Binod Kumar Singh vs The State Of Jharkhand
2024 Latest Caselaw 8678 Jhar

Jharkhand High Court

Binod Kumar Singh vs The State Of Jharkhand on 30 September, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P. (C) No. 5335 of 2024
           Binod Kumar Singh, aged about 60 years, son of Late Ramdhar Singh,
           resident of V.I.P Colony, Bekarbandh, P.O.-B. Polyetechnique and P.S.
           Topachachi, District-Dhanbhad.
                                                 ...   ...   ...  ...   Petitioner
                                      Versus
           1. The State of Jharkhand
           2. Secretary, Department of Mines And Geology having office at Nepal
              House, Doranda, P.O. and P.S. Doranda, District-Ranchi.
           3. District Mining Officer, Dhanbad, P.O. and P.S. Dhanbad, District-Dhanbad
                                                       ...     ...    ...   Respondents
                                   ---------

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

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For the Petitioner: Ms. Ayushi, Advocate For the Respondents: Mr. Mohan Kumar Dubey, A.C. to A.G.

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02/Dated: 30.09.2024

1. Heard both sides.

2. Learned counsel for the parties state that the issue raised in this writ

petition is covered by the judgment rendered by this Court on 24.09.2024 in

W.P. (C) No.5165 of 2024 (Sanjay Kr. Agarwal v. The State of Jharkhand &

others) and batch matters.

3. Therefore, for the reasons alike, this writ petition is also disposed of

granting liberty to the petitioner to avail alternative remedy for redressal of his

grievance.

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

(Deepak Roshan, J.)

Manoj/VK