Niranjan Sharma vs The State Of Jharkhand Through The ...
2026 Latest Caselaw 2134 Jhar

Jharkhand High Court

Niranjan Sharma vs The State Of Jharkhand Through The ... on 19 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                   ( 2026:JHHC:7610 )




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(C) No. 2436 of 2011

        Niranjan Sharma, son of late Sohanlal Sharma, carrying business for gain at
        Rajasthan Kalewalay, Circular Road, Lalpur, P.O. and P.S. Lalpur, District-Ranchi
                                                              ...... ...      Petitioner
                                    Versus
       1.The State of Jharkhand through the Secretary, Department of Urban
       Development, having office at Secretariat Building, Nepal House, P.O. and P.S.
       Doranda, District-Ranchi
       2. Ranchi Regional Development Authority, through its Vice Chairman, having office
       at Vikas Bhawan, Court Road, P.O. G.P.O, P.S. Kotwali, District-Ranchi
       3. Ranchi Municipal Corporation, through its Principal Commissioner, having its
       office at Kutchery Road, Ranchi, P.O. and P.S. Kotwali, Ranchi
                                                           ..... ...      Respondents
                                 --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Indrajit Sinha, Advocate Ms. Puja Agarwal, Advocate For the State : Mr. Aditya Raman, A.C. to G.A.-III For the RRDA : Mr. Prashant Kr. Singh, Advocate For the RMC : Mr. L.C.N. Shahdeo, Advocate Mr. Yash Raj Gupta, Advocate

15/ 19.03.2026: The present writ petition has been filed under Article 226 of the

Constitution of India for quashing the order dated 12th August, 2009 passed by the

Appellate Tribunal, Ranchi Regional Development Authority in Misc. Appeal No. 05 of

2006. Further prayer has been made for quashing the order dated 06.05.2006 passed

by the Vice Chairman, Ranchi Regional Development Authority in U.C. Case No. 62 of

2000 and prayer has also been made for quashing the notice dated 21.04.2011 issued

by the Court of Vice Chairman, Ranchi Regional Development Authority, Ranchi.

2. After some arguments, Mr. Indrajit Sinha, learned counsel for the

petitioner seeks permission to withdraw this writ petition with liberty to find out his

remedy, if any cause of action is still survives.

3. Learned counsels for the State, RRDA and R.M.C have got no objection.

4. Accordingly, this writ petition is dismissed as withdrawn with the

aforesaid liberty. Pending I.A, if any, stands disposed of.

Dt.19.03.2026                                              ( Sanjay Kumar Dwivedi, J.)
satyarthi-