Umaayush Multicom Private Limited vs The State Of Jharkhand Through The ...
2024 Latest Caselaw 10204 Jhar

Jharkhand High Court

Umaayush Multicom Private Limited vs The State Of Jharkhand Through The ... on 28 October, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Contempt Case (Civil) No. 956 of 2024
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Umaayush Multicom Private Limited, through one of its Directors, Shri Lalan Singh .......Petitioner Versus The State of Jharkhand through the Secretary, Department of Forest, Environment & Climate Change, Govt. of Jharkhand & Others .....Opposite parties

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CORAM:                HON'BLE THE CHIEF JUSTICE
                 HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner         : Mr. Vimal Kirti Singh, Advocate

M/s. Ujjal Choudhary, Ripumardan Shahi, Srikant Swaroop, Advocates For the Opposite parties : Mr. Ashutosh Anand, AAG-III Mr. Sahbaj Akhtar, A.C to AAG-III

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04/ Dated: 28.10.2024 This contempt petition has been filed alleging that the opposite party

no. 2 had issued two letters dated 23.04.2024 and 29.04.2024 in gross

violation of the judgment dated 14.06.2018 in W.P.(C) No. 593 of 2017

passed by the learned Single Judge, which was upheld in L.P.A. No. 786 of

2018 on 05.11.2020 and also affirmed by Hon'ble Supreme Court in S.L.P.

No. 8108 of 2021 on 06.07.2021.

2. When the matter was listed on the previous date i.e., 24.10.2024, this

Court, after hearing the counsel for the parties, agreed prima facie with the

petitioner's contention and asked the opposite party no. 2 to consider

withdrawing the said letters and posted the matter today.

3. Today, the opposite party no.2 produced a letter dated 28.10.2024

from the Regional Chief Conservator of Forests, Bokaro, under whom he

works, stating that the letters dated 23.04.2024 and 29.04.2024 issued by the

opposite party no.2 cannot be withdrawn by giving certain reasons.

4. This act of Regional Chief Conservator of Forests, Bokaro also, prima

facie amounts to contempt. Therefore, the Regional Chief Conservator of

Forests, Bokaro is also suo motu impleaded as opposite party no. 4 in this

contempt case.

5. Issue notice to the said opposite party to show cause why the

proceeding of contempt shall not be initiated against him for issuing the said

letter dated 28.10.2024.

6. List this case on 03.12.2024.

7. The contempt case against the opposite party no. 2 is admitted.

8. Issue notice in Form I under Rule 393 of High Court of Jharkhand

Rules, 2001 to opposite party no. 2, who shall appear In Person on the next

date of hearing i.e., 03.12.2024.

(M. S. Ramachandra Rao, C.J)

(Deepak Roshan, J.) jk/Vedanti