Pravin Kumar @ Pravin Kumar vs State Of Jharkhand Through Its ...
2023 Latest Caselaw 1273 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      L.P.A. No. 305 of 2021
                                            ------
            Pravin Kumar @ Pravin Kumar                                   ....     Appellant(s)
                                            Versus
               1. State of Jharkhand through its Chief Secretary, Govt. of Jharkhand, Ranchi.
               2. The Secretary, Land Reforms and Revenue Department, Govt. of
                  Jharkhanbd, Ranchi.
               3. The Deputy Commissioner, Ramgarh.
               4. The District Land Acquisition Officer, Ramgarh.
               5. The Circle Officer, Patratu, Ramgarh.
               6. The Central Coalfield Limited, through its CMD, Darbhanga House, Ranchi.
               7. The General Manager (Personnel) CCL, Ranchi.
               8. The Staff Officer (Personnel and Administration), Barka Sayal Region,
                  Ramgarh.
               9. Madan Prasad.                                           .... Respondent(s)
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            CORAM       :             SRI SANJAYA KUMAR MISHRA, C.J.
                                      SRI ANANDA SEN, J.
                                                   -----
            For the Appellant(s)            : M/s S.P. Roy and Purnendu Sharan, Advocates.
            For the State:                  : Mr. Gaurang Jajodia, AC to GP-II
            For Resp. Nos. 6 to 8:          : Mr. Amaresh Kumar, Advocate.
                                                   -----
            08/ Dated:22.03.2023

                         Upon hearing the learned counsel for the parties, this Court passed
            the following, (Per, Sanjaya Kumar Mishra, C. J.)
                                            ORDER

1. By filing this intra- court appeal under Clause 10 of the Letters Patent Appeal, the appellant-writ petitioner has prayed to set aside the order dated 18.8.2021 passed by the learned Single Judge in WP(C) No. 2999 of 2020.

2. Admittedly the case relates to Land Acquisition made in the year 1981-82 and the writ petitioner remained silent for almost four decades before agitating the matter before this Court. .

3. The learned Single Judge, after considering the facts of this case and taking into consideration the judgments reported in the case of Syed Maqbool Ali Vs. State of U.P. and Anr., reported in (2011) 15 SCC 383 and Shibu Rajwar Vs. Bharat Coking Coal Limited and Ors., reported in 2017 SCC Online Jhar. 3307, dismissed the application mainly on the ground that the writ petition is without merit because of delay and laches on the part of the writ petitioner.

4. We also agree with the findings mentioned in the impugned order. Accordingly, this appeal is dismissed in liminie.

5. No order as to costs.

(Sanjaya Kumar Mishra, C.J)

Anu/-Cp2. (Ananda Sen, J.)