Md. Firoj vs The State Of Jharkhand
2025 Latest Caselaw 3955 Jhar

Jharkhand High Court

Md. Firoj vs The State Of Jharkhand on 16 June, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                                2025:JHHC:15697-DB




                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P. (C) No. 7038 of 2023
                      Md. Firoj, aged about 39 years, son of Md. Aehasan, resident of Village
                      Ranki Mohalla, P.O. and P.S. Garhwa, District Garhwa, PIN 822114
                      (Jharkhand).
                                                                                    ...    Petitioner
                                                   Versus
                      1. The State of Jharkhand, through its Chief Secretary, having its office at
                          Jharkhand Mantralaya, (Project Building), Dhurwa, P.O. Jagannathpur,
                          P.S. Dhurwa, District Ranchi, PIN 834 004 (Jharkhand).
                      2. Principal Secretary, Department of Mines and Geology, Govt. of
                          Jharkhand, having its office at Vikas Bhawan (Nepal House), P.O. and
                          P.S. Doranda, District Ranchi, PIN 834 002 (Jharkhand).
                      3. Deputy Commissioner-cum-District Magistrate, Garhwa, having its office
                          at District Collectorate, P.O. and P.S. Garhwa, District Garhwa, PIN
                          822114 (Jharkhand).
                      4. District Mining Officer, Garhwa, having its office at District Collectorate,
                          P.O. and P.S. Garhwa, District Garhwa, PIN 822114 (Jharkhand).
                                                                                ...     Respondents
                                                   ---------
                      CORAM:               HON'BLE THE CHIEF JUSTICE
                                     HON'BLE MR. JUSTICE RAJESH SHANKAR
                                                   ---------
                      For the Petitioner:          Mr. Sumeet Gadodia, Advocate
                                                   Mrs. Shilpi Sandil Gadodia, Advocate
                                                   Ms. Aanya, Advocate
                      For the Respondents:         Mr. Gaurav Raj, A.C. to A.A.G.-II
                                                   ---------
                      03/Dated: 16.06.2025
                      M.S. Ramachandra Rao, C.J.(Oral)

1. The issue raised in the writ petition is covered by the judgment

rendered on 22nd July 2024 in W.P. (C) No. 6788 of 2023 (M/s Aditya

Enterprises and others v. The State of Jharkhand and others).

2. Therefore, in terms of the said judgment, the order dt. 03.10.2023

passed by 3rd respondent - Deputy Commissioner-cum-District Magistrate,

Garhwa in Confiscation Case No.114/2022-23 is set aside.

3. The writ petition stands disposed of.

(M.S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.) Manoj/Pramanik/Cp.2