Raja Gautam vs The State Of Jharkhand Through ...
2026 Latest Caselaw 729 Jhar

Jharkhand High Court

Raja Gautam vs The State Of Jharkhand Through ... on 4 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                       2026:JHHC:2891



           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(C) No.710 of 2026
                               ....

Raja Gautam, Aged 48 years, S/O Late Shomendra Gautam, R/O Flat No.302, Swastik Apartment, 3rd Floor, Gulmohar Park Marg, P.O. & P.S.-Lalpur, Ranchi-834001, Jharkhand .... Petitioner Versus

1. The State of Jharkhand through Principal Secretary, Department of Food, Public Distribution and Consumer Affairs, Project Bhawan, P.O. and P.S. Dhurwa, Dhurwa, Ranchi-834004, Jharkhand

2. Jharkhand State Consumer Disputes Redressal Commission, through its Registrar, P.O. and P.S. Doranda, Ranchi-834002, Jharkhand

3. Smt. Lalmani Prasad, W/O Rama Shankar Prasad, R/O Flat No.403 Balaji Residency, Beside Narmada Apartment, Opp. Prem Honda Service Center, New Dak Bunglow Road, P.O. Patna GPO and P.S. Gandhi Maidan Patna-800001, Bihar .... Respondents ....

 CORAM:            HON'BLE MR. JUSTICE RAJESH KUMAR

For the Petitioner              : Mr. Rajveer Singh, Adv.
                                : Mr. Anurag Rai, Adv.
For the State                   : Mr. Amitesh Kr. Geasen, AC to AAG-IA
                                ....
02/04.02.2026
1.        Heard the parties.

2. The present writ petition has been filed for the following reliefs:-

"(A) For issuance of an appropriate writ(s), order(s) or direction(s), including a writ in the nature of Mandamus, commanding Respondent No. 2 to forthwith scrutinize, register and number the statutory First Appeal filed by the Petitioner on 08-03-2025 bearing Filing Reference No. 202503071505, which is presently shown as "Application Submitted, Pending for Scrutiny".

(B) For issuance of an appropriate writ(s), order(s) or direction(s), including a writ in the nature of Mandamus, commanding Respondent No. 2 to list the aforesaid First Appeal for hearing and decide the same expeditiously within a time-bound period as may be fixed by this Hon'ble Court. (C) For issuance of an appropriate writ(s), order(s) or direction(s), including a writ in the nature of Mandamus, commanding Respondent No. 1 to ensure effective supervision and administrative compliance by Respondent No. 2 so as to secure timely access to justice and expeditious disposal of consumer appeals, particularly in cases involving persons with benchmark disabilities.

(D) For issuance of an appropriate writ(s), order(s) or direction(s), including a writ in the nature of Mandamus, commanding Respondent No. 2 to provide necessary procedural assistance, accessibility support and reasonable accommodation to the Petitioner, who is a person suffering from 2026:JHHC:2891

100% visual disability, in accordance with the provisions of the Rights of Persons with Disabilities Act, 2016."

3. After some argument, learned counsel for the petitioner seeks permission to withdraw the present writ petition with a liberty to work out his remedy in accordance with law.

4. Learned counsel for the other side has raised no objection.

5. Permission is accorded.

6. Accordingly, the present writ petition stands disposed of with the aforesaid liberty.

(Rajesh Kumar, J.) 04.02.2026 Shahid/ Uploaded on 05.02.2026