Smt. Kalawati Devi vs The Union Of India & Ors
2026 Latest Caselaw 862 Jhar

Jharkhand High Court

Smt. Kalawati Devi vs The Union Of India & Ors on 9 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  W.P. (C) No.5674 of 2025
                              -----

Smt. Kalawati Devi .......... Petitioner.

-Versus-

The Union of India & Ors. .......... Respondents.

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Cont. Case (Civil) No.11 of 2026

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Smt. Kalawati Devi .......... Petitioner.

-Versus-

Mr. Satish Kumar & Ors. .......... Opposite Parties.

CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Dr. Ashok Kr. Singh, Advocate Mr. Navneet Toppo, Advocate For the U.O.I. : Mr. Prashant Pallav, ASGI Ms. Shivani Jaluka, AC to ASGI

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       Order No.03                              Date: 09.02.2026

1.     Heard.

2. By our order dated 19th January, 2026, we had granted the

petitioner leave to amend the petition in terms of the schedule

annexed to I.A. No.13259 of 2025.

3. Now, it appears that the amendment has travelled way beyond

the schedule. Even fresh documents have been annexed.

4. Learned counsel for the petitioner contends that there is similarity

between the schedule and the amendment actually carried out.

Once leave is obtained to amend the petition in terms of the

schedule, it is tried that the amendment that is actually carried

out should correspond with the schedule. There is no question of

additions or alterations. There is also no question of introducing

fresh documents. If such additions and alterations were

considered necessary or if introduction of fresh documents was

considered necessary, then it was imperative for the petitioner to

have obtained for further leave from this Court.

5. Accordingly, we do not accept the amended copy of the petition

which has now been filed on record. However, we grant liberty to

the petitioner to amend the petition in terms of the schedule

which was annexed to the aforesaid I.A. Further, we also grant

the petitioner liberty to apply for further leave to amend, if the

petitioner so deems it necessary so that we can consider this

interim application for further leave, if indeed it is filed.

6. Status quo order, if any, to continue until the next week.

7. Learned counsel for the petitioner states that status quo order

should continue for more time.

8. We are not inclined to continue the status quo order any further

because, prima facie, the petitioner is at fault by trying to carry

out an amendment which has travelled beyond the leave which

is already granted.

9. Learned counsel for the petitioner states that leave to amend the

petition will be filed within two days.

10. List this matter on 17th February, 2026.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) 9 February, 2026 th Sanjay/Rahul Uploaded on 09.02.2026