The State Of Jharkhand vs Lakshmi Chand Prasad
2025 Latest Caselaw 3741 Jhar

Jharkhand High Court

The State Of Jharkhand vs Lakshmi Chand Prasad on 21 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
               L.P.A. No. 375 of 2025
   1. The State of Jharkhand
   2. The, Secretary, Road Construction Department Government of
   Jharkhand, having its office at- Project Bhawan, P.O. & P.S.-
   Jagarnathpur District- Ranchi, Jharkhand.
                                             ...   ...   Appellants
                            Versus
   1. Lakshmi Chand Prasad, S/o Late Kameshwar Prasad, R/o-305,
   Sanmati Apartment, Shukla Colony, Hinoo, P.O.-Hinoo, P.S.-Doranda,
   District-Ranchi.
   2. Niraj Kumar Shrivastava, S/o Late Nagendra Nath Lal, resident-
   House No. 305, Veenapani Apartment, Harmu, P.O. 8 P.S. Harmu,
   District-Ranchi.                          ... ...       Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellants : Mr. Ashok Kumar Yadav, Sr.S.C.-I.

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03/Dated: 21.08.2025

Issue notice to the respondents in the limitation matter (I.A. No. 9019

of 2025) for which requisites, etc. under registered cover with A/D as also

by ordinary process must be filed within two weeks, returnable after four

weeks.

List on 25.09.2025.

In the meanwhile, the operation and execution of the impugned

judgment dated 19.07.2024 passed by the learned Single Judge in

W.P.(S) No. 2757 of 2023 is ordered to be stayed.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) APK/VK