Shivji Kumar Singh @ Shivjee Kumar Singh vs The State Of Jharkhand
2026 Latest Caselaw 819 Jhar

Jharkhand High Court

Shivji Kumar Singh @ Shivjee Kumar Singh vs The State Of Jharkhand on 6 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                       2026:JHHC: 3190

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cont. Case (Civil) No.1337 of 2025

       Shivji Kumar Singh @ Shivjee Kumar Singh, aged about
       48 years, S/O Late Kishori Singh, resident of Village
       Ganeshpur, Post + P.S. - Shikari Para, District - Dumka
       (Jharkhand) - 813106.               ...... Petitioner
                                      Versus
       1.     The State of Jharkhand
       2.     Sri Satwik, I.Fo.S., Aged - not known to the
              petitioner, S/O Not Known to the petitioner,
              Divisional Forest Officer, Dumka, P.O. + P.S. +
              District - Dumka, (Jharkhand) - 814101.
                                              ...... Opp. Parties
                                      ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---------

       For the Petitioner             : None
       For the O.Ps.                  : Mr. Sahbaj Akhtar, A.C to A.A.G-III
                                      --------
05/Dated: 06th February, 2026

1. Nobody appears on behalf of the petitioner.

2. The present contempt petition has been filed for initiation of contempt proceeding against the alleged contemnors/ opposite parties for non-compliance of the order dated 04.09.2025, passed in W.P.(C) No.4620 of 2025.

3. In pursuant to order dated 16.01.2026, Mr. Satwik, Divisional Forest Officer, Dumka, is physically present before this Court.

4. The Divisional Forest Officer has brought the compliance order dated 03.02.2026, suggesting that the vehicle, in question, has already been released. Let the copy of order dated 03.02.2026 be kept on record.

5. In that view of the matter, I am not inclined to proceed further in the contempt proceeding. Accordingly, the present contempt case is, hereby, dropped.

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

7. Personal appearance of Mr. Satwik, Divisional Forest Officer, Dumka,, is hereby, dispensed with.

(Rajesh Kumar, J.) 06th February, 2026 Ravi-Chandan/-

Uploaded on 09.02.2026