Citation : 2024 Latest Caselaw 10462 Jhar
Judgement Date : 18 November, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 2066 of 2022
Court on its own motion
Versus
1. The State of Jharkhand through the Secretary, Urban Development
and Housing Department, Address-At Secretariat Project Bhawan,
HEC Compound, P.O. and P.S. Dhurwa, Dist.- Ranchi.
2. The Municipal Commissioner, Ranchi Municipal Corporation, P.O.
and G.P.O. Ranchi, P.S. Kotwali, Dist.-Ranchi.
3. The Assistant Municipal Commissioner, Ranchi Municipal
Corporation, PO, GPO: Ranchi, PS-Kotwali, Dist. Ranchi.
4. The Deputy Commissioner, Ranchi, P.O.,P.S.- Ranchi, P.S.
Kotwali, District-Ranchi. ... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner: Mr. Indrajit Sinha, Amicus Curiae Mr. Saurav Kumar, A.C. to Amicus Curiae For the Respondents: Mr. Gaurav Raj, A.C. to A.A.G.-II (For the State) Mr. Shashank Shekhar, Advocate (For the RMC) For the Intervenor: Mr. Kaushalendra Prasad, Advocate
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08/Dated: 18.11.2024
1) The issue in this suo motu writ petition is covered by the recent judgment of the Hon'ble Supreme Court passed on 13.11.2024 in W.P. (C) No. 295 of 2022 wherein, the Hon'ble Supreme Court has laid down certain guidelines and issued certain directions in the matter of demolition of structures in the country.
2) Therefore, in view of the said judgment, no further orders are necessary to be passed in this case. This writ petition is accordingly closed.
3) The claim of the intervenor is left open and liberty is granted to file a fresh writ petition seeking compensation, if the allegation about illegal demolition is proved by him in the said writ petition.
(M.S. Ramachandra Rao, C.J.)
(Deepak Roshan, J.) APK/MM
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