Shhakti Aggarwal vs Union Of India
2026 Latest Caselaw 2821 Jhar

Jharkhand High Court

Shhakti Aggarwal vs Union Of India on 8 April, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                           2026:JHHC:10470




                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P.(C) No.5723 of 2023
                                              ------
              Shhakti Aggarwal, son of Late Bajrang Prasad Agarwal, resident of
              603, Neelam Apartments, Mount Mary Road, P.O. & P.S. Bandra West,
              District Mumbai-400050, Maharashtra.                ... ... Petitioner
                                             Versus
              1. Union of India.
              2. Director, Indian Institute of Technology (ISM), Police Line Road,
                  Main Campus IIT (ISM), Hirapur, Sardar Patel Nagar, P.O., P.S.
                  and District Dhanbad (Jharkhand).
              3. Registrar, Indian Institute of Technology (ISM), Police Line Road,
                  Main Campus IIT (ISM), Hirapur, Sardar Patel Nagar, P.O., P.S.
                  and District Dhanbad (Jharkhand).
              4. State of Jharkhand, through the Deputy Commissioner,
                  Dhanbad, P.O., P.S. & District Dhanbad.
              5. Additional Collector, Dhanbad, P.O., P.S. & District Dhanbad.
              6. District Land Acquisition Officer, Dhanbad, P.O., P.S. & District
                  Dhanbad.
                                                              ... ... Respondents
                                              ------
                         CORAM        : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Lukesh Kumar, Advocate

For the Respondent(s): Mrs. Leena Mukherjee, CGC Mrs. Rukmini Kumari, AC to SC Miens-III

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05/ 08.04.2026

Learned counsel representing the petitioner seeks

permission to withdraw this writ petition, with the liberty to file a

fresh writ petition on the fresh cause of action.

2. Permission is granted.

3. Accordingly, this writ petition is dismissed as withdrawn,

with the aforesaid liberty.

4. Pending interlocutory application for amendment being

I.A. No.6867 of 2025, stands disposed of.

(ANANDA SEN, J.) 08th April, 2026 Prashant. Cp-2 Uploaded on 16.04.2026