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Jharkhand High Court
Gopal Patar @ Gopal Chandra Patar vs Shri Prashant Kumar on 6 February, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:3186
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Contempt (Civil) Case No. 1038 of 2024
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1. Gopal Patar @ Gopal Chandra Patar, aged about 55 years, son of Late
Upendra Nath Patar @ Satya Narayan Patar, resident of village Gohla, Post
Badiya, Police Station Musabani, District East Singhbhum.
2. Upendra Nath Patar, aged about 70 years, son of Late Satya Nath Patar,
resident of village Gohla, Post Badiya, Police Station Musabani, District East
Singhbhum.
3. Most. Kolabati Handa, aged about 73 years, widow of Late Ganesh Hansda,
resident of village Gohla, Post Badiya, Police Station Musabani, District East
Singhbhum.
4. Kailash Patar, aged about 56 years, son of Late Satya Narayan Patar,
resident of village Gohla, Post Badiya, Police Station Musabani, District East
Singhbhum.
5. Surai Tudu, aged about 69 years, son of Bhagti Tudu, resident of village
Lakrabasa, Post Balijuri, Police Station Gurubanda, District East Singhbhum.
6. Lachhu Hembram, aged about 69 years, son of Late Srumu Hembram @
Jugnu Hembram, resident of village Lakrabasa, Post Balijuri, Police Station
Gurubanda, District East Singhbhum.
7. Bhutar Soren, aged about 59 years, son of Late Rangya Soren @ Champayi
Soren, resident of village Lakrabasa, Post Balijuri, Police Station Gurubanda,
District East Singhbhum.
8. Padu Mandi, aged about 59 years, son of Sunaram Mandi, resident of village
Lakrabasa, Post Balijuri, Police Station Gurubanda, District East Singhbhum.
9. Guru Charan Mardi, aged about 61 years, son of Late Rengta Mardi, resident
of village Gohla, Post Badiya, Police Station Musabani, District East
Singhbhum.
10. Dharmendra Patar, aged about 56 years, son of Late Shri Pati Patar (Original
Writ Petitioner No. 10), resident of village Gohla, Post Badiya, Police Station
Musabani, District East Singhbhum.
11. Santosh Patar, aged about 77 years, son of Late Satya Nath Patar, resident
of village Gohla, Post Badiya, Police Station Musabani, District East
Singhbhum.
12. Karunath Soren, aged about 50 years, son of Most. Dangi Soren (Original
Writ Petitioner No. 12) and Late Rangya Soren @ Champayi Soren, resident
of village Lakrabasa, Post Balijuri, Police Station Gurubanda, District East
Singhbhum.
13. Bindu Murmu, aged about 78 years, son of Bhado Mumu @ Madi Murmu,
resident of village Lakrabasa, Post Balijuri, Police Station Gurubanda, District
East Singhbhum.
14. Sankho Tudu, aged about 44 years, son of Samo Tudu @ Putul Tudu,
resident of village Lakrabasa, Post Balijuri, Police Station Gurubanda, District
East Singhbhum.
15. Sadhu Murmu, aged about 52 years, widow of Matu Murmu (Original Writ
Petitioner No. 15), resident of village Banmakari, Post Murakata, Police
Station Gurubanda, District East Singhbhum.
16. Singo Soren, aged about 54 years, son of Late Gopal Soren, resident of
village Banmakari, Post Murakata, Police Station Gurubanda, District East
Singhbhum.
17. Hiralal Baraik, aged about 52 years, son of Late Gopal Baraik, resident of
village Banmakari, Post Murakata, Police Station Gurubanda, District East
Singhbhum.
18. Jhapu Bera, aged about 81 years, son of Late Doma Bera, resident of village
Banmakari, Post Murakata, Police Station Gurubanda, District East
Singhbhum.
1.
19. Rajendra Bera, aged about 51 years, son of Late Hariram Bera (Original Writ
Petitioner No. 19), resident of village Banmakari, Post Murakata, Police
Station Gurubanda, District East Singhbhum.
20. Ludgi Murmu, aged about 59 years, widow of Late Simal Murmu (Original
Writ Petitioner No. 20), resident of village Banmakari, Post Murakata, Police
Station Gurubanda, District East Singhbhum.
21. Karu Murmu @ Koru Murmu, aged about 66 years, son of Late Dhuma
Murmu, resident of village Banmakari, Post Murakata, Police Station
Gurubanda, District East Singhbhum.
22. Buddheshwar Tudu, aged about 47 years, son of Late Madan Tudu, resident
of village Banmakari, Post Murakata, Police Station Gurubanda, District East
Singhbhum.
23. Subhash Karamkar, aged about 40 years, son of Late Santosh Karamkar,
resident of village Kanyaluka, Post Balki, Police Station Gurubanda, District
East Singhbhum.
24. Singrai Tudu, aged about 36 years, son of Late Bhauta Tudu, resident of
village Kanyaluka, Post Balki, Police Station Gurubanda, District East
Singhbhum.
