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Uday Kant Yadav vs The State Of Jharkhand
2024 Latest Caselaw 9944 Jhar

Citation : 2024 Latest Caselaw 9944 Jhar
Judgement Date : 15 October, 2024

Jharkhand High Court

Uday Kant Yadav vs The State Of Jharkhand on 15 October, 2024

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       L.P.A. No. 356 of 2024
1. Uday Kant Yadav, aged about 54 years, son of Late Vijoy Chandra
    Manjhi, resident of Village - Daulatpur, P.O. & P.S.- Singhni, Via-
    Basukinath Dham District - Dumka.
2. Niranjan Kumar, aged about 53 years, son of Sri Narsingh Prasad
    Bahgat, resident of Rampur, P.O. & P.S.- Mal Rampur (Gandhinagar),
    District - Godda.
3. Allwin Lawrence Minz, aged about 41 years, son of Sri Nahun Minz,
    resident of Mohalla-Ghocho Toli, P.O., P.S. and District-Simdega.
4. Uttam Prakash, aged about 37 years, son of Rajmani Kumar, resident of
    Village- Kariwana, P.O.- Bhatahar, P.S.- Tharihari, District- Nalanda
    (Bihar).
5. Alok, aged about 41 years, son of Sri Akhilesh Kumar, resident of
    Yamuna Sadan, Back of Civil Line Thana, Lal Kothi Compound, P.O.,
    P.S. and District-Gaya (Bihar).
6. Kumari Shalini Tiru @ Shalini Tiru, aged about 38 years, daughter of Mr.
    Christ Anand Tiru, resident of 264, Road No.3, Bosco Nagar, Hesag,
    P.O. & P.S.- Hatia, District - Ranchi.
7. Amit Kumar Das, aged about 40 years, son of Sri Kartik Chandra Das,
    resident of Village - Ratanpur, P.O. & P.S- Barharwa, District -
    Sahibganj.
                     ---                  WRIT PETITIONERS/APPELLANTS
                              Versus
1. The State of Jharkhand
2. The Chief Secretary, Government of Jharkhand, Project Bhawan, P.O. &
    P.S.- Dhurwa, District - Ranchi.
3. The Principal Secretary, Agriculture and Sugar Cane Development
    Department (now called as Agriculture, Animal Husbandry and
    Cooperative Department), Government of Jharkhand, Nepal House,
    P.O. & P.S.-Doranda, District - Ranchi.
4. The Deputy Secretary, Agriculture and Sugar Cane Development (now
    called as Agriculture, Animal Husbandry and Cooperative Department),
    Government of Jharkhand, Nepal House, P.O. & P.S.-Doranda, District -
    Ranchi.
5. The Director, Soil Conservation Department, Government of Jharkhand,
    having      office     at      Krishi  Bhawan    Compound,        Kanke
    Road, P.O. & P.S.- Kanke, District - Ranchi.
6. The Principal Secretary, Personnel, Administrative Reforms and
    Rajbhasha Department, Government of Jharkhand, Project Bhawan,
    P.O. & P.S.- Dhurwa, District - Ranchi.
7. The Secretary, Finance, Government of Jharkhand, Project Bhawan,
    P.O. & P.S.-Dhurwa, District - Ranchi.
                               ---         RESPONDENTS/RESPONDENTS
                              ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

For the Appellants: Mr. S.B. Upadhyaya, Sr. Advocate Mr. Manoj Tandon, Advocate Ms. Neha Bhardwaj, Advocate Mr. Siddharth Ranjan, Advocate For the Respondents: Mr. Rajiv Ranjan, Advocate General Mr. Ashok Kumar Yadav, Sr. S.C.-I Mr. Aditya Kumar, A.C. to Sr. S.C.-I

---------

06/Dated: 15.10.2024

1) Learned Sr. Counsel appearing for the appellants fairly states that

the issue raised in this appeal is covered by the judgment dated 17.09.2024

in L.P.A. No.390 of 2024, where the very same order passed by the learned

Single Judge has been upheld.

2) In view of the same, for reasons alike, this Letters Patent Appeal is

also disposed of in terms of the order dated 17.09.2024 passed in L.P.A.

No.390 of 2024.

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

(Deepak Roshan, J.) Manoj/sharda/Cp.1

 
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