Aslam Shadab vs Vrs
2022 Latest Caselaw 1032 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cont. Case (Civil) No. 689 of 2019
      Aslam Shadab                                                ............Petitioner
                               Vrs.
      The State of Jharkhand & another                   .......... Opposite Parties
                                     .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH

For the Petitioner : M/s J.P. Jha, Sr. Adv., Afaque Ahmad, Adv. For the O.P. : Mr. Deepak Kr. Dubey, A.C. to A.A.G.-II

07/11.03.2022 A supplementary affidavit has been filed by the opposite party no.2 on 07.03.2022 enclosing the reasoned order bearing no. 128 dated 03.03.2022 passed by the Additional Chief Secretary, Department of Revenue, Registration and Land Reforms, Government of Jharkhand, which is prima facie in breach of the order under offence.

Learned counsel for the opposite party State prays for some time to enable the concerned opposite party no. 2 to rectify the order to make it in consonance with the judgment of the writ Court.

As prayed for, list this case on 01.04.2022. If the supplementary show cause showing proper compliance of the order is not filed by the next date, the Court may be constrained to initiate proceedings for contempt.

(Aparesh Kumar Singh, J.)

A.Mohanty