Mr. Amit Kumar vs Unknown
2024 Latest Caselaw 10573 Jhar

Jharkhand High Court

Mr. Amit Kumar vs Unknown on 21 November, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W.P.(C) No. 5715 of 2018
                                     With
                          W.P.(C) No. 5726 of 2018
                                     With
                          W.P.(C) No. 5727 of 2018
                                     With
                          W.P.(C) No. 5732 of 2018
                                     With
                          W.P.(C) No. 5736 of 2018
                                     With
                          W.P.(C) No. 5764 of 2018
                                     With
                          W.P.(C) No. 5779 of 2018
                                     ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioner(s) : Mr. Amit Kumar, Advocate : Mr. Ranjit Kumar, Advocate For the State : Mr. Kunal Chandra Suman, AC to GP II

& W.P.(C) No. 5779 of 2018) : Mr. Amitesh Kr. Geasen, AC to AAG IA (In W.P.(C) No. 5715 of 2018) : Mr. Vineet Prakash, AC to SC IV

& W.P.(C) No. 5764 of 2018) : Mr. Suresh Kumar, SC (L&C - II)

& W.P.(C) No. 5736 of 2018) For the Resp. Nos.2 to 4 : Mr. Santosh Kumar Jha, A/C to Mr. Mahaveer Prasad, Advocate (In W.P.(C) No. 5715 of 2018)

---

12/21.11.2024 The learned counsels for the parties are present.

2. The learned counsel for the petitioner(s) in this batch of writ petitions has relied upon the judgment passed in W.P.(C) No. 259 of 2016 decided on 14.12.2018. He has submitted that similar issues is involved in these cases though the said case was relating to Ranchi Municipality and the present cases are related to Dhanbad Municipality.

3. The learned counsel appearing on behalf of the respondents on the other hand has relied upon the judgment passed by this Court in W.P.(C) No. 6511 of 2018 on 18.06.2019 and submitted that the writ petition has been dismissed.

4. The learned counsels for the parties seek adjournment to examine these two judgments.

5. It has also been submitted that the judgment passed in W.P.(C) No.259 of 2016 decided on 14.12.2018 is subject matter of LPA No.728 of 2019 where the parties have appeared but the LPA is pending. The learned counsel for the petitioner(s) has submitted that there is no stay.

6. Considering the aforesaid facts and circumstances, let this batch of writ petitions be listed on 10.02.2025 or after disposal of the aforesaid LPA whichever is earlier.

(Anubha Rawat Choudhary, J.) Saurav