Sanjay Kumar & Others vs The State Of Jharkhand & Ors
2022 Latest Caselaw 2250 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Contempt Case (Civil) No. 275 of 2021

        Sanjay Kumar & Others                                ......     Petitioners
                                   Versus

        The State of Jharkhand & Ors.                        ...... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Ajit Kumar, Senior Advocate For the State : Mr. Nityanand Pd. Choudhary, A.C. to S.C. (L&C)-I

07/Dated: 24/06/2022 Reference may be made to the order dated 08.10.2021 whereby it has

been observed that whatever was stated in the counter-affidavit filed in the writ

petition, the same has been repeated in the show-cause. It appears that order of the

Division Bench in L.P.A. No. 511 of 2009 has attained finality and that order has not

been taken before the Hon'ble Supreme Court. Considering the judgement of Division

Bench and the other relevant factors as well as Bihar Re-organization Act, 2000 the

writ was disposed of by order dated 10.11.2020.

It appears that the order of this Court has not been complied with.

A show cause has been filed wherein a reasoned order has been annexed

and in para 15 of the reasoned order, it has been disclosed that the authorities

themselves have stated that State of Jharkhand is bound by the judgment of the

Division Bench of Jharkhand High Court until the same is set aside or is governed by

order the Hon'ble Supreme Court, inspite of that writ court order has not been

complied with.

However by way of last indulgence further two weeks' time is allowed for

complying the order.

It is made clear that appropriate order will be passed on the next date.

Let it appear after two weeks on the assigned day.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/