Ramanuj Singh vs The State Of Jharkhand
2025 Latest Caselaw 2345 Jhar

Jharkhand High Court

Ramanuj Singh vs The State Of Jharkhand on 14 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cont. Case (Civil) No. 753 of 2025
                                     ....

Ramanuj Singh, aged about 72 years, son of Late Sita Ram Singh, resident of House No. 101, Siv Tripuati Apartment, Amathia Nagar, PO and PS- Namkum, District- Ranchi, Jharkhand ...... Petitioner Versus

1. The State of Jharkhand

2. Sri. K. Shrivasan, S/o not known the Secretary, Rural Works Department, Government of Jharkhand having its office at FFP Building, PO and PS-Dhurwa, District- Ranchi, Jharkhand

3. Sri Ranjit Ranjan Prasad, S/o not known, the Special Secretary, Rural Works Department, Government of Jharkhand having its office at FFP Building, PO and PS-Dhurwa, District- Ranchi, Jharkhand

4. Sri Prashant Kumar S/o not known to the petitioner, the Principal Secretary, Water Resources Department, Government of Jharkhand having its office at Project Building, Dhurwa, PO and PS-Dhurwa, District- Ranchi, Jharkhand... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : None.

For the State : Mr. Vineet Prakash, AC to SC-IV ......

05/14.08.2025 None appears on behalf of the petitioner today.

However, learned counsel for the State is present. Yesterday also the case was listed, but none had appeared on behalf of the petitioner.

2. Learned counsel for the State has submitted that the judgment dated 19.09.2024 passed in W. P. (S) No. 983 of 2021 by this Court has been complied by the opposite parties and admitted dues have been paid to the petitioner vide Notification dated 06.06.2025, (Annexure-A) issued by Joint Secretary, Rural Works Department, Government of Jharkhand and Letter dated 13.06.2025, (Annexure-B) issued by Joint Secretary, Rural

Works Department, Government of Jharkhand and also Letter dated 17.07.2025 issued by the Executive Engineer, Rural Development Special Division, Hazaribagh, (Annexure-C).

3. Thus, this Court finds that the opposite parties have complied with the Judgement passed by this Court.

4. Accordingly, Cont. Case (Civil) No. 753 of 2025 is dropped against the opposite party nos. 2 to 4 and disposed of.

(Sanjay Prasad, J.) Kamlesh/