The State Of Jharkhand And Ors vs Jharkhand Abhiyojan Seva Sangh
2024 Latest Caselaw 4939 Jhar

Jharkhand High Court

The State Of Jharkhand And Ors vs Jharkhand Abhiyojan Seva Sangh on 6 May, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     --------
                             L.P.A. No. 136 of 2022
                                      ------
    The State of Jharkhand and Ors.                 ... ... Appellants
                                    Versus
    Jharkhand Abhiyojan Seva Sangh                  ... ... Respondent
                                    With
                             L.P.A. No. 187 of 2018
                                      ------
    The State of Jharkhand and Ors.                 ... ... Appellants
                                    Versus
    Brahma Nath Sharma and Ors.                     ... ... Respondent

        CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
                      HON'BLE MR. JUSTICE ARUN KUMAR RAI
                                     .....
        For the Appellants   : Mr. Ashutosh Anand, AAG-III
                               Ms. Rishi Bharati, AC to AAG-III
                                                          [In both cases]
        For the Respondents     : Mr. Rajiv Ranjan Mishra, Advocate
                                  Mr. Arbind Kumar, Advocate
                                                          [L.P.A. No. 136 of 2022]
                                 Mr. Manoj Tandon, Advocate
                                 Ms. Neha Bhardwaj, Advocate
                                                          [L.P.A. No. 187 of 2018]
                                         .....
ORAL ORDER

19/Dated: 06th May, 2024

Heard Mr. Ashutosh Anand, learned counsel for the appellants in both the cases.

Heard Mr. Rajiv Ranjan Mishra, learned counsel for the respondent in L.P.A. No. 136 of 2022 and Mr. Manoj Tandon, learned counsel for the respondent in L.P.A. No. 187 of 2018.

Hearing concluded.

Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) Saurabh /