M/S. Bharat Coking Coal Limited vs The State Of Jharkhand & Others
2025 Latest Caselaw 6596 Jhar

Jharkhand High Court

M/S. Bharat Coking Coal Limited vs The State Of Jharkhand & Others on 29 October, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P.(C) No. 1180 of 2004
            M/s. Bharat Coking Coal Limited                     ..... Petitioner
                                        Versus
            The State of Jharkhand & Others                     ..... Respondents
                                        With
                                 W.P. (C) No. 280 of 2019
            Central Coalfields Limited                          ..... Petitioner
                                            Versus
            The State of Jharkhand & Others                     ..... Respondents
                                             -----

CORAM HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioners: Mr. Anoop Kumar Mehta, Advocate [in W.P. (C) No. 1180 of 2004] Mr. Amit Kumar Das, Advocate [in W.P. (C) No. 280 of 2019] For the Respondents: Mr. Aman Kumar, A.C. to S.C.-VI Mr. Gaurav Raj, A.C. to A.A.G.-II

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32/29.10.2025

W.P.(C) No. 1180 of 2004:

1. Learned counsel for the respondent-State prays for an adjournment.

2. List this case on 17.12.2025.

W.P. (C) No. 280 of 2019:

3. Learned counsel for the petitioner-C.C.L. submits that this case is different

from the one with which it has been tagged.

4. Accordingly, this case is de-tagged from the present batch of cases.

5. Learned counsel for the petitioner submits that the issue in question is no

longer res-integra in view of the judgment rendered by the Hon'ble

Supreme Court in the case of State of U.P. & Another Vs. Northern

Coal Fields reported in 2024 SCC OnLine SC 4092, which in turn, has

been followed by learned Division Bench of this Court in W.P. (C) No.

4478 of 2019 and other analogous cases as well as in W.P. (C) No. 4228

of 2006.

6. Confronted with the aforesaid submission, learned counsel representing

the respondent-State prays for an adjournment.

7. List this case on 10.12.2025.

(TARLOK SINGH CHAUHAN, C.J.)

(RAJESH SHANKAR, J) 29th October, 2025 Satish/Vikas/