Hari Nandan Singh vs The State Of Jharkhand And Others
2026 Latest Caselaw 3004 Jhar

Jharkhand High Court

Hari Nandan Singh vs The State Of Jharkhand And Others on 13 April, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   L.P.A. No. 835 of 2025
Hari Nandan Singh                               ....     .... Appellant
                                 Versus
The State of Jharkhand and others           .... .... Respondents
                         ---    ---
   CORAM : HON'BLE THE CHIEF JUSTICE
               HON'BLE MR. JUSTICE RAJESH SHANKAR
                         ------

For the Appellant        :      In Person
For the Resp.-State      :      Mr Indranil Bahaduri, SC-IV
For the Resp. JSIC       :      Mr Sanjoy Piprawall, Advocate
For the Resp. No. 3      :      Mr Abhay Prakash, Advocate
                                Mr Niraj Kumar Mishra, Advocate
                         -----
05 /Dated: 13.04.2026

       I.A. No.5178 of 2026

1. Heard the petitioner in person and Mr Ajay Nath Jha, Deputy

Commissioner, Bokaro, who has taken pains to appear in person.

2. This I.A. seeks extension of three weeks' time to comply with the

directions in our order dated 16.03.2026. Upon perusing the averments in

the I.A. and hearing the Deputy Commissioner, who is present in the Court,

we are satisfied that some extension is necessary. This is more so, because

the Deputy Commissioner has assured us that he will look into the entire

matter without restricting it only to the issue of information under the RTI

and see what best can be done to resolve the grievances of the petitioner.

3. Accordingly, we extend the period for compliance by four weeks

from today.

4. We post the matter on 15th of June, 2026.

5. The respondents must give the petitioner an advance copy of the

report / compliance affidavit, so as to reach the petitioner at least by 8th of

June, 2026.

6. With the fond hope that the issues raised by the petitioner would be

sorted out, we grant the above extension and post the matter on 15th of June,

2026.

7. This I.A. is disposed of.

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

(Rajesh Shankar, J.) April 13, 2026 Ranjeet / R.Kr.