M/S Vedanta Limited vs Union Of India & Ors
2025 Latest Caselaw 6912 Jhar

Jharkhand High Court

M/S Vedanta Limited vs Union Of India & Ors on 17 November, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W.P(C) No. 441 of 2025
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M/s Vedanta Limited ... ... ... Petitioner

Versus Union of India & Ors. ... ... ... Respondents

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

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For the Petitioner :Mr. Indrajit Sinha, Advocate :Mr. Bibhash Sinha, Advocate For the U.O.I. :Mr. Prashant Pallav, A.S.G.I. :Mr. Kumar Vaibhav, C.G.C. :Mr. Parth Jalan, Advocate

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Order No.08/Dated 17th November, 2025

1. Let a specific affidavit be filed on behalf of the State stating whether the land in question, which is the subject matter of the mining lease in the present writ petition, falls under the judgment passed by the Hon'ble Apex Court in IN RE: Saranda Wildlife Sanctuary v. Union of India & Ors., passed in I.A. No. 153500 of 2024 (IN RE: T. N. Godavarman Thirumulpad v. Union of India & Ors.), reported in 2025 INSC 1311.

2. Let such affidavit be filed within two weeks.

3. Post this matter on 08th December, 2025.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

17.11.2025 Umesh/Abhishek

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