Dhananjay Mahto & Ors vs State Of Jharkhand & Ors
2022 Latest Caselaw 2154 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          [Civil Writ Jurisdiction]
                          C.W.J.C. No. 518 of 2001
       Dhananjay Mahto & Ors.                              .... .. ... Petitioner(s)
                                     Versus
       State of Jharkhand & Ors.                           .. ... ... Respondent(s)
                                     With
                          W.P.(C) No. 5252 of 2003
       Ramendra Kumar Jaiswal & Ors.                       .... .. ... Petitioner(s)
                                     Versus
       State of Jharkhand & Ors.                           .. ... ... Respondent(s)
                                     With
                          W.P.(C) No. 4028 of 2005
       Soumen Dutta and Anr.                               .... .. ... Petitioner(s)
                                     Versus
       State of Jharkhand & Ors.                           .. ... ... Respondent(s)
                                      ...........

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

For the Petitioner : Mr. Pankaj Kumar Choudhary, Advocate [C.W.J.C. No. 518 of 2001] Mr. Ajit Kumar, Advocate [W.P.(C) No. 5252 of 2003] Mr. Ankit Vishal, Advocate W.P.(C) No. 4028 of 2005 For the respondent(s)/State : Mr. P. C. Roy, S.C. [L&C]-I Mr. Kunal Chandra Suman, AC to SC-I ......

09/ 10.06.2022. Mr. P.C. Roy, learned S.C. [L&C]-I for the State has submitted that though the counter-affidavit has been filed being old one, but in view of the law laid down and the judgment passed by this Hon'ble Court as well as Hon'ble Apex Court, the State is required to file a detail counter-affidavit afresh showing the legal position as on today, for which, three weeks' time may be granted.

Mr. Pankaj Kumar Chodhary, Mr. Ajit Kumar and Mr. Ankit Vishal, learned counsel for the petitioners appearing in respective cases have no objection.

Considering the same, put up these cases on 15.07.2022 so as to assist this Court properly.

(Kailash Prasad Deo, J.) Sandeep/