Jharkhand State Housing Board vs Yogesh Kumar Singh
2026 Latest Caselaw 973 Jhar

Jharkhand High Court

Jharkhand State Housing Board vs Yogesh Kumar Singh on 10 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                    2026:JHHC:3513-DB



      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   L.P.A. No. 523 of 2025
                             With
                   I.A. No. 5015 of 2025

     1. Jharkhand State Housing Board, through its Managing
        Director, Harmu, Ranchi
     2. Secretary, Jharkhand State Housing Board, Harmu, Ranchi
     3. Assistant Engineer, Jharkhand State Housing Board, Harmu,
        Ranchi
     4. Revenue Officer, Jharkhand State Housing Board, Harmu,
        Ranchi                           ...  ...   Appellants
                             Versus
     Yogesh Kumar Singh, S/o Ramdeo Singh, R/o Village-Kosdihara,
     PO & PS-Goh, District-Aurangabad: At Present residing at Quarter
     No. 41, Judges Colony, Kanke Road, Ranchi
                                         ...  ...   Respondent
                                   -----

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

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For the Appellants : Mr. Gaurav Raj, Advocate Mr. Vivek Aditya, Advocate For the Respondent : Mr. Ankit Vishal, Advocate

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Order No. 02 Dated: 10.02.2026

1. Heard learned counsel for the parties.

2. Considering the order dated 27.01.2026, disposing of I.A. No.

5019 of 2025 in L.P.A. No. 513 of 2025 and order dated

09.02.2026, disposing of I.A. No. 4978 of 2025 in L.P.A. No. 514

of 2025, we dismiss I.A. No. 5015 of 2025 filed in the instant

appeal by adopting the reasoning in the above referred orders.

3. We are satisfied that there is no material distinction between the

cause shown in the present interlocutory application and the

interlocutory applications that we have dismissed by the above

two orders.

4. Accordingly, I.A. No. 5015 of 2025 is dismissed.

2026:JHHC:3513-DB

5. As a consequence, the instant appeal is also dismissed.

6. If there is any further interlocutory application(s), the same will

not survive and is hereby dismissed.

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

(Rajesh Shankar, J.)

February 10, 2026 Manish/Ritesh

Uploaded on 11.02.2026