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Jharkhand High Court
Shiv Kumar Prasad vs State Of Jharkhand on 4 February, 2026
Author: Rajesh Shankar
Bench: Rajesh Shankar
Neutral Citation No. 2026:JHHC:2857-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 501 of 2026
Shiv Kumar Prasad, having its registered office at Abadganj,
Daltonganj, P.O & P.S- Daltonganj, District- Palamu, PIN-822101,
(Jharkhand), through its Proprietor Shiv Kumar Prasad, aged about 63
years, Son of Saryu Saw, resident of Abadganj Ward no-22 near
Bhudhan Office, Daltonganj, P.O & P.S- Daltonganj, Palamu,
Jharkhand, PIN 822101.
... Petitioner
Versus
1. State of Jharkhand, through the Secretary, Department of Mines
and Geology, having its Office at Vikas Bhawan (Nepal House),
P.O. & P.S. Doranda, District Ranchi, PIN 834002.
2. Deputy Secretary, Department of Mines and Geology, having its
Office at Vikas Bhawan (Nepal House), P.O. & P.S. Doranda,
District Ranchi, PIN 834002.
3. Director, Department of Mines and Geology, having its Office at
Vikas Bhawan (Nepal House), P.O. & P.S. Doranda, District
Ranchi, PIN 834002.
4. Jharkhand State Mineral Development Corporation Ltd., through its
chairman, having its office at Khanij Bhawan, P.O. and P.S.
Doranda, District Ranchi, PIN 834002.
5. Managing Director, Jharkhand State Mineral Development
Corporation Ltd., having its office at Khanij Bhawan, P.O. and P.S.
Doranda, District Ranchi, PIN 834002.
6. Deputy Commissioner, Garhwa, having its office at District
Collectorate, Garhwa, P.O. and P.S. Garhwa, District Garhwa
(Jharkhand).
7. District Mining Officer, Garhwa, having its office at District
Collectorate, Garhwa, P.O. and P.S. Garhwa, District Garhwa
(Jharkhand).
... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner: M/s. Sumeet Gadodia, Ranjeet Kushwaha,
Shruti Shekhar, Amish Lall, Advocates
For the State: Mr. Aditya Raman, A.C. to G.A.-III
For the JSMDC: Mr. Gaurav Raj, Advocate
---------
Neutral Citation No. 2026:JHHC:2857-DB
02/Dated: 04.02.2026
1. Heard learned counsel for the parties.
2. The learned counsel for the parties fairly accept that the issues
raised in this petition stand answered against the petitioner in the
case of M/s. Shiv Kumar Prasad v. State of Jharkhand and Others,
W.P. (C) No. 4503 of 2025 and connected matters, disposed of by
judgment and order dated 25.09.2025.
3. Therefore, by adopting the reasoning in the above judgment
and order, we dismiss this petition without any order of cost.
4. However, consistent with the observations in paragraph
158 of the above-referred judgment and order, even in this petition,
we clarify that it will be open to the petitioner to approach the
prescribed authority for refund of security deposit, if any. If such
representation is made, the same should be disposed of within a
maximum of three months from its receipt. Further, if there is any
dispute regarding such refund, the petitioner is given a liberty to
invoke the arbitration clause, if the petitioner so desires.
5. With the above liberty, this petition is disposed of.
6. Pending Interlocutory Applications are also disposed of.
(M. S. Sonak, C.J.)
(Rajesh Shankar, J.)
February 04, 2026
N.A.F.R.
Manoj/ Sharda/Cp.2
Uploaded on 04.02.2026
