Bijay Kumar Sinha vs State Of Jharkhand & Anr
2022 Latest Caselaw 2686 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cont. Case (Civil)No. 746 of 2021

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Bijay Kumar Sinha .... .... Petitioner(s).

Versus State of Jharkhand & Anr. .... .... Opp. Party(s)

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Petitioner(s) : Mr. Deepak Kumar Dubey, Advocate For the State : Ms. Vandana Singh, Advocate

6/15.07.2022 On 11.02.2022 four weeks' time was allowed to the opposite parties to file compliance report. After expiry of four weeks the case was listed on 22.4.2022 when it was informed that Latters Patent Appeal was filed being L.P.A. No. 282 of 2021. This Court took notice of the fact that in the L.P.A there was no interim order staying proceeding of this contempt application nor the judgment of this Court which was challenged in L.P.A. No. 282 of 2021. Thus by way of last indulgence four weeks' time was granted to the State to comply the order or to bring an order of stay from the Appellate Court, failing which, the Court would proceed against the erring officers which is quoted herein below.

"Be that as it may since order has not yet been complied with and there is no stay of the order of Superior Court by way of last indulgence four weeks' time is granted to the State to comply the order or bring an order of stay from the Appellate Court, failing which the Court will proceed against the erring officers."

The case has been listed today. The office has reported that compliance report has not yet been filed.

Counsel for the petitioner submits that L.P.A. No. 282 of 2021 stood dismissed vide order dated 28.6.2022 but admittedly the order has not yet been complied with nor the compliance report has been filed.

Ms. Vandana Singh, Advocate submits that she has received instructions to the effect that her client has already calculated the amount and the same will be paid as the same is in process and immediate steps will be taken to arrange for the funds so that the amount can be disbursed to the petitioner.

The Court is really obliged that State has thought that immediate steps are being taken in this case. At this stage, Ms. Singh submits that let the matter be placed on next Friday when the amount will be paid.

Considering the said submission, let this case be listed after two weeks. Till that date Additional Chief Secretary Forest Environment and Climate Change State of Jharkhand & Conservator of Forest, Ranchi will not draw their salary.

(ANANDA SEN , J) anjali/cp2