Jharkhand High Court
The State Of Jharkhand vs Roshini Khalkho on 23 September, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 57 of 2024
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1.The State of Jharkhand.
2.The Chief Secretary, having its Office at Project Building,
Dhurwa, P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
3.The Principal Secretary, Urban Development and Housing
Department, Jharkhand, Office at Project Building, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
... ... Respondent No. 1, 2 and 3/Appellants
Versus
1.Roshini Khalkho, aged about 34 years, w/o Sujit Oraon,
r/o Circular Road, Nagra Toli, P.O. & P.S. Lalpur, District
Ranchi, Jharkhand.
2.Arun Kumar Jha, aged about 56 years, s/o Surendra Jha,
r/o Harmu Housing Colony, P.O. & P.S. Argora, District
Ranchi, Jharkhand.
3.Binod Kumar Singh, aged about 54 years, s/o Navlakh
Singh, r/o Vidya Nagar, P.O. Hehal, P.S. Sukhdeonagar,
District Ranchi, Jharkhand.
4.Sunil Kumar Yadav, aged about 49 years, s/o Misrilal
Yadav, r/o Upper Bajar, Ranchi, P.O. Upper Bajar,
P.S.Kotwali, District Ranchi, Jharkhand.
... ... Writ Petitioners/Respondents
5.The Municipal Commissioner, Ranchi Municipal
Corporation, Ranchi, Office at Near Kutchhary Chowk,
Ranchi, P.O GPO, P.S. Kotwali, District Ranchi.
... ...Respondent No. 4/Respondent
with
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1.The State of Jharkhand through the Chief Secretary, having
its Office at Project Building, Dhurwa, P.O. & P.S. Dhurwa,
District Ranchi, Jharkhand.
2.The Secretary, Town Development and Housing
Development, Jharkhand, Office at Project Building, Dhurwa,
P.O. & P.S. Dhurwa, District Ranchi, Jharkhand.
... ... Respondent No. 1 and 3/Appellants
Versus
1.Rina Kumari, aged about 43 years, wife of Arvind Kumar
Mandal, resident of: Ward No. 9, Ghandhi Kutir, P.O. & P.S.
Jamtara, District Jamtara, Jharkhand..
... ... Writ Petitioner/Respondent
2.The Election Commissioner, State Election Commission,
Jharkhand, Nirwachan Bhawan, New Market Chowk, Ratu
Road, P.O. + P.S. Sukhdeonagar, Ranchi
... ...Respondent No. 2/Respondent
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Appellants : Mr. Gaurav Raj, AC to AAG-II
For the Res. No. 1 to 4/writ petitioners
: Mr. Binod Singh, Advocate
[L.P.A. No. 57 of 2024]
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rd
Order No. 10 : Dated 23 September, 2024
1. The instant intra-court appeals, which are disposed of
matter, are being placed on Board, on being mentioned by
learned counsel for the Respondent nos. 1 to 4-writ
petitioners-Mr. Binod Singh.
2. It has been submitted by Mr. Binod Singh, learned
counsel that he is the sole counsel for the respondents-writ
petitioners but due to typographical error, the name of Mr.
Prashant Kumar Singh, learned counsel is also being
reflected for the respondents in the cause title of the
judgment/order passed on 12.09.2024.
3. However, it has been submitted that Mr. Prashant
Kumar Singh, learned counsel has put his appearance for
respondent no. 5-Ranchi Municipal Corporation.
4. We have perused the record and found that what has
been contended on behalf of Mr. Binod Singh, learned
counsel appears to be correct.
5. Accordingly, order/judgment dated 12.09.2024 is
modified to the extent that Mr. Binod Singh, learned counsel
has represented the respondent no. 1 to 4-writ petitioners
while Mr. Prashant Kumar Singh, learned counsel has
represented the respondent no.5-Ranchi Municipal
Corporation.
6. Accordingly, the appearance of Mr. Binod Singh, learned
counsel shall be read as appearance for counsel for the
respondent nos. 1 to 4-writ petitioners and appearance of Mr.
Prashant Kumar Singh, learned counsel shall be read as
appearance for respondent no. 5-Ranchi Municipal
Corporation.
7. The order/judgment dated 12.09.2024 is modified
accordingly. The remaining part of the order/judgment shall
remain in-tact.
(Sujit Narayan Prasad, A.C.J.)
(Arun Kumar Rai, J.)
Alankar/
