M/S Shiv Kumar Prasad vs State Of Jharkhand & Ors
2025 Latest Caselaw 5511 Jhar

Citation : 2025 Latest Caselaw 5511 Jhar
Judgement Date : 4 September, 2025

Jharkhand High Court

M/S Shiv Kumar Prasad vs State Of Jharkhand & Ors on 4 September, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(C) No. 4503 of 2025
M/s Shiv Kumar Prasad                                  ...... Petitioner
                                   versus
State of Jharkhand & ors.                              ...... Respondents
                            W.P.(C) No. 3089 of 2025
Hetamsaria Projects Private Ltd.                       .... Petitioner
                                   versus
State of Jharkhand & ors.                              .... Respondents
                            W.P.(C) No. 3162 of 2025
Hetamsaria Projects Private Ltd.                       .... Petitioner
                                   versus
State of Jharkhand & ors.                              .... Respondents
                            W.P.(C) No. 3163 of 2025
Hetamsaria Projects Private Ltd.                       .... Petitioner
                                   versus
State of Jharkhand & ors.                              .... Respondents
                            W.P.(C) No. 3164 of 2025
Hetamsaria Projects Private Ltd.                       .... Petitioner
                                   versus
State of Jharkhand & ors.                              .... Respondents
                            W.P.(C) No. 3387 of 2025
M/s Jamir Uddin Ansari                                 .... Petitioner
                                   versus
State of Jharkhand & ors.                              .... Respondents
                            W.P.(C) No. 3884 of 2025
M/s Shyam Stone Mine                                         .... Petitioner
                                   versus
State of Jharkhand & ors.                              .... Respondents
                            W.P.(C) No. 4504 of 2025
M/s Bhagwati Stone Works                               .... Petitioner
                                   versus
State of Jharkhand & ors.                              .... Respondents
                            W.P.(C) No. 4514 of 2025
Shiv Kumar Prasad                                      .... Petitioner
                                    versus
State of Jharkhand & ors.                                     .... Respondents
                            W.P.(C) No. 4515 of 2025
Shiv Kumar Prasad                                             .... Petitioner
                                   versus
State of Jharkhand & ors.                                     .... Respondents
                            W.P.(C) No. 4537 of 2025
Hetamsaria Projects Private Ltd.                              .... Petitioner
                                   versus
State of Jharkhand & ors.                                     .... Respondents
                            W.P.(C) No. 4543 of 2025
Hetamsaria Projects Private Ltd.                              .... Petitioner
                                   versus
State of Jharkhand & 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. Sumeet Gadodia, Advocate : Mr. Shruti Shekhar, Advocate : Mr. Nillohit Choubey, Advcoate : Mrs. Shilpi Sandil, Advocate : Mrs. Sanya Kumari, Advocate : Mr. Ranjeet Kushwaha, Advocate : Mr. Prakhar Hanit, Advocate : Mr. Anish Lal, Advocate

For the Respondents : Mr. Rajiv Ranjan, Advocate General : Mr. Ashutosh Anand, AAG-III : Mr. Manoj Kumar, SC to JMDC : Mr. Shrey Mishra, AC to AG : Mr. Sahbaj Akhtar, AC to AAG-III

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Order No.04/ Dated 04th September, 2025

1. We have heard the learned counsel for both the parties.

2. Hearing concluded.

3. The Judgment is reserved.

4. The rejoinder has been filed to the counter-affidavit by serving the copy of the same upon the learned counsel for the State.

5. It is taken on record.

6. The learned counsel appearing for the parties, however, has submitted that the written notes of argument will be filed by them till 09.09.2025.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

Suman/Abha