Ananda Prabha Barat vs The State Of Jharkhand
2026 Latest Caselaw 2954 Jhar

Jharkhand High Court

Ananda Prabha Barat vs The State Of Jharkhand on 10 April, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Contempt Case (Civil) No. 785 of 2025

        Ananda Prabha Barat                     ...   ...     Petitioner
                                       Versus
       1. The State of Jharkhand
       2. Shri K.K. Rajhans, District Land Acquisition Officer, Ranchi
                                                ...     ... Opposite Parties
        CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                                         -----

For the Petitioner : Mr. A.K. Sahani, Advocate For the Opposite Party No. 2 : Mr. Shray Mishra, AC to AG

-----

07/10.04.2026 Pursuant to the order dated 09.01.2026, the opposite

party no. 2 - Mr. Krishna Kanhaiya Rajhans, District Land

Acquisition Officer, Ranchi is physically present before this Court. A

show cause affidavit has also been filed on his behalf annexing a

copy of order dated 22.01.2026 (Annexure-C to the show cause

affidavit dated 28.01.2026) mentioning inter alia that an amount of

Rs.14,87,200/- will be paid to the petitioner as soon as the said

amount is made available.

2. As against this, Mr. A.K. Sahani, learned counsel for the

petitioner, submits that the opposite party no. 2 has passed the said

order quite belatedly despite the fact that this Court vide order

dated 20.10.2022 passed in W.P.(C) No. 3779 of 2022 had directed

the opposite party no. 2 to take appropriate decision on the

petitioner's representation within six weeks from the date of filing

of the representation. Moreover, the opposite party no. 2 has

committed a serious contempt in mentioning in the order dated

22.01.2026 that the amount of Rs.14,87,200/- will be paid to the

petitioner as soon as the said amount is made available.

3. I find justification in the said submission of learned

counsel for the petitioner. The opposite party no. 2 has in fact

committed an inordinate delay of more than three years in

complying with the aforesaid order of this Court.

4. Mr. Shray Mishra, AC to AG appearing on behalf of the

opposite party no. 2, on instruction of the said opposite party,

submits that if the petitioner approaches the opposite party no. 2,

the compensation amount of Rs.14,87,200/- shall be paid to her

without fail.

5. Considering the said submission, the petitioner is

directed to attend the office of the opposite party no. 2 on

15.04.2026 at 10.30 a.m. The petitioner having attended the said

office, the opposite party no. 2 shall ensure that the said amount is

paid to her on the said date.

6. The opposite party no. 2 shall also file a compliance

affidavit by 16.04.2026.

7. If the said payment is made by the opposite party

no. 2 to the petitioner, he is not required to be present before this

Court on the next date.

8. Put up this case under the heading "For Orders" on

17.04.2026.

(Rajesh Shankar, J.)

April 10, 2026 Manish