Mahadeo Oraon vs The State Of Jharkhand
2026 Latest Caselaw 2956 Jhar

Jharkhand High Court

Mahadeo Oraon vs The State Of Jharkhand on 10 April, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
       Cont. Case (Civil) No. 1010 of 2025
                        -----

Mahadeo Oraon, S/o Late Bhukhla Oraon, R/o Madhukam Ratu Road, P.O.-Hehal, P.S.-Sukhdeo Nagar, District-

   Ranchi                                  .......... Petitioner
                     -Versus-
1. The State of Jharkhand

2. Ghanshayam Kumar, Circle Officer, Hehal, Ranchi .......... Opp. Parties

-----

CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

For the Petitioner : Mr. Praveen Chandra, Advocate For the O.P. No. 2 : Mr. Suraj Prakash, AC to SC-VII For the Intervenors : Mr. Gaurav Raj, Advocate

-----

Order No.07 Date: 10.04.2026

I.A. No. 2413 of 2026:

1. The present interlocutory application has been filed on

behalf of the applicants seeking intervention in the present

case.

2. The present contempt case was earlier taken up on

13.02.2026 and on the said date, while considering the

factual aspects of the matter, the opposite party No. 2 was

directed to file a show cause affidavit specifically stating as

to whether in compliance of the order dated 22.10.2024,

the applicants/intervenors were issued notices. If so,

whether the applicants were given opportunity to produce

the documents in support of the fact that they had paid

considerable amount by way of settlement to the

petitioner and as to whether any such order was passed

by him before taking steps for evicting the applicants from

the said land.

3. Pursuant to the said order, a show cause affidavit dated

25.02.2026 has been filed on behalf of the opposite party

No. 2.

4. Since in the said show cause affidavit, the opposite party

No. 2 has stated about the issuance of several notices to

the intervenors, it seems appropriate that a copy of the

said show cause affidavit be served to the learned counsel

for the applicants/intervenors so as to enable them to

respond the same.

5. Considering the facts involved in the matter, this Court is

of the view that the applicants/intervenors are necessary

parties in this case. Hence, they are permitted to intervene

in the present case.

6. The petitioner is directed to implead them as opposite

parties in the present case.

7. Necessary insertion in the cause title of the present case

be made by the counsel for the petitioner in course of the

day.

8. I.A. No. 2413 of 2026 is accordingly disposed of.

Cont. Case (Civil) No. 1010 of 2025:

9. Learned counsel for the opposite party No. 2 is directed to

serve a copy of the show cause affidavit dated 25.02.2026

to learned counsel for the newly impleaded opposite

parties.

10. Mr. Gaurav Raj appearing on behalf of the newly

impleaded opposite parties prays for and is allowed two

2 Cont. Case (Civil) No. 1010 of 2025 weeks' time to file response to the statements made in the

show cause affidavit dated 25.02.2026.

11. Since the newly impleaded opposite parties have stated

several facts regarding payment of money to the petitioner

on different occasions in lieu of permitting them to

continue in possession of the land in question, the

petitioner is directed to file response to the statements

made by the newly impleaded opposite parties in I.A. No.

2413 of 2026.

12. Put up this case under the heading "For Admission" on

08.05.2026.

13. The interim order dated 13.02.2026 shall continue till

further order.

(Rajesh Shankar, J.)

10.04.2026 Vikas/

3 Cont. Case (Civil) No. 1010 of 2025