Chotanagpur Diocesan Trust ... vs The State Of Jharkhand & Others
2023 Latest Caselaw 955 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            W.P.C. No. 5088 of 2018
                         ----

Chotanagpur Diocesan Trust Association (CNDTA) & Another

........Petitioners Versus The State of Jharkhand & Others .....Respondents

----

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

-------

For the Petitioners : Mr. Rohit Roy, Advocate For the State : Mr. Jai Prakash, AAG-IA.

: Mr. Amitesh Kumar Geasen, AC to AAG-IA

-----

Oral Order 05/Dated: 27.02.2023

In view of the judgment passed by the Hon'ble Supreme Court in State of Rajasthan & Others Vs. Basant Nahata, (2005) 12 SCC 77, Rule Nisi.

Counsel for the State accepts notice on behalf of respondent nos. 1 to 8. He has been served with an advanced copy of the brief. So no need to issue formal notice to them. He has also been served with a copy of compilation of judgment prepared by the learned counsel for the petitioners. Two copies of the same have been filed in the Court, which shall form part of the record.

Issue notice to the respondent no. 9 as to why this writ application be not admitted and/or disposed of at the stage of admission itself, for which requisites etc. under registered cover with A/D as well as by ordinary process must be filed within seven days.

Notice shall be made returnable within six weeks. Counter affidavit be filed within six weeks. Rejoinder, if any, within two weeks thereafter. List this case on 01.05.2023.

(S.K. Mishra, C.J.)

(Rongon Mukhopadhyay, J)

Rakesh/Mukesh