A. Laxmi & Anr vs The State Of Jharkhand Through The Chief ...
2026 Latest Caselaw 1062 Jhar

Jharkhand High Court

A. Laxmi & Anr vs The State Of Jharkhand Through The Chief ... on 12 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              W.P.(C) No.646 of 2026
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A. Laxmi & Anr. .... .... Petitioners

-Versus-

The State of Jharkhand through the Chief Secretary, Dhurwa, Ranchi, Jharkhand & Ors. .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioners : Mr. Kritivardhan, Advocate For the State : Mr. P.C. Sinha, AC to GA-III

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th 03/Dated: 12 February, 2026

1. It has been submitted by the learned counsel for the petitioners that the revisional authority is not available. Although, the petitioner has filed a revision being HRC Revision No.1563 of 2026, but he is remediless.

2. An interlocutory application being I.A No.1563 of 2026 has been filed for staying the proceedings in connection with H.R.C Execution Case No.21 of 2024, pending before the court of the learned House Rent Controller, Dhalbhum at Jamshedpur.

3. Till the next date of hearing, further proceedings in connection with HRC Execution Case No.21 of 2024, pending before the House Rent Controller, Dhalbhum at Jamshedpur, shall remain stayed.

4. However, the learned counsel for the respondent-State is directed to take instruction as to whether the Revisional Authority is available or not?

5. As prayed for, List this case on 26.02.2026.

6. The notice upon the respondents are not being issued at this stage and it will be considered on the next date.

(Rajesh Kumar, J.) 12th February, 2026 Raja/- Uploaded