P.O. Doranda vs Union Of India
2026 Latest Caselaw 1255 Jhar

Jharkhand High Court

P.O. Doranda vs Union Of India on 17 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                         (2026: JHHC: 4397-DB)
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P (C) No. 5488 of 2025

M/s Techno Fuel (India) Private Limited, a company registered under the
Companies Act, 2013, having its registered office at Shukla Colony, Hinoo,
P.O. Doranda, P.S. Doranda & District Ranchi through its Director Rahul Raj,
aged about 38 years, Care of Rasendra Kumar Singh, Resident of Shukla
Colony, Hinoo, P.O. Doranda, P.S. Doranda & District Ranchi
                                                      ---         --- Petitioner
                                  Versus
1. Union of India, through Secretary Ministry of Coal, Government of India,
   having its office at Shastri Bhawan, Dr. Rajender Prasad Marg, P.O., P.S.
   New Delhi & District New Delhi
2. The Secretary, Ministry of Coal, Government of India, having its office at
   Shastri Bhawan, Dr. Rajender Prasad Marg, P.O., P.S. New Delhi & District
   New Delhi
3. Central Coalfields Limited, a Company incorporated under the Companies
   Act, 2013, through its Chairman-cum-Managing Director having its
   registered office at Darbhanga House, Ranchi, P.O. G.P.O., Ranchi, P.S.
   Kotwali, District Ranchi-834001 (Jharkhand).
4. The General Manager (M&S), Central Coalfields Limited having its office
   at Darbhanga House, Ranchi, P.O. G.P.O., Ranchi, P.S. Kotwali, District
   Ranchi-834001 (Jharkhand).
5. Coal India Limited, a company incorporated under the Companies Act,
   2013, through its Chairman-cum-Managing Director having its registered
   office at Coal Bhawan Premise, Plot No. AF-III, Action Area-1A, New
   town, Rajarhat, P.O., P.S. Rajarhat & District Kolkata (West Bengal).
6. The Director Marketing, Coal India Limited, having its office at Coal
   Bhawan Premise, Plot No. AF-III, Action Area-1A, Newtown, Rajarhat,
   P.O., P.S. Rajarhat & District Kolkata (West Bengal)
                                                      ---   ---   Respondents
                                        ---

CORAM: Hon'ble The Chief Justice Hon'ble Mr. Justice Rajesh Shankar

---

For the Petitioner: Ms. Tanya Singh, Advocate For the Union of India: Mr. Prabhat Kumar Sinha, Sr. Panel Counsel For the CIL: Mr. Anoop Kumar Mehta, Advocate Mr. Shubham Malviya, Advocate For the CCL: Mr. Amit Kumar Das, Advocate Mr. Shivam Utkarsh Sahay, Advocate

---

05/ 17.02.2026

1. Ms. Tanya Singh, learned counsel for the petitioner, based on the

instruction from the petitioner, seeks leave to withdraw this petition.

2. Leave is granted.

3. Writ petition is disposed of as withdrawn. No cost(s).

4. Interim applications, if any, do not survive and are disposed of.

(M.S. Sonak, C.J)

(Rajesh Shankar, J) February, 17 2026 Ranjeet/R. Kr.

Uploaded on 17-02-2026