Ram Subhag Singh vs The State Of Jharkhand And Ors
2025 Latest Caselaw 3231 Jhar

Jharkhand High Court

Ram Subhag Singh vs The State Of Jharkhand And Ors on 11 March, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        W.P.(PIL) No. 4045 of 2015
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 Ram Subhag Singh                             .......          Petitioner
                                   Versus
 The State of Jharkhand and Ors.              .......          Respondent
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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 For the Petitioner       : None
 For the Resp.-State      : Mr. Sachin Kumar, AAG-II
                            Mr. Mrinal Kanti Roy, GA-I
                            Mr. Chandan Tiwari, AC to GA-I
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               th
 19/Dated: 11 March, 2025

1. None appears on behalf of the petitioner on call.

2. Reference may be made to the order dated 20.02.2025. In pursuance thereof, two affidavits have been filed on behalf of the respondent-State.

3. It has been stated in the affidavit dated 18.02.2025 that the amount so far as it relates to the claim of Rs.600 crores and Rs. 5,04,57,92,008.00 is in relation to Certificate Case No. 14/2019-20 which has been ascertained after the judgment rendered by the Hon'ble Apex Court in Common Cause vs. Union of India and Ors., (2017) 9 SCC 499.

4. The party concerned i.e., respondent no.5, namely, M/s Panem Coal Mines Ltd. has been shown to approach the revisional authority and as per the affidavit, the matter is lying pending before the revisional authority as of now.

5. So far as the remaining amount to the tune of Rs.118 crores to be recovered from M/s Panem Coal Mines Limited and Rs. 56 crores from M/s West Bengal Emta are concerned, distress warrant has been said to be issued as per the statement made at paragraph-18 thereof.

6. The details of the money spent from the DMFT Fund has been stated in the affidavit filed on 07.03.2025.

7. One Mr. Sangkrito Ray Chaudhuri had appeared on 20.02.2025 in the capacity of legal officer working under the respondent no.5, M/s Panem

Coal Mines Limited and took time to file detail affidavit but there is no appearance on behalf of the respondent no.5.

8. Accordingly, let this case be listed on 17.03.2025.

(Sujit Narayan Prasad, J.)

(Pradeep Kumar Srivastava, J.) Saurabh/-