Deodhar Kumar @ Deodhar Mahto & Anr vs The Food Corporation Of India & Ors
2025 Latest Caselaw 2222 Jhar

Jharkhand High Court

Deodhar Kumar @ Deodhar Mahto & Anr vs The Food Corporation Of India & Ors on 7 August, 2025

Author: Ananda Sen

Bench: Ananda Sen

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P.(S) No.3064 of 2025
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Deodhar Kumar @ Deodhar Mahto & Anr. ... ... Petitioners Versus The Food Corporation of India & Ors. ... ... Respondents

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                      CORAM        : SRI ANANDA SEN, J
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           For the Petitioner(s) :     Mr. Arwind Kumar, Advocate
                                       Mr. Abhishek Ranjan, Advocate
           For the Respondent(s):      Mr. Nipun Bakshi, Advocate
                                       Mr. Shubham Sinha, Advocate
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      04/ 07.08.2025

The respondents are directed to file counter affidavit

within six weeks, stating as to whether the case of this petitioner is

covered by the order passed by the Single Bench of this Court,

affirmed by the judgment of the Division Bench, as placed before this

Court vide Annexure-13 (Series).

2. It is made clear that if the case of the petitioner is covered

by the aforesaid order and judgment, there is no occasion to

discriminate this petitioner from other person, in whose favour the

order and judgment were passed in the Writ Petition and the Letters

Patent Appeal, respectively.

3. List this case on 23.09.2025, under the heading

"Admission".

(ANANDA SEN, J.)

Prashant