Bindu Barnabas Hansda vs The State Of Jharkhand
2026 Latest Caselaw 891 Jhar

Jharkhand High Court

Bindu Barnabas Hansda vs The State Of Jharkhand on 9 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                           Neutral Citation No. 2026:JHHC:3415-DB




     IN THE HIGH COURT OF JHARKHAND AT RANCHI
            W.P. (PIL) No. 6860 of 2025
1. Bindu Barnabas Hansda, aged about 46 years, son of Daniel
   Hansda,
2. Binod Soren, aged about 20 years, son of Somay Soren,
   Both resident of Village Taljhari, P.O. & P.S. - Lalmatia, District -
   Godda (Jharkhand).
                                                          ...   Petitioners
                           Versus
1. The State of Jharkhand
2. Secretary, Government of Jharkhand, Project Building, P.O. and
   P.S. Dhurwa, District Ranchi,
3. Union of India through Secretary, Ministry of Coal, A-Wing, Shastri
   Bhawan, Dr. Rajendra Prasad Marg, New Delhi, P.O. Hauz Khas,
   P.S.-Parliament Street, District New Delhi, State Delhi,
4. Deputy Commissioner, Godda, P.O.& P.S.-Godda, District- Chatra,
5. Circle Officer, Boarijor, P.O. & P.S.-Boarijor, District Godda,
6. Eastern Coalfield Limited through Chairman-Cum Managing
   Director, P.O. and P.S.-Dishergarh, District-Paschim Bardhaman,
   State West Bengal.
7. Area General Manager, Rajmahal Project, Eastern Coalfield
   Limited, Dhankunda, P.O. & P.S. - Lalmatia, District - Godda,
   State- Jharkhand.
8. General Manager, Operations, Rajmahal Project, Eastern
   Coalfields Limited, Dhankunda, P.O. & P.S. - Lalmatia, District -
   Godda, State- Jharkhand.
                                                      ...     Respondents
                           ---------

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

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For the Petitioners: Mr. Avilash Kumar, Advocate Mr. Abhinav Kumar Agarwal, Advocate For the State: Mr. Piyush Chitresh, A.C. to A.G. For the UOI: Mr. Prashant Kumar Singh, Dy.S.G.I. Mr. Karbir, A.C. to Dy.S.G.I.

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02/Dated: 09.02.2026

1. Learned counsel for the petitioners after arguing the matter for

some time seeks liberty to withdraw this petition with liberty to the

Neutral Citation No. 2026:JHHC:3415-DB

petitioners and others to take out appropriate proceedings concerning

their grievances that certain mandatory provisions of the Land

Acquisition, Rehabilitation and Resettlement Act, 2013 were not

followed, and also for considering their prayer for alternative site

towards rehabilitation.

2. Leave is granted with liberty as prayed for.

3. The writ petition stands disposed of accordingly.

4. All contentions of all parties are, however, left open.

5. Pending application(s), if any, shall also stand disposed of.

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

(Rajesh Shankar, J.) February 09, 2026 N.A.F.R. Manoj/ Sharda/Cp.2 Uploaded on 10-Feb-26