Rakesh Kumar Jha vs The State Of Jharkhand & Ors
2026 Latest Caselaw 493 Jhar

Jharkhand High Court

Rakesh Kumar Jha vs The State Of Jharkhand & Ors on 29 January, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P. (PIL) No.2078 of 2018
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Rakesh Kumar Jha .......... Petitioner.

-Versus-

The State of Jharkhand & Ors. .......... Respondents.

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

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For Intervenors/ : Mr. Ravi Prakash Mishra, Advocate applicants For the Tata Steel Ltd.: Mr. Indrajit Sinha, Advocate Mr. Ajay Kumar Sah, Advocate

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Order No.41 Date: 29.01.2026

I.A. Nos.1454, 1455, 1456, 1474, 1476, 1478 &

1. These interlocutory applications or the writ petition in which they are filed was not on today's Board. However, upon urgent mentioning by Mr. Ravi Prakash Mishra, the learned counsel for all the applicants, the same are taken on Board.

2. Mr. Mishra, the learned counsel for the applicants in all these I.As.

fairly admits that the issues raised in these I.As. are covered by this Court's order dated 28th January, 2026 disposing of I.A. Nos.430, 1209, 1221, 1223, 1224, 1225, 1226, 1292, 1302, 1309, 1310, 1311, 1312, 1313, 1314 & 1315/2026 in W.P.(PIL) No.2078 of 2018.

3. Accordingly, by adopting the reasoning in our order dated 28 th January, 2026, we dismiss these I.As. without any order for costs.

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

(Rajesh Shankar, J.) 29 January, 2026 th Sanjay/Rohit Uploaded on 29.01.2026