Lakhi Bauri @ Lakhi Devi & Anr vs The State Of Jharkhand & Ors. .... ... ...
2026 Latest Caselaw 1420 Jhar

Jharkhand High Court

Lakhi Bauri @ Lakhi Devi & Anr vs The State Of Jharkhand & Ors. .... ... ... on 20 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                Cont. Case (Civil) No. 943 of 2023

                      Lakhi Bauri @ Lakhi Devi & Anr.         ...      ...     Petitioners
                                                 Versus
                      The State of Jharkhand & Ors.           ....     ...     Opp. Parties
                      CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                      For the Petitioners  : Mr. Baibhaw Gahlaut, Advocate
                      For the Opp. Parites : Mr. Ashok Kumar Yadav, Sr.S.C.-I

40/20.02.2026

Pursuant to the order dated 08.01.2026, Mr. Dwarika Baitha,

District Land Acquisition Officer, Bokaro (the opposite party no. 2) is

physically present before this Court today.

2. Mr. Ashok Kumar Yadav, learned Sr.S.C.-I appearing on

behalf of the opposite parties, while referring to the supplementary

show cause affidavit dated 20.02.2026 filed on behalf of the

opposite party no. 2, submits that L.P.A. (Filing) No. 700 of 2026

has been filed challenging the order dated 08.01.2026 passed in

Civil Review No. 16 of 2025. He, thus, prays for two weeks' time to

pursue the said L.P.A.

3. As against this, learned counsel for the petitioners submits

that the opposite party no.2 has not yet implemented/executed the

order dated 03.08.2023 passed in W.P.(C) No. 4278 of 2020.

Otherwise also, the aforesaid L.P.A. challenging the order passed in

review jurisdiction is not maintainable. It clearly suggests that the

opposite party no. 2 does not intend to comply the aforesaid order

passed by this Court in W.P.(C) No. 4278 of 2020 and wants to

somehow keep the matter pending so as to deprive the petitioners

of the outcome of the said order.

4. Having heard learned counsel for the parties, the opposite

party no. 2 is granted three weeks more time by way of last

indulgence to comply the aforesaid order, failing which the Court

shall proceed against the said opposite party under the provisions of

the Contempt of Courts Act.

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

20.03.2026.

6. The opposite party no. 2 shall remain physically present before

this Court on the next date fixed.

(Rajesh Shankar, J.) February 20, 2026 Ritesh