Rinki Yadav & Others vs The State Of Jharkhand & Others ..... ...
2025 Latest Caselaw 1363 Jhar

Jharkhand High Court

Rinki Yadav & Others vs The State Of Jharkhand & Others ..... ... on 3 January, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cont. Case (Civil) No. 790 of 2023
            Rinki Yadav & Others                                 ..... Petitioners
                                           Versus
            The State of Jharkhand & Others                      ..... Opposite Parties
                                             -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

            For the Petitioners:       Mr. Sumeet Gadodia
            For O.P.No.2:              Mr. Atanu Banerjee
            For O.P. Nos.3-7:          Mr. Sameer Saurav
                                             -----


11/03.01.2025                           I.A. No. 13665/2024

The present interlocutory application has been filed on behalf of the

petitioners on 19.12.2024 bringing on record recent development which has

taken place with respect to filling of open area of the Ratan Heights in

compliance of paragraph 95 of the judgment dated 13.07.2023 passed by this

Court in W.P.(C) No. 1420/2023 and analogous cases.

2. Mr. Sumeet Gadodia, learned counsel for the petitioners, submits that

since more than two weeks have already elapsed from the date of filing of the

present interlocutory application, he may be permitted to file another

interlocutory application giving the present status with respect to the aforesaid

work done by the O.P. Nos. 2 to 7.

3. Considering the said submission, learned counsel for the petitioners is

allowed to file another interlocutory application in this regard.

4. The present interlocutory application stands disposed of.

Cont. Case (Civil) No. 790 of 2023

5. Pursuant to the order dated 22.11.2024, the O.P.No.2 is neither

physically present before this Court nor any application has been filed on his

behalf seeking exemption from his physical presence.

6. Ashok Kumar Walamji Parmar, Jay Parmar and Jeet Parmar (the O.P.Nos.

3 to 5 respectively) are physically present before this Court.

7. Under the said circumstance, let a bailable warrant of arrest be issued

against the O.P.No.2 to be executed through the Officer-in-Charge of Argora

Police Station. The O.P.No.2 shall however be released by the said Officer-in-

Charge on furnishing a personal bond of Rs.50,000/-.

8. The O.P.No.2 shall ensure his physical presence on the next date fixed.

9. Put up this case on 10.01.2025 under the heading ''For Admission''.

Satish/-                                                          (RAJESH SHANKAR, J)