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Jharkhand High Court
Lakhi Bauri @ Lakhi Devi vs The State Of Jharkhand & Ors on 20 March, 2026
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 943 of 2023
1. Lakhi Bauri @ Lakhi Devi
2. Duryodhan Bauri ... ... Petitioners
Versus
The State of Jharkhand & Ors.
.... ... Opp. Parties
CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate
Mr. Subhneet Jha, Advocate
For the State : Mr. Anish Kumar Mishra, A.C. to Sr. S.C.-I
----
41/20.03.2026 Reference may be made to order dated 20.02.2026, which
reads as under: -
" Pursuant to the order dated 08.01.2026, Mr. Dwarika Baitha,
District Land Acquisition Officer, Bokaro (the opposite party no. 2)
is physically present before this Court today.
2. Mr. Ashok Kumar Yadav, learned Sr.S.C.-I appearing on behalf of
the opposite parties, while referring to the supplementary show
cause affidavit dated 20.02.2026 filed on behalf of the opposite
party no. 2, submits that L.P.A. (Filing) No. 700 of 2026 has been
filed challenging the order dated 08.01.2026 passed in Civil Review
No. 16 of 2025. He, thus, prays for two weeks' time to pursue the
said L.P.A.
3. As against this, learned counsel for the petitioners submits that
the opposite party no.2 has not yet implemented/executed the
order dated 03.08.2023 passed in W.P.(C) No. 4278 of 2020.
Otherwise also, the aforesaid L.P.A. challenging the order passed in
review jurisdiction is not maintainable. It clearly suggests that the
opposite party no. 2 does not intend to comply the aforesaid order
passed by this Court in W.P.(C) No. 4278 of 2020 and wants to
somehow keep the matter pending so as to deprive the petitioners
of the outcome of the said order.
4. Having heard learned counsel for the parties, the opposite party
no. 2 is granted three weeks more time by way of last indulgence
to comply the aforesaid order, failing which the Court shall proceed
against the said opposite party under the provisions of the
Contempt of Courts Act.
5. Put up this case under the heading "For Admission" on
20.03.2026.
6. The opposite party no. 2 shall remain physically present before
this Court on the next date fixed."
2. Pursuant to the said order, Mr. Dwarika Baitha, District Land
Acquisition Officer, Bokaro (the opposite party no. 2) is physically
present before this Court. A show cause affidavit has also been filed
on his behalf on 18.03.2026. On perusal of the said show cause
affidavit, it appears that the order dated 03.08.2023 passed in
W.P.(C) No.4278 of 2020 has not yet been complied.
3. Learned counsel for the opposite party no. 2 refers to
paragraph nos. 6 and 7 of the show cause affidavit dated 18.03.2026
which reads as under:
"6. That it is humbly states and submitted that however,
in compliance of the order dated 03.08.2023, the
answering opposite parties wrote letter no. 42 dated
27.01.2026 to the Secretary, Department of Revenue,
Registration and Land Reforms, Government of
Jharkhand seeking directions from the the department to
pay amount the to petitioners which has been deposited
by the B.P.C.L. within the government treasury under
budget head.
A copy of letter no. 42 dated 27.01.2026
has been annexed as Annexure-A to the
said show cause affidavit.
7. That it is further stated and submitted that the
answering opposite parties has further sent letter no.
129 dated 11.03.2026 to the Secretary, Department of
Revenue, Registration and Land Reforms, Government of
Jharkhand stating therein that since B.P.C.L. has
deposited the amount with government treasury under
budget head, the payment of compensation cannot be
made to the petitioners from the Land Acquisition Office
and therefore requested to get opinion of the Ld.
Advocate General regarding compliance of the order of
the Hon'ble court.
Photocopy of letter no. 129 dated
11.03.2026 annexed herewith is and
marked as Annexure-B to this show cause
affidavit."
4. Considering the content of the letters dated 27.01.2026 and
11.03.2026, let Shree Chandra Shekhar, the Principal Secretary,
Department of Revenue, Registration & Land Reforms, Government
of Jharkhand be arrayed as opposite party no. 4 in the present case.
5. Necessary insertion in the cause title of the present contempt
petition be made by the learned counsel for the petitioners in course
of the day.
6. Issue notice to the newly impleaded opposite party no.4.
7. Mr. Anish Kumar Mishra, A.C. to Sr. S.C.-I, appears and waives
notice on behalf of the said opposite party.
8. Opposite party no. 4 is directed to file show cause affidavit
within three weeks.
9. Put up this case on 17.04.2026 under the heading "For
Admission".
10. In the meantime, let the notice in Form-I read with Rule 393
of High Court of Jharkhand Rules, 2001 be issued against the
opposite party nos. 2 and 3, requisites etc. must be filed within a
week.
11. Opposite party nos. 2 and 3 are also directed to file respective
show cause affidavits as well as they shall remain physically present
before this Court on the next date fixed unless the aforesaid order of
this Court is compiled before the said date.
(Rajesh Shankar, J.)
March 20, 2026
Pawan
Uploaded on 23.03.2026
