2010) 8 SCC 467, in the case of Indore Development Authority Vs. Manoharlal & Ors. Etc. reported in (2020) 8 SCC 120 (Para-366), in the case of Assam Industrial Development Corp. Ltd. Vs. Gillpukri Tea Company Limited reported in (2021) 3 SCC 388 (Para-13, 19 & 21), in the case of U P Awas Evam Vikas Parishad Vs. Noor Mohammad reported in 2021 SCC Online SC 1266 (Para-20, 21 & 23) and in the case of Agra Development Authority Vs. Anek Singh and Others reported in 2022 SCC Online SC 671 (Para-5).

Learned counsel for the respondents / State, Mr. Sachin Kumar, AAG-II assisted by learned counsel, Mr. Manish Mishra, G.P.-V has submitted, that two weeks' time may be granted, so as to file detail counter-affidavit afresh in the matter.

Put up this case on 27.07.2022.

(Kailash Prasad Deo, J.) Sunil/-