Coal Pariyojna Visthapit Prabhavit ... vs The Union Of India And Ors
2026 Latest Caselaw 268 Jhar

Jharkhand High Court

Coal Pariyojna Visthapit Prabhavit ... vs The Union Of India And Ors on 16 January, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W.P.(PIL) No.1303 of 2019
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Coal Pariyojna Visthapit Prabhavit Kalyan Samiti .... .... Petitioner Versus The Union of India and Ors. .... .... Respondents

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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Sanjeev Sahay, Advocate Mr. Chanchal Jain, Advocate For the State : Mr. Gaurav Raj, AC to AAG-II For the CCL : Mr. Anoop Kumar Mehta, Advocate Mr. Hemendra Sharma, Advocate Mr. Manish Kumar, Advocate For the U.O.I. : AC to ASGI

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33/Dated 16.01.2026

1. At the request of the learned counsel for the petitioner, we

stand over this matter to 25.02.2026 to enable the petitioner to file

rejoinder.

2. The rejoinder may be filed and served by 13.02.2026.

3. In addition, the parties are requested to give their brief

synopsis of their arguments along with the compilation of judgments,

circulars etc. that basis they reply upon.

4. The counsel is also have to consider the impact of Bihar Land

Reforms Act, 1950 and the Coal Bearing Areas (Acquisition and

Development) Act, 1957.

5. List this matter on 25th of February, 2026.

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

(Sujit Narayan Prasad, J.)

16.01.2026 Alankar-Rohit/-