Central Coalfields Limited vs Kalia Manjhi & Ors
2026 Latest Caselaw 484 Jhar

Jharkhand High Court

Central Coalfields Limited vs Kalia Manjhi & Ors on 29 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                F.A. No. 09 of 2014
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Central Coalfields Limited ..... Appellant Versus Kalia Manjhi & Ors. ..... Respondents With F.A. No. 10 of 2014 With F.A. No. 11 of 2014 With F.A. No.13 of 2014 With F.A. No.14 of 2014 With F.A. No. 15 of 2014 With F.A. No. 17 of 2014 With F.A. No. 18 of 2014 With F.A. No. 19 of 2014

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Union of India through its Chief of Revenue and Central Coalfields Limited through its C.M.D. Darbhanga House, Ranchi ..... Appellant Versus

1.Ajay Murmu 2(i) Parvati Devi 2(ii) Khande Manjhi ..... Respondents With

With

With

With

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Union of India through its Chief of Revenue and Central Coalfields Limited through its C.M.D. Darbhanga House, Ranchi ..... Appellant

Versus

1.Ramlal Manjhi

2.Manjhalu Manjhi

3.Chhotaka Manjhi

4.Baburam Manjhi

5.Bandhan Manjhi

6.Moti Manjhi

7.(a) Manoj Tudu

7.(b) Mannu Tudu

8.Sukhram Manjhi ..... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Amit Kr. Das, Advocate Mr. Swati Shalini, Advocate For the State : Mr. Rakesh Kumar Shahi, Advocate For the Private Respondent : Mr. Nandu Ram, Advocate

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27/29.01.2026

It appears from the Office Note that Notice was served upon the substituted Respondent No.2 (i) through her son, whereas Notice was served upon substituted Respondent No. R-2(ii) personally, however, when the case is called out, none appears for Respondent No.R-2(i) and Respondent No.R-2(i).

Thus, the service of Notice upon the substituted Respondent No. 2(i) and Respondent No.2(ii) stands complete. F.A. 25 of 2014

2. Pursuant to the order dated 28.10.2021, passed by the Co-ordinate Bench (Hon'ble Mr. Justice Gautam Kumar Choudhary) of this Court, Notice was published in the local Daily Newspaper

'Prabhat Khabar' on 10.12.2021 for appearance of Respondent no. 2 and Respondent No. 8. The Newspaper cutting is annexed as Annexure-A to the supplementary affidavit dated 20.12.2021, however, when the case is called out, none appears for the Respondent No. 8 even today although the respondents were directed to appear on 02.01.2022 and the case was placed on several dates thereafter, but none appeared on behalf of the Respondent No.2 and Respondent No.4.

3. Under the circumstances, the service of Notice upon the Respondent No. 2 and Respondent No.8 stands complete.

(Sanjay Prasad, J.) s.m.

Dated 29.01.2026