M/S Sri Gopikrishna Infrastructure ... vs The State Of Jharkhand And Ors
2024 Latest Caselaw 924 Jhar

Jharkhand High Court

M/S Sri Gopikrishna Infrastructure ... vs The State Of Jharkhand And Ors on 30 January, 2024

Author: Ananda Sen

Bench: Ananda Sen

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P.(C) No. 7437 of 2023
                                          With
                                    I.A. No. 318 of 2024
                                                  ---
                 M/s Sri Gopikrishna Infrastructure Pvt. Ltd.                .... Petitioner(s)
                                                  Versus
                 The State of Jharkhand and Ors.                             .... Respondent(s)
                                             -----

                 CORAM         :       SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. M.S. Mittal, Sr. Advocate.

Ms. Salona Mittal, Advocate.

For the intervener(s) : M/s Krishna Murari and Jayesh Anand, Advocates. For the respondent(s) : Mr. Ashok Kr. Yadav, Sr. SC-I.

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4/30.01.2024: I.A. No. 318/2024 The Jharkhand Building and Other Construction Workers Welfare Board seeks to implead themselves in this writ petition.

Learned counsel for the intervener submits that since this writ petition relates to deduction of 1% cess which is ultimately deposited with the Board, thus the Board is necessary party to the litigation.

Considering the submission made therein, I find sufficient force in the submission of the learned counsel, appearing for the intervener.

Accordingly, this petition is allowed.

The petitioner is directed to implead the Jharkhand Building and other Construction Workers Welfare Board through its Chairman as respondent No. 7 in the cause title of this petition.

Let necessary correction be made in the cause title of this petition in course of the day.

Let a copy of this petition be handed over to the learned counsel Mr. Krishna Murari, who appears on behalf of the Board.

Counsel for the JBVNL and JUSNL prays for some time, as they want to examine whether this case is covered by the judgment passed by this Court or not.

List this case on 07.02.2024 under the heading "For Orders" along with WP(C) No. 7243 of 2023 and its analogous cases.

Anu/-Cp2. (ANANDA SEN, J.)