Mahadeo Ram vs The State Of Jharkhand And Others
2022 Latest Caselaw 4728 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P. (S) No. 5071 of 2011

                  Mahadeo Ram                                ...   ...    Petitioner
                                          Versus
                 The State of Jharkhand and others ... ... Respondents
                                          ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

05/25.11.2022 Nobody appears on behalf of the petitioner.

2. As recorded in the order dated 17.05.2012, it was submitted by learned counsel for the petitioner that issue involved in this writ petition is similar to the issue involved in W.P. (S) No. 2827 of 2004 which was already admitted for hearing and the present case was directed to be listed along with W.P. (S) No. 2827 of 2004. It appears that the present case was ultimately not tagged with W.P. (S) No. 2827 of 2004 and the writ petition being W.P. (S) No. 2827 of 2004 and other analogous cases have already been dismissed by this court vide judgment dated 30.03.2014, a copy of the same is available in the records of the present case.

3. However, in order to give one more chance to the petitioner, post this case on 02.12.2022 under the heading for 'Final Disposal' to be taken up as a first case at 2.15.P.M.

4. Let a soft copy of this order be forwarded to learned counsel Mr. Lalan Kumar Singh to ensure his appearance on the next date.

5. It is made clear that no further adjournment will be granted on the next date.

(Anubha Rawat Choudhary, J.) Binit