Unknown vs The State Of Jharkhand
2025 Latest Caselaw 3805 Jhar

Jharkhand High Court

Unknown vs The State Of Jharkhand on 10 June, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

                                                        2025:JHHC:15005-DB

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  L.P.A No.68 of 2023
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a. Manorama Devi, W/o Late Ram Charan Ram, aged about 66 years b. Manoj Kumar, Son of Late Ram Charan Ram, aged about 45 years c. Mukesh Kumar, Son of Late Ram Charan Ram, aged about 30 years d. Mukul Kumar, Son of Late Ram Charan Ram, aged about 28 years,

(a) to (d) are resident of village-Demotand, P.O Mongrai, P.S. Mufassil, District-Hazaribagh.

e. Basanti Devi, W/o Sukhdeo Mandal, D/o- Late Ram Charan Ram, aged about 40 years, Resident of Village-Dhargulli, P.O & P.S-Bagodar, District- Giridih f. Sanju Kumari, D/o- Late Ram Charan Ram, W/o Sri Amit Kumar, aged about 32 years, Resident of Village- Kuru, P.O & P.S- Kudu, District - Lohardaga g. Lalita Devi, W/o- Lalit Prasad, D/o Late Ram Charan Ram, aged about 40 years, Resident of Village-Bundu, P.O & P.S-Keredari, District- Hazaribagh .... .... Appellants

-Versus-

1. The State of Jharkhand, through the Secretary, Karmik & Prashansik Sudhar Department, Government of Jharkhand, Ranchi at project building, Dhurwa, P.O& P.S-Dhurwa, District-Ranchi

2. The Chief of Administration, Bihar State Food and Civil Supplier Corporation, Sone Bhawan, Bir Chand Patel Path, P.S.-Sachivalaya, P.O G.P.O, District-Patna (Bihar)

3. The Deputy Commissioner, Hazaribag, P.O., P.S and District-Hazaribagh

4. The Deputy Collector, Nazarat, Hazaribagh, P.O., P.S and District-Hazaribagh

5. The Sub-Divisional Officer, Sadar, Hazaribagh, P.O. P.S and District- Hazaribagh

6. The District Provident Officer, Hazaribag, P.O., P.S and District-Hazaribagh

7. The District Magistrate, Bihar State Food and Civil Supplier Corporation Ltd., Hazaribagh, P.O., P.S and District-Hazaribagh

8. The Block Development Officer, Ramgarh, P.O., P.S and District Ramgarh

9. The Accountant General, Jharkhand, having its office at Doranda, P.O. P.S- Doranda, District-Ranchi .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellants : Mr. Prabhat Kumar Sinha, Advocate For the Respondent-State : Mr. Suresh Kumar, SC (L&C)-II : Mr. Rajesh Kumar Singh, AC to SC (L&C)-II For the Respondent Nos.2 to 7 : Mr. Jitendra Shankar Singh, Advocate For the Respondent No.9 : Mr. Sudarshan Srivastava, Advocate

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2025:JHHC:15005-DB

Order No.09/Dated: 10th June, 2025

1. Mr. Prabhat Kumar Sinha, learned counsel for the appellants, on

instruction, has submitted that he may be allowed to withdraw the present

letters patent appeal in view of the observation made by the learned Single

Judge at paragraph No.15 of the impugned judgment dated 30.08.2022 passed

in W.P.(S) No.7063 of 2013.

2. There is no opposition on behalf of Mr. Suresh Kumar, SC (L&C)-II

representing the State, Mr. Jitendra Kumar Singh, learned counsel representing

the respondent Nos.2 to 7 and Mr. Sudarshan Srivastava, learned counsel

representing the respondent No.9 i.e., the Account General, Jharkhand.

3. In view of the submission made on behalf of the appellants as recorded

herein, the present letters patent appeal is hereby, dismissed as withdrawn and

consequently, disposed of.

(Sujit Narayan Prasad, J.)

(Rajesh Kumar, J.) A.Mohanty/Raja Uploaded