Jharkhand High Court
Dhananjay P. Raipat vs Ranchi Municipal Corporation & Ors on 3 December, 2025
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No.618 of 2023
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Dhananjay P. Raipat .... .... Appellant Versus Ranchi Municipal Corporation & Ors.
..... .... Respondents
With
Cont. Case (Cvl.) No.1097 of 2025
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Gourav Kumar Besra .... .... Petitioner
Versus
State of Jharkhand & Ors. ..... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Appellant : Mr. Amit Kr. Das, Advocate Mr. Siddhart Jain, Advocate Mr. Sankalp Goswami, Advocate [In LPA No.618/2023] For the Petitioner : Mrs. Sonam, Advocate [In Cont. Case (Cvl.) No.1097/2025] For the State : Mr. Mohan Kr. Dubey, AC to AG For the RMC : Mr. L.C.N. Shahdeo, Advocate Mr. Yash, Advocate Mr. Suhash Bhowmik, Advocate Ms. Neha Pandey, Advocate
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30/Dated: 03.12.2025
1. No affidavit has been filed in pursuant to the order dated 12th November, 2025.
2. Let the Principal Secretary, Urban Development Department appear physically at 12:30 p.m. for passing necessary order along with the Administrator, RMC.
Later On:
3. Reference may be made to the order dated 12th November, 2025, by which, we have passed detailed order, for ready reference, the relevant part of the said order is being referred as under: - 1
6. Thus, it is evident that issue, as has been highlighted in the case is that the Town Planners/Assistant Town Planners [ATPs], who have been appointed by the decision of the State Government against the vacant and sanctioned post, are not being allowed to carry out the work for which they have been appointed particularly in the Ranchi Municipal Corporation.
7. Today we have heard learned counsel for the parties including the learned Advocate General.
8. Mr. Sushant Gaurav, Administrator, Ranchi Municipal Corporation although was not called for his physical appearance however he is present in the Court to assist the learned Advocate General.
9. It would be evident from order dated 22.07.2025 passed in W.P.(C) No. 5345 of 2022, as quoted and referred hereinabove, that the Administrator, Ranchi Municipal Corporation has appeared and stated before this Court that the orders to that effect would be passed but it appears that as yet no such office order has been issued rather this Court is being tried to be convinced that the Assistant Town Planners since are new recruits as such they are being imparted with the training though there is no such provision of training etc. for the said post.
10. Learned counsel for the petitioner has submitted that the Town Planners, who have been deputed in the Ranchi Municipal Corporation, are the regular engineers holding the post of Executive Engineers in different departments of the State Government but they are being allowed to work as Town Planners.
11. It is the admitted case as per annexure B Series appended with the counter affidavit 25.08.2025, and the same has also been admitted by learned Advocate General in presence of Administrator, Ranchi Municipal Corporation that the Town Planners, two in numbers, are the Civil Engineers working in the State and their services have been borrowed from different departments of the State of Jharkhand in the Ranchi Municipal Corporation on the post of Town Planners.
12. This Court, in order to assess as to whether these engineers working as Town Planners have requisite eligibility criteria along with experience or not as required to hold the post of Town Planner [Assistant Town Planner], has perused the statutory rules of recruitment, wherefrom it is evident that the relevant rule regarding the post of Town Planner is there, which is quoted as under:
Educational qualification for appointment to the basic grade of Assistant Town Planner:
Name of the Minimum Educational Qualification post Assistant A Gradation Master's Degree Association Town Planner
(i).Architecture Master of Planning Associate
(ii).B. Planning with specialization on Membership of
(iii).Civil Engineering any of following:-
Institute of Town
(i).Urban Planning
2
(ii).Transport Planners (India),
Planning
New Delhi.
(iii).Housing
(iv).Environmental
Planning.
(v).Regional Planning
13. Further this Court is very much surprised that even after appointment of Assistant Town Planners under the regular cadre now the State of Jharkhand are having the Assistant Town Planners but even then the work are being taken of the post of Town Planners from persons [engineers] who have been deputed in the RMC though having no eligibility/experience as per the recruitment rule, which is mandatorily to be possessed by one or the other who have to work and discharge his duty as Town Planner.
14. The excuse of training which is being taken for the purpose of gaining experience cannot be taken as ground since as has been stated that the training is being imparted to these Assistant Town Planners but it appears that the work which is being taken from them is miscellaneous in nature having no concern with the issue of town planning.
15. The concern of this Court that only when the ATPs will be authorized to discharge the duty of town planning then the question of experience of these town planners would be there from time to come.
16. It cannot be accepted that merely because the work is allocated which is miscellaneous/ministerial in nature having no concern with the work of town planning, any experience will be gathered by the Assistant Town Planners. Such reason will be accepted then the acceptance would be that the engineers can also be posted/deputed or any officer having experience/expertise in the field can be allowed to be posted even in the field where the experience is required but the non-expert persons are being posted.
