The State Of Jharkhand vs Tata Iron & Steel Company Limited ...
2022 Latest Caselaw 2715 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Letters Patent Appellate Jurisdiction)
                        L.P.A No. 27 of 2008
                                 --------

The State of Jharkhand, through its Chief Secretary and others ... Appellants Versus Tata Iron & Steel Company Limited and another ... Respondents

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant-State : Mr. Ashutosh Anand, AAG-III Mr. Ashish Kumar Thakur, AC to AAG-III For the Respondent No.1: Mr. Jaideep Gupta, Sr. Advocate Mr. G. M. Mishra, Advocate Mrs. Anindita Mitra, Advocate For Intervenors : Mr. Rajesh Kumar, Advocate Mr. S.N. Das, Advocate

--------

Order No.53/Dated: 18th July 2022

On the request of Mr. Ashutosh Anand, the learned Additional Advocate-General-III, the State is permitted to carry out necessary corrections in the memo of parties - it has been brought to our notice that name of Tata Iron and Steel Company Limited has been changed to Tata Steel Limited.

Let necessary correction be done at appropriate places by the learned assisting counsel to Mr. Ashutosh Anand, the learned Additional Advocate-General-III, during course of the day with red ink.

This Letters Patent Appeal is pending since 2008. On 23rd February 2022, when the State tried to seek adjournment on the ground that the learned Additional Advocate-General-III appearing for the State of Jharkhand needed some time to reconstruct the records, a longer time was given so that the parties may come ready on the next date of hearing and this matter was fixed as first case for 7th April 2022.

There were some pending interlocutory applications which were decided on that day and as the order dated 7 th April

2022 would disclose a question on maintainability of the writ petition was posed to the respondent. This matter again appeared on 25th April 2022 and 9th June 2022, however, for one or the other reason, final hearing in this Letters Patent Appeal could not commence.

With the consent of the learned Senior counsel/counsel appearing for the parties, Letters Patent Appeal is taken up for final hearing.

We have heard Mr. Ashutosh Anand, the learned Additional Advocate-General-III for the appellant-State and Mr. Jaideep Gupta, the learned Senior counsel, assisted by Mr. G. M. Mishra and Mrs. Anindita Mitra, the learned counsels for the respondent no.1-Tata Steel Limited.

Mr. G. M. Mishra, the learned assisting counsel to Mr. Jaideep Gupta, the learned Senior counsel for the respondent no.1-Tata Steel Limited has tendered a copy of compilation of 11 judgments. Written submission on behalf of the respondent no.1 has also been placed on record.

Mr. Ashutosh Anand, the learned Additional Advocate-General-III, has tendered a compilation of 12 judgments to substantiate his submissions on maintainability of the writ petition. The learned Additional Advocate-General-III has also addressed the Court on merits of the matter.

We have heard Mr. Jaideep Gupta, the learned Senior counsel, appearing for the respondent no.1-Tata Steel Limited, briefly.

On the request of Mr. G. M. Mishra, the learned counsel, post this matter on 3rd August 2022 under the same heading.

Part-heard.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Amit/