M/S Mhr Construction Private Limited vs The State Of Jharkhand & Ors. ... ... ...
2026 Latest Caselaw 526 Jhar

Jharkhand High Court

M/S Mhr Construction Private Limited vs The State Of Jharkhand & Ors. ... ... ... on 30 January, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Contempt Case (Civil) No. 545 of 2025

     M/s MHR Construction Private Limited, Kadma, East Singhbhum,
     through its Chief Executive Officer    ... ... Petitioner
                                     Versus
     The State of Jharkhand & Ors.          ... ... Opposite Parties

      CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                                 -----

For the Petitioner : Mr. V.P. Singh, Sr. Advocate Mrs. Bandana Kumari Sinha, Advocate Mrs. Ragini Kumari, Advocate For the Opp. Party Nos.2 to 4 : Mr. Ashok Kumar Yadav, Sr. SC-I Mr. Anish Kumar Mishra, AC to Sr. SC-I

-----

12/30.01.2026 Reference may be made to order dated 09.01.2026,

which reads as under:

"1. On perusal of Annexure-C (the order passed in J.P.L.E. Appeal No. 84 of 2024-25) to the show cause affidavit dated 07.10.2025 filed on behalf of the opposite party nos. 2 to 4, it appears that the same is incomplete. Hence, the opposite party nos. 2 to 4 are directed to file the complete copy of Annexure-C.

2. Learned Senior Counsel for the petitioner submits that a rejoinder affidavit has been filed on behalf of the petitioner yesterday.

3. Learned counsel for the opposite party nos. 2 to 4 prays for and is granted two weeks' time to go through the same.

4. Put up this case under the heading "For Admission" on 30.01.2026."

2. No further show cause affidavit annexing complete

copy of Annexure-C to the earlier show cause affidavit dated

07.10.2025 has been filed on behalf of the opposite party nos.2

to 4.

3. The non-compliance of the order dated 09.01.2026 by

the said opposite parties is viewed seriously by this Court.

4. Under the said circumstance, Mr. Sachidanand Mahato,

the Deputy Collector Land Reforms, Dhalbhum, Jamshedpur, who

had filed the affidavit dated 07.10.2025, is directed to remain

physically present before this Court on the next date fixed.

5. Put up this case under the heading "For Orders" on

20.02.2026.

6. The affidavit in terms of the order dated 09.01.2026

shall positively be filed by the said opposite party in the meantime.

(Rajesh Shankar, J.) January 30, 2026 Manish