M/S Raj Cold Storage vs The Union Of India
2026 Latest Caselaw 728 Jhar

Jharkhand High Court

M/S Raj Cold Storage vs The Union Of India on 4 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                             2026:JHHC:2885

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W.P.(C) No.628 of 2026

    M/s Raj Cold Storage, a proprietorship firm, having its
    unit at Plot No. 18, 21 & 31, Khasra - 3/Khatoni1/Thana
    No. - 23, Village Jamuna, Tehsil - Gola, District Ramgarh,
    through its proprietor Mr. Subhas Kumar Saha, aged
    about 58 years, son of Sri Ram Kishore Prasad, resident
    of Boddam Bazaar, P.O. & P.S. -Kolghatti, District -
    Hazaribagh.                           ...... Petitioner

                         Versus
    1.   The Union of India, through its Secretary, Ministry
         of Agriculture & Farmers Welfare, Department of
         Agriculture & Farmers Welfare, having its office at
         Krishi Bhawan, Rajpath, Central Secretariat, P.O -
         Krishi Bhawan, P.S. - Parliament Street, New Delhi-
         110001;
    2.   National Horticulture Board, Department of
         Agriculture Cooperation & Farmers Welfare,
         Ministry of Agriculture & Farmers Welfare,
         Government of India, through its Managing
         Director, having its office at 85, Institutional Area,
         Sector-18, P.O & P.S. - Sector 18, District -
         Gurugram, Haryana;
    3.   Deputy Director, National Horticulture Board,
         Ranchi, having its office at Laxmi Nivas, Krishi
         Bhawan, Kanke Road, P.O. Kanke, P.S. Gonda,
         District - Ranchi, Jharkhand;
    4.   Chief Manager, Canara Bank, Hazaribagh Branch,
         having its office at Guru Gobind Singh Road, P.O.
         Boddom Bazar, P.S. Sadar, District - Hazaribagh -
         825301.
    5.   District Horticulture Officer, Hazaribagh, having its
         office at-Shankarpur, Barkagaon Road, P.O. - Head
         Office, Hazaribagh, P.S. - Sadar, Hazaribagh -
         825301.                           ...... Respondents
                         ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---------

For the Petitioner : Mr. Rahul Lamba, Advocate Mr. Anish Kamal, Advocate Mr. Aditya Khandelwal, Advocate Ms. Kanu Priya, Advocate For the Resp.-UOI : Mr. Prashant Pallav, ASGI

--------

02/Dated: 04th February, 2026

1. The present writ petition has been filed for the

2026:JHHC:2885

following reliefs :-

"(a) for issuance of an appropriate writ or writ in the nature of Mandamus directing the Respondents to consider and accept the majority view/ decision of the Re-Joint Inspection Team, given by Respondent No. 4 and Respondent No. 5 that there is no bunker coil installed at the project site of the Petitioner on 24.02.2025 or thereafter;.

(b) In the alternative, for the issuance of an appropriate writ or writ in the nature of Mandamus directing that the authorized representative of Respondent No.2 along with Respondent No. 4 and Respondent No. 5 shall conduct a fresh re-joint inspection of the project site of the Petitioner in a time bound manner and to report the same to Respondent No.2.

(c) for the issuance of an appropriate writ or writ in the nature of Mandamus directing the Respondent No.2 to consider the subsidy claim of the Petitioner and to pass a reasoned order, after hearing the Petitioner, in a time bound manner and thereafter to release the admissible Capital Investment Subsidy in favour of the Petitioner."

2. Learned counsel for the petitioner seeks permission to withdraw the present writ petition with a liberty to file fresh one incorporating the subsequent cause of action, which has been arisen during the pendency of the present writ petition.

3. Learned counsel for the respondents has raised no objection.

4. With the aforesaid liberty, the present writ petition is, hereby, disposed of.

5. Pending interlocutory application, if any, stands disposed of.

(Rajesh Kumar, J.) 04th February, 2026 Ravi-Chandan/-

Uploaded on 05.02.2026