[Cites 0, Cited by 0]
Jharkhand High Court
Hindalco Industries Limited vs The State Of Jharkhand & Ors. ... ... ... on 6 January, 2026
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Contempt Case (Civil) No. 872 of 2025
Hindalco Industries Limited ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
With
Contempt Case (Civil) No. 951 of 2025
Hindalco Industries Limited ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
With
Contempt Case (Civil) No. 956 of 2025
Hindalco Industries Limited ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
With
Contempt Case (Civil) No. 957 of 2025
Hindalco Industries Limited ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
With
Contempt Case (Civil) No. 958 of 2025
Hindalco Industries Limited ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
With
Contempt Case (Civil) No. 962 of 2025
M/s. Minerals and Minerals Limited ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
With
Contempt Case (Civil) No. 963 of 2025
Hindalco Industries Limited ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
With
Contempt Case (Civil) No. 964 of 2025
Hindalco Industries Limited ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
With
Contempt Case (Civil) No. 966 of 2025
Hindalco Industries Limited ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
1
With
Contempt Case (Civil) No. 967 of 2025
Hindalco Industries Limited ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
With
Contempt Case (Civil) No. 1022 of 2025
Hindalco Industries Limited ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Opposite Parties
-----
CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJESH SHANKAR
-----
For the Petitioners : Mr. Indrajit Sinha, Advocate
Mr. Ankit Vishal, Advocate
For the Opposite Parties : Mr. Jai Prakash, AAG-IA
Mr. Yogesh Modi, AC to AAG-IA
-----
Order No. 07 Dated: 06.01.2026
I.A. No. 50 of 2026 in Cont. Case (Civil) No. 872 of 2025
With
I.A. No. 30 of 2026 in Cont. Case (Civil) No. 957 of 2025
With
I.A. No. 29 of 2026 in Cont. Case (Civil) No. 963 of 2025
With
I.A. No. 31 of 2026 in Cont. Case (Civil) No. 967 of 2025
Issue notice to the opposite parties.
2. Mr. Jai Prakash, learned AAG-IA, appears and waives
notice on behalf of the opposite parties.
3. The District Mining Officer, Gumla by issuing letter
dated 24.12.2025 (Annexure-IA-1 to the respective interlocutory
applications) has clearly aggravated the contempt seeking to adjust
the amount in question whereas the judgment passed by this Court
clearly provides for refund of the said amount along with interest @
7% per annum from the date of making such deposit till the date of
actual refund to the petitioners.
4. Before we proceed to punish the said officer, we deem
it appropriate to put him to notice so as to afford an opportunity to
take immediate remedial measures.
5. List these cases on the date already fixed i.e.,
21.01.2026.
6. Meanwhile, no further steps shall be taken in terms of
the letter dated 24.12.2025 issued by the District Mining Officer,
Gumla.
7. The present interlocutory applications stand disposed
of.
(Tarlok Singh Chauhan, C.J.)
(Rajesh Shankar, J.)
January 06, 2026
Manish/Ritesh
