Ranchi Regional Development Authority vs Lovelin Kumar
2026 Latest Caselaw 1015 Jhar

Jharkhand High Court

Ranchi Regional Development Authority vs Lovelin Kumar on 11 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                L.P.A. No. 19 of 2026
                Ranchi Regional Development Authority, Ranchi & Anr.
                                                      ...   ...    Appellants
                                        Versus
                Lovelin Kumar                         ...     ...      Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR For the Appellants : Mr. Rajiv Ranjan, Advocate General Mr. Manish Kumar, Sr. SC-II For the Respondent :

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Order No. 02 Dated: 11.02.2026

1. Heard learned Advocate General for the appellants.

2. Issue notice to the sole respondent, returnable on 25.02.2026.

3. Place the matter high on board on the said date.

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

(Rajesh Shankar, J.)

February 11, 2026 Manish/Ritesh