17. The basic reason is that if the Assistant Town Planners under the government policy decision have been appointed then in no stretch of imagination the town planners who have been deputed having no eligibility criteria can be allowed to remain in the Urban Local Bodies.
18. It has orally been pointed out by learned counsel for the petitioner that in other Urban Local bodies, except the Ranchi Municipal Corporation, the ATPs have been assigned with the duty of Town Planning. However, learned counsel has sought for time to file affidavit to that effect annexing the documents in support of such argument.
19. The further question arises that if the arrangement has been made by the concerned department of the State Government posting of ATPs as Town Planning Officer, then why not such arrangement has been made in the Ranchi Municipal Corporation.
20. Otherwise also the Court is also concerned that taking work from the engineers of different departments, the work in the said department is being hampered by deputing those engineers in the Ranchi Municipal Corporation, which amounts to excess burden upon the State exchequer even though Assistant Town Planners 3 have been appointed in the pay-scale of Rs. 9300-34800 with GP of Rs. 5400/-.
21. This Court in view of the aforesaid is of the view that what is being explained on behalf of State is not acceptable. It needs to refer herein that the Administrator, Ranchi Municipal Corporation has undertaken before this Court that due arrangement will be made, as would be reflected in order dated 22.07.2025 passed in W.P.(C) No. 5345 of 2022, the subject matter of contempt in the instant contempt petition, but as yet such arrangement has not been made by taking work from Assistant Town Planners, for the purpose for which appointment has been made.
22. In course of deliberation, the flow chart as contained in Resolution dated 28.06.2023 has been shown coupled with the explanation furnished in the said Resolution.
23. The flow chart, so far as Ranchi Municipal Corporation is concerned, as mentioned in the said resolution dated 28.06.2023 reflects as under:
" Workflow process:
License Technical Person ↓ Scrutiny at Urban Local Body [ULB] ↓ Legal Officer ↓ Junior Engineer ↓ Town Planner _________ Upto 2-Storey Building ↓ Municipal Commissioner ____ Above 2-Storey Building
3. भवन ननर्माण योजनम के स्वीकृनि कमया को सभी नगर ननकमयों एवं प्रमधिकमरों र्ें उपरोक्ि कंडिकम&2-1 ls 2-6 र्ें वर्णाि कुल 5 (पमंच) चरणों र्ें सम्पमदिि ककयम जमएगम जजसकम ववस्िमर पूवक ा वववरण ननम्नवि ् izdkj ls gS%& 3.1 प्रथर् चरण र्ें आवेिक ननबंधिि Licensed Technical Person (LTP) के र्मध्यर् से आवेिन djsaxs जजसर्ें ननबंधिि LTP अपने Login ID द्वमरम प्रस्िमववि भवन ननर्माण योजनम से सम्बंधिि सभी uD'kksa को (PreDCR के उपरमन्ि) ननकमयों/प्रमधिकमरों र्ें झमरखण्ि भवन उप ववधि&2016 यथम संशोधिि के आिमर पर िैयमर करिे हुए ननिमाररि Checklist के अनुसमर भवन नक्शम/प्लमन की स्वीकृनि के ललए ऑनलमईन आवेिन, कुल अनुर्मननि भवन शुल्क के 50% की रमलश के समथ जर्म/सर्वपाि करें गे।
