Mrs. Sarita Kataruka vs Ranchi Regional Development Authority ...
2026 Latest Caselaw 2283 Jhar

Jharkhand High Court

Mrs. Sarita Kataruka vs Ranchi Regional Development Authority ... on 23 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P. (C) No. 1225 of 2007
              Mrs. Sarita Kataruka                                        ... Petitioner
                                       -Versus-
              Ranchi Regional Development Authority & others              ... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Vibhor Mayank, Advocate For the R.R.D.A. : Mr. Prashant Kumar Singh, Advocate Mr. Karbir, Advocate For the R.M.C. : Mr. L.C.N. Shahdeo, Advocate Mr. Yash Raj Gupta, Advocate

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13/23.03.2026 I.A. No.8495 of 2024 has been filed for impleading Ranchi Municipal Corporation as respondent no.4 in this petition on the ground that the work of Ranchi Regional Development Authority has been taken over by Ranchi Municipal Corporation.

2. For the reasons assigned in the said I.A., the prayer made in the I.A. is allowed.

3. Learned counsel for the petitioner will array Ranchi Municipal Corporation through its Municipal Commissioner as respondent no.4 in this petition, in course of the day.

4. Accordingly, I.A. No.8495 of 2024 is disposed of.

5. Learned counsel for the petitioner will serve two copies of the writ petition along with other affidavits upon Mr. L.C.N. Shahdeo, who usually appears for Ranchi Municipal Corporation, in course of the day.

6. Let the name of Mr. L.C.N. Shahdeo be reflected in the cause-list on behalf of respondent no.4.

7. Mr. Shahdeo will take instruction in the matter and assist the Court on the next date.

8. Let this matter appear on 07.04.2026.

(Sanjay Kumar Dwivedi, J.) Dated: 23rd March, 2026 Ajay/