25. Bijay Tudu @Bijuy Tudu, aged about 73 years, son of Late Bhogna Tudu,
resident of village Kanyaluka, Post Balki, Police Station Gurubanda, District
East Singhbhum.
26. Masang Hansda, aged about 46 years, son of Late Karu Hansda (Original
Writ Petitioner No. 26), resident of village Kanyaluka, Post Balki, Police
Station Gurubanda, District East Singhbhum.
27. Shankar Nayak @ Daya Shankar Nayak, aged about 72 years, son of Late
Praphulya Nayak, resident of village Bhakar, Post Tinpura, Police Station
Gurubanda, District East Singhbhum.
28. Shaktipad Nayak, aged about 58 years, son of Late Natwar Nayak, resident
of village Bhakar, Post Tinpura, Police Station Gurubanda, District East
Singhbhum.
29. Kanuram Mardi, aged about 74 years, son of Late Ramdas Mardi, resident of
village Bhakar, Post Tinpura, Police Station Gurubanda, District East
Singhbhum.
30. Sujana Nayak, aged about 46 years, widow of Late Tarapado Nayak
(Original Writ Petitioner No. 30), resident of village Bhakar, Post Tinpura,
Police Station Gurubanda, District East Singhbhum.
31. Dhani Hembrom, aged about 71 years, son of Gorai Tudu @ Samu Tudu,
resident of village Lakrabasa, Post Balijuri, Police Station Gurubanda, District
East Singhbhum.
32. Raghupati Tudu, aged about 57 years, son of Nuthu Tudu @ SamuTudu,
resident of village Lakrabasa, Post Balijuri, Police Station Gurubanda, District
East Singhbhum.
33. Rawde Tudu @ Raonde Tudu, aged about 37 years, widow of Late Karunath
Tudu (Original Writ Petitioner No.33), resident of village Lakrabasa, Post
Balijuri, Police Station Gurubanda, District East Singhbhum.
34. Karu Tudu @ Bedga Manjhi, aged about 46 years, son of Late Konda
Manjhi, resident of village Lakrabasa, Post Balijuri, Police Station
Gurubanda, District East Singhbhum.
35. Bhim Kisku, aged about 66 years, son of Late Lansa Kisku, resident of
village Lakrabasa, Post Balijuri, Police Station Gurubanda, District East
Singhbhum.
36. Fulmani Murmu, aged about 45 years, daughter of Late Kalidas Murmu
(Original Writ Petitioner No. 36), resident of village Chandanpur, Post Shyam
Sunderpur, Police Station Shyam Sunderpur, District East Singhbhum.
37. Nirjan Nayak, aged about 61 years, son of Late Santosh Nayak, resident of
village Bhakar, Post Tinpura, Police Station Gurubanda, District East
Singhbhum.
38. Samu Murmu, aged about 50 years, son of Late Sangra Murmu, resident of
village Bhakar, Post Tinpura, Police Station Gurubanda, District East
Singhbhum.
2.
39. Chope Hembrom @ Chapy Hembrom, aged about 60 years, son of Late
Chutayi Hembrom, resident of village Murathakra, Post Murathakra, Police
Station Gurubanda, District East Singhbhum.
40. Dhanuram Mardi @ Dhanuram Mandi, aged about 67 years, son of Late
Chamtu Mardi, resident of village Murathakra, Post Murathakra, Police
Station Gurubanda, District East Singhbhum.
41. Gangi Murmu, aged about 62 years, widow of Late Jadu Murmu (Original
Writ Petitioner No.41), resident of village Murathakra, Post Murathakra,
Police Station Gurubanda, District East Singhbhum.
42. Somnath Murmu, aged abut 22 years, grand son of Barsa Murmu (Original
Writ Petitioner No. 42), resident of village Murathakra, Post Murathakra,
Police Station Gurubanda, District East Singhbhum. ... Petitioner(s)
-Versus-
1. Shri Prashant Kumar, the Special Secretary, Water Resources
Department, Govt. of Jharkhand, Ranchi, at Nepal House, Doranda,
Ranchi.
2. The State of Jharkhand. ...Opp. Party(s)
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CORAM : SRI ANANDA SEN, J.
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For the petitioner(s): Mr. Samavesh Bhanj Deo, Advocate.
For the State Mr. Ratnesh Kumar and Rakesh Kr. Shahi, Advocates.
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08/06.02.2026: The affidavit filed by the opposite parties is accepted.
2. Heard the parties.
3. Learned counsel for the State submits that 33 petitioners, out of
42 petitioners, have been issued Vikash Pustika. So far as nine petitioners
are concerned, they have not filled up the necessary forms and they have
not supplied the necessary documents, but their cases are in active
consideration.
4. Considering the aforesaid submission, I am of the opinion that
no contempt is made out. Accordingly, this contempt is dropped.
5. Pending interlocutory application, if any, also stands disposed of.
6. Liberty is reserved to the petitioners to file appropriate
application challenging the order passed by the opposite parties.
06th February, 2026 (ANANDA SEN, J.)
Anu/-Cp2.
Uploaded on: 9.2.2026
