Rajesh Kumar Singh vs The State Of Jharkhand
2026 Latest Caselaw 1650 Jhar

Citation : 2026 Latest Caselaw 1650 Jhar
Judgement Date : 9 March, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Rajesh Kumar Singh vs The State Of Jharkhand on 9 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                               ( 2026:JHHC:6007-DB )
         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P(C) No. 665 of 2026

             1. Rajesh Kumar Singh, aged about 50 years, S/o Sripati Singh, R/o-
                Rengnibari, P.O. Jhagrahi, P.S. Barora, District Dhanbad
             2. Jaideep Kumar @ Jai Dip Kumar, Aged about 49 years, S/o Late
                Kanhaiya Lal, R/o Misthan Bhandar Gali, Bekar Bandh, P.O + P.S.
                Dhanbad, District Dhanbad                        ...  Petitioners
                                      Versus
             1. The State of Jharkhand
             2. The Principal Secretary, Road Construction Department, having its
                office at Project Building, Dhurwa, P.O + P.S. Dhurwa, District
                Ranchi
             3. The Deputy Commissioner, Dhanbad having its office at Dhanbad,
                P.O + P.S. Dhanbad, District Dhanbad
             4. Zila Parishad, Dhanbad through Deputy Development
                Commissioner-cum-Chief Executive Officer, Zila Parishad,
                Dhanbad, having its office at Dhanbad, P.O + P.S. Dhanbad,
                District Dhanbad
             5. The Chief Executive Officer, Zila Parishad, Dhanbad having its
                office at Dhanbad, P.O + P.S. Dhanbad, District Dhanbad
             6. The District Engineer, Zila Parishad, Dhanbad having its office at
                Dhanbad, P.O + P.S. Dhanbad, District Dhanbad
                                                                 ...  Respondents
                                      ---------

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

---------

For the Petitioners: Mr Pratiush Lala, Advocate For the Respondents: Mr Piyush Chitresh, A.C to A.G

---------

03/Dated: 09.03.2026

1. Mr Pratiush Lala, learned counsel for the petitioners, based on

instructions from the petitioners, seeks leave to withdraw this petition.

2. Leave is granted.

3. This petition is disposed of as withdrawn. No costs.

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

(Rajesh Shankar, J.) March 09, 2026 N.A.F.R. Ranjeet/R.Kr./Cp.2 Uploaded on 09.3.26