Vimal Hansda & Ors vs The State Of Jharkhand & Ors
2026 Latest Caselaw 1895 Jhar

Jharkhand High Court

Vimal Hansda & Ors vs The State Of Jharkhand & Ors on 13 March, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            L.P.A. No. 112 of 2026
Vimal Hansda & Ors.                   ...   ...     Appellants
                         Versus
The State of Jharkhand & Ors.                   ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Appellants : Mr. Anil Kumar Singh, Advocate. For the Resp. Nos. 1, 2, 5, 6 & 7 : Mr. Sahbaj Akhtar, A.C. to A.A.G.-III. For the Resp. No. 8 : Mr. Jyoti Prasad Sinha, Advocate For Resp. Nos. 3 and 4 : Mr. V. P. Singh, Sr. Advocate.

Mr. C.A. Bardhan, Advocate.

For Resp. Nos. 9 & 10 : Mr. S.P. Roy, G.A., Bihar.

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02/Dated: 13.03.2026

1. Heard Mr. Anil Kumar Singh, learned counsel for the appellants,

Mr. V. P. Singh, learned senior Advocate appearing on behalf of

respondent Nos. 3 and 4, Mr. Sahbaj Akhtar, learned A.C. to A.A.G.-III

appears for respondent Nos. 1, 2, 5, 6 & 7 and Mr. S. P.

Roy, learned counsel appearing for respondent Nos. 9 and 10.

2. Mr. Singh submits that the learned Single Judge, by the

impugned order, should not have dismissed the petition even without

requiring the respondents to file a counter. On instructions he maintains

that the appellants continuing possession of the acquired land.

3. Leaving open all contentions of the respondents, we direct the

concerned respondents to file their counters in this matter, responding

to the allegations in the main petition, latest by 10th April, 2026.

4. This position is disputed by learned counsel for respondent Nos.3

and 4. He states that the acquired property has already been allotted to

some entrepreneurs.

5. Advance copy should be served upon the learned counsel for the

appellants.

6. If the appellants wish to file a rejoinder, they should file and serve

the same latest by 17th April, 2026.

7. Place this matter on 20th April, 2026 high on board.

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

(Gautam Kumar Choudhary, J.) 13.03.2026 APK/VK