Bhuneshwar Sahu Aged About 73 Years Son ... vs The State Of Jharkhand
2024 Latest Caselaw 9316 Jhar

Jharkhand High Court

Bhuneshwar Sahu Aged About 73 Years Son ... vs The State Of Jharkhand on 18 September, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P. (C) No. 1938 of 2024

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Bhuneshwar Sahu aged about 73 years son of late Dugan Nayak resident of village Koderma Opposite Koderma Thana Ward No.8, PO and PS Koderma, District Koderma, Jharkhand .... Petitioner

-- Versus --

1.The State of Jharkhand

2.The Deputy Commissioner, Koderma having its office at Collectorate Building, Koderma PO and PS Koderma, District Koderma, Jharkhand

3.Executive Officer, Nagar Panchayat, Koderma, having its office at Koderma, PO and PS Koderma, District Koderma, Jharkhand

4.Administrator, Nagar Panchayat, Koderma, having its office at Koderma, PO and PS Koderma, District Koderma, Jharkhand.... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Lalan Kumar Singh, Advocate For the State :- Mr. P.C. Sinha, Advocate For the Resp.Nos.3 and 4 :- Mr. Ranjit Kumar, Advocate

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5/18.09.2024 Learned counsel for the petitioner submits that without initiation of any proceeding maximum penalty has been imposed upon the petitioner for violation of the building plan. He submits that the case of the petitioner is covered in light of the judgment in the case of W.P.(C) No.4441 of 2017.

2. Mr.P.C. Sinha, the learned counsel appearing for the respondent State submits that counter affidavit has been filed on behalf of the respondent nos.1 and 2, however, inadvertently in the counter affidavit it is indicated on behalf of the respondent nos.3 and 4. He submits that the said counter affidavit may kindly be treated to be the counter affidavit on behalf of the respondent nos.1 and 2.

3. In view of his such submission, the counter affidavit filed on behalf of the respondent State is deemed to be counter affidavit on behalf of the respondent nos.1 and 2.

4. Learned counsel for the respondent nos.3 and 4 [Nagar Panchayat, Koderma] seeks three weeks' time to file counter affidavit.

5. Let it appear on 29.10.2024.

6. Till next date, status-quo, as on today, shall be maintained.

( Sanjay Kumar Dwivedi, J.)

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