Chedi Prasad vs State Of Jharkhand And Ors
2022 Latest Caselaw 2863 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    W.P.(S) No. 3467 of 2019

                 Chedi Prasad                                   ...      ...     Petitioner
                                          Versus
                 State of Jharkhand and Ors.              ...        ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Rajesh Kumar, Advocate For the Respondents : Mr. Pridarshi, G.P. VI

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07/26.07.2022 Learned counsels for the parties are present.

2. Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by the Hon'ble Supreme Court in Civil Appeal No.4578 of 2021 dated 03.08.2021 arising out of SLP (C) No. 10156 of 2019 (North Delhi Municipal Corporation Vs. Dr. Ram Naresh Sharma & Ors.). He submits that similar issue is pending before this Court in L.P.A. No.496 of 2019 wherein the State has been directed to file an affidavit as to whether the State is going to follow the decision rendered by the Hon'ble Supreme Court in the aforesaid judgment.

3. Considering the aforesaid submission, the learned counsel for the respondents is directed to seek instruction and file an affidavit of the Respondent No.1 as to whether the State Government is going to follow the decision rendered by the Hon'ble Supreme Court in the aforesaid judgment. The affidavit should be filed in the present case by 30.11.2022.

4. Post this case on 05.12.2022 before appropriate Bench as per roster.

(Anubha Rawat Choudhary, J.) Saurav