Kambda Nandan Kusum Kunwar Sinku vs The State Of Jharkhand Through Its Chief ...
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Jharkhand High Court

Kambda Nandan Kusum Kunwar Sinku vs The State Of Jharkhand Through Its Chief ... on 6 January, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                              2026:JHHC:139


             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              WP(S) No.7424 of 2025
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             Kambda Nandan Kusum Kunwar Sinku, son of late Arjun Sinku,
             resident of Nirmal Guest House, Subarnarekha Officers Colony,
             C.H. Area, PO Bistupur, Jamshedpur, District East Singhbhum
                                                          ... Petitioner(s).
                                   Versus
             1.The State of Jharkhand through its Chief Secretary, Project
             Bhawan, PO and PS Dhurwa, District Ranchi
             2.The Principal Secretary, Water Resources, Government of
             Jharkhand, Nepal House, PO and PS Doranda, District Ranchi
                                                       ... Respondent(s).

             CORAM      :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. A. K. Sahani, Advocate For the State : Mr. Devesh Krishna, SC Mines-III .........

04 /06.01.2026: Heard the learned counsel representing the petitioner and the learned counsel appearing for the State.

2. It was the contention of the petitioner that on the facts of this case and the point of law this case is covered by judgments passed by this Court in WP(S) No. 6618 of 2013 titled "Chanda Hembrom vs. The State of Jharkhand and Others" and WP(S) No. 5196 of 2018 titled "Baneshwar Ravidas vs. The State of Jharkhand and Others". The judgment in WP(S) No. 6618 of 2013 was later on affirmed by the Hon'ble Division Bench in LPA No. 79 of 2022 and the Hon'ble Supreme Court in Special Leave Appeal (C) No. 33637 of 2022. Similarly the judgment in WP(S) No. 5196 of 2018 was affirmed in LPA No. 735 of 2019 and by the Hon'ble Supreme Court in Special Leave to Appeal (C) No(s). 4104 of 2022. It has been further submitted that in another Letters Patent Appeal being LPA No. 355 of 2025 the "Chanda Hembrom"

(supra) has also been relied upon.

3. Learned counsel appearing on behalf of the State after going through the aforesaid judgments and the facts of this case and after going through the supplementary counter affidavit sworn by the Under Secretary, Water Resources Department submits that

2026:JHHC:139

this case on the facts is squarely covered by the aforesaid judgments.

4. Considering the submission of both the parties as this case is covered by the judgment of this Court which has attained finality, this writ petition is also disposed of in terms of the judgment passed in WP(S) No. 6618 of 2013 titled "Chanda Hembrom vs. The State of Jharkhand and Others"

5. The consequential benefits should be disbursed to the petitioner within the period of eight weeks from the date of receipt of the copy of this order.

6. This writ petition is disposed of.

(ANANDA SEN, J.) 06.01.2026 Tanuj/CP-2

Uploaded on 07.01.2026