[Cites 1, Cited by 0]
Jharkhand High Court
Steel Authority Of India Ltd. A ... vs The State Of Jharkhand Through The ... on 6 February, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
[2026:JHHC:3251]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No.97 of 2026
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Steel Authority of India Ltd. a Government of India Company
registered under Section 614 of the Indian Companies Act,
1956, having its Registered office at Ispat Bhawan, Lodhi Road,
New Delhi, having its unit at Bokaro by the name of Bokaro
Steel Plant, Bokaro Steel City, P.O. & P.S. Bokaro Steel City,
District Bokaro through John Tapan Kongari, aged about 58
years, son of P.L. Kongari, resident of Flat No. 802, Block-4,
Sector-4, National Games Housing Complex, Khelgaon, P.O.
Khelgaon, Hotwar, P.S.- Sadar, District- Ranchi, Jharkhand.
... Petitioner
Versus
1. The State of Jharkhand through the Principal Secretary
Department of Water Resources, Govt. of Jharkhand,
Ranchi, having its office at Project Building, P.O. & P.S.
Dhurwa, District Ranchi, Jharkhand.
2. The Dy. Secretary Engineering, Department of Water
Resources, Govt. of Jharkhand, Ranchi, having its office at
Project Building, P.O. & P.S. Dhurwa, District Ranchi,
Jharkhand.
3. The Chief Engineer, Water Resources Department, Govt. of
Jharkhand, Ranchi, P.O. & P.S. Doranda, District Ranchi,
Jharkhand.
4. The Chief Engineer, Planning and Monitoring, Water
Resources Department, Govt. of Jharkhand, Ranchi, P.O. &
P.S. Doranda, District Ranchi, Jharkhand.
5. The Executive Engineer, Tenughat Dam Division,
Tenughat, P.O. & P.S. Tenughat, District Bokaro,
Jharkhand.
... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Indrajit Sinha, Advocate
Mr. Amitabh Prasad, Advocate
For the Opp. Parties : Mr. Kishore Kr. Singh, SC V
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Order No:-02 Dated:-06-02-2026
Heard the parties.
This Civil Miscellaneous Petition has been filed by the petitioner
with the prayer for restoration of W.P.(C) No. 5372 of 2015 to its original
file which stood dismissed for non-compliance of the peremptory order
dated 25.07.2025.
Learned counsel for the petitioner submits that W.P.(C) No. 5372
of 2015 stood dismissed for non-compliance of the peremptory order
dated 25.07.2025. It is next submitted that the petitioner of W.P.(C) No.
5372 of 2015 prayed for time and the prayer for time was allowed subject
to deposit of Rs.2,000/- by the petitioner with the Jharkhand State Legal
Services Authority (JHALSA) within four weeks from the date of that
order. It is then submitted that the said deposit of Rs.2,000/- with
JHALSA could not be made within the stipulated time but instead of
that, inadvertently, the petitioner deposited Rs.1,000/- with JHALSA
out of Rs.2,000/- being imposed upon the petitioner; which resulted in
dismissal of the said W.P.(C) No. 5372 of 2015 for non-compliance of the
peremptory order dated 25.07.2025. It is further submitted that non-
compliance of the peremptory order dated 25.07.2025 was neither
deliberate nor intentional. It is also submitted that the petitioner has
very good grounds to agitate in the said W.P.(C) No. 5372 of 2015 and
unless the same is restored to its original file, the petitioner will be
highly prejudiced. Hence, it is submitted that the W.P.(C) No. 5372 of
2015 be restored to its original file.
Learned counsel appearing for the opposite party has not raised
any serious objection.
Considering the aforesaid submission of the learned counsel for
the petitioner, W.P.(C) No. 5372 of 2015 is directed to be restored to its
original file at the same stage at which it was before its dismissal.
Registry is directed to list W.P.(C) No. 5372 of 2015 before the
appropriate Bench after a week.
This Civil Miscellaneous Petition is disposed of accordingly.
(Anil Kumar Choudhary, J.)
Dated:- 06.02.2026
Saroj/
