Central Coalfields Ltd vs Kuni Devi Wife Of Late Chamtu Munda
2026 Latest Caselaw 2710 Jhar

Jharkhand High Court

Central Coalfields Ltd vs Kuni Devi Wife Of Late Chamtu Munda on 6 April, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                           Neutral Citation No. 2026:JHHC:9490-DB




     IN THE HIGH COURT OF JHARKHAND AT RANCHI
            L.P.A. No. 359 of 2025
1. Central Coalfields Ltd., through its Chairman-cum-Managing
   Director, having its Office at Darbhanga House, Ranchi, PO
   Kotwali, PS Kotwali, District Ranchi, Jharkhand.
2. The Director (Personnel), Central Coalfields Ltd., having its Office
   at Darbhanga House, Ranchi, PO Kotwali, PS Kotwali, District
   Ranchi, Jharkhand.
3. The General Manager (MP&IR), Central Coalfields Ltd., having its
   Office at Darbhanga House, Ranchi, PO Kotwali, PS Kotwali,
   District Ranchi, Jharkhand.
4. The General Manager, Barka Sayal Area, Central Coalfields Ltd.,
   having its Office at Barka Sayal, PO Sayal "D", PS Patratu, District
   Ramgarh, Jharkhand.
5. The Staff Officer (Personnel), Barka Sayal Area, Central Coalfields
   Ltd., having its Office at Barka Sayal, PO Sayal "D", PS Patratu,
   District Ramgarh, Jharkhand.
6. The Project Officer, Urimari Project, Central Coalfields Ltd., Office
   at Urimari, PO PS Urimari, District Hazaribag, Jharkhand.
                                              ...   Appellants/Petitioners
                          Versus
Kuni Devi wife of Late Chamtu Munda, resident of at Raligarha, MPI
Dhowra, PO Raligarha, PS Giddi 'A', District Ramgarh, Jharkhand.
                                          ...     Respondent/Respondent
                          ---------

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

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For the Appellant: Mr. Indrajit Sinha, Advocate Mr. Ankit Vishal, Advocate For the Respondents: Mr. Manoj Kumar Sinha, Advocate

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05/Dated: 06.04.2026

1. This is a Letters Patent Appeal against the order dated 7th of

March 2025 dismissing the Civil Review No.125 of 2024.

2. The Division Bench of this Court in a case of M/s. Bharat

Coking Coal Limited and others Versus Socio Techno

Neutral Citation No. 2026:JHHC:9490-DB

Environmental Institute and others, L.P.A. No. 408 of 2001 decided

on 13.12.2002, held that no LPA would be maintainable against an

order dismissing a review petition. This order has been followed in

Laxman Tamang @ Laxman Kumar Tamang and Others Versus

The State of Jharkhand and Others, L.P.A. No. 226 of 2025 decided

on 10.03.2026.

3. Therefore, based on the above two decisions, we hold that this

review petition is not maintainable and is dismissed without any order

for costs.

4. Pending interim applications, if any, will not survive and are

disposed of.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) April 06, 2026 N.A.F.R. Manoj/ Sharda/Cp.2 Uploaded on 07.04.2026