झमरखंि भवन उपववधि, 2016 यथम संशोधिि की कंडिकम-10.6 के संिभा र्ें कमरावमई सुननजचचि की जमएगी जजसके अन्िगाि भवन प्लमन स्वीकृि करने के ललए 30 दिनों की सर्य सीर्म इत्यमदि ननिमाररि है अिएव इस कंडिकम के पररप्रेक्ष्य र्ें कमरावमई सुननजचचि ककयम जमनम अपेक्षिि है जजससे र्मननीय 4 झमरखंि उच्च न्यमयमलय, रमाँची द्वमरम वमि संख्यम-5345/2022 (Court on its own motion v/s, the State of Jharkhand) दिनमंक-18.05.2023 को पमररि आिे श को In Letter and Spirit के समथ अनुपमलन ककयम जम सके। 3.2 द्वविीय चरण र्ें सर्वपाि आवेिन को नगर ननवेशक द्वमरम BPAMS सॉफ्टवेयर र्ें AutoDCR Run करमकर नक्शे की जमंच करमयी जमएगी िथम सॉफ्टवेयर द्वमरम Generated report/Scrutiny report को आवचयकिमनुसमर (त्रुदट पमए जमने पर) LTP को ykSVk;saxs vFkok त्रुदटववदहन होने पर अग्रेिर कमरावमई के ललए ननिमाररि Workflow के अनुसमर अगले चरण र्ें भेजनम सुननजचचि djsaxs। झमरखण्ि भवन उप ववधि, 2016 यथम संशोधिि के अनुसमर पूरी जमाँच सुननजचचि होने के उपरमन्ि ही भवन नक्शम स्वीकृनि के ललए अगले चरण र्ें भेजने की कमरावमई की जमएगी।
झमरखंि भवन उपववधि, 2016 यथम संशोधिि की कंडिकम-10.6 के संिभा र्ें कमरावमई सुननजचचि की जमएगी जजसके अन्िगाि भवन प्लमन स्वीकृि करने के ललए 30 दिनों की सर्य सीर्म इत्यमदि ननिमाररि है अिएव इस कंडिकम के पररप्रेक्ष्य र्ें कमरावमई सुननजचचि ककयम जमनम अपेक्षिि है जजससे र्मननीय झमरखंि उच्च न्यमयमलय, रमाँची द्वमरम वमि संख्यम-5345/2022 (Court on its own motion v/s, the State of Jharkhand) दिनमंक-18.05.2023 को पमररि आिे श को In Letter and Spirit के समथ अनुपमलन ककयम जम सके। 3.3 िि ृ ीय चरण र्ें प्रमप्ि आवेिन Legal Officer/Tax Daroga/Collector के द्वमरम झमरखंि भवन उपववधि, 2016 यथम संशोधिि की कंडिकम-6.5 के अनुसमर ननिमाररि िस्िमवेज के आलोक र्ें जमाँच सुननजचचि djsaxs।
झमरखंि भवन उपववधि, 2016 यथम संशोधिि की कंडिकम-10.6 के संिभा र्ें कमरावमई सुननजचचि की जमएगी जजसके अन्िगाि भवन प्लमन स्वीकृि करने के ललए 30 दिनों की सर्य सीर्म इत्यमदि ननिमाररि है अिएव इस कंडिकम के पररप्रेक्ष्य र्ें कमरावमई सुननजचचि ककयम जमनम अपेक्षिि है जजससे र्मननीय झमरखंि उच्च न्यमयमलय, रमाँची द्वमरम वमि संख्यम-5345/2022 (Court on its own motion v/s, the State of Jharkhand) दिनमंक-18.05.2023 को पमररि आिे श को In Letter and Spirit के समथ अनुपमलन ककयम जम सके। 3.4 चिुथा चरण र्ें कनीय अलभयंिम/अलभयंिम/प्रमधिकृि व्यजक्ि (Junior Engineer/Engineer/Authorized Person) द्वमरम आवेिन के स्थल कम ननरीिण ककयम जमएगम। आवचयकिमनुसमर स्थल ननरीिण की ववडियोग्रमफी भी ररकॉिा के ललए करमयी जम सकिी है। सॉफ्टवेयर Generated स्थल ननरीिण की सूचनम की निधथ आविे क को िी जमएगी िमकक LTP स्थल पर ननरीिण के सर्य उपजस्थि हो सकें। कनीय अलभयंिम/अलभयंिम/प्रमधिकृि व्यजक्ि (Junior Engineer/Engineer/Authorized Person) स्थल ननरीिण प्रनिवेिन अववलंब अपलोि करें गे।
झमरखंि भवन उपववधि, 2016 यथम संशोधिि की कंडिकम-10.6 के संिभा र्ें कमरावमई सुननजचचि की जमएगी जजसके अन्िगाि भवन प्लमन स्वीकृि करने के ललए 30 दिनों की सर्य सीर्म इत्यमदि ननिमाररि है अिएव इस कंडिकम के 5 पररप्रेक्ष्य र्ें कमरावमई सुननजचचि ककयम जमनम अपेक्षिि है जजससे ekuuh; झमरखंि उच्च न्यमयमलय, रमाँची द्वमरम वमि संख्यम-5345/2022 (Court on its own motion v/s, the State of Jharkhand) दिनमंक-18.05.2023 को पमररि आिे श को In Letter and Spirit के समथ अनुपमलन ककयम जम सके। 3.5 पंचर् चरण र्ें रमाँची नगर ननगर् एवं रमाँची िेत्रीय ववकमस प्रमधिकमर र्ें Two Storey िक के भवन की स्वीकृनि नगर ननवेशक स्िर से की जमएगी एवं Two Storey से अधिक भवन नक्शों को नगर ननवेशक द्वमरम ननिमाररि उच्चिर् Console र्ें अग्रेत्तर कमरावमई हे िु भेजी जमएगी।
अन्य सभी ननकमयों (जर्शेिपुर अधिसूधचि िेत्र सलर्नि सदहि) एवं प्रमधिकमरों र्ें सर्ी प्रकमर के नक्शों को नगर नगर ननवेशक द्वमरम ननिमाररि उच्चिर् Console र्ें अग्रेत्तर कमरावमई हेिु भेजी जमएगी।
झमरखंि भवन उपववधि, 2016 यथम la'kksf/kr की कंडिकम-10.6 के संिभा र्ें कमरावमई सुननजचचि की जमएगी जजसके अन्िगाि भवन प्लमन स्वीकृि करने के ललए 30 दिनों की सर्य सीर्म इत्यमदि ननिमाररि है अिएव इस कंडिकम के पररप्रेक्ष्य र्ें कमरावमई सुननजचचि ककयम जमनम अपेक्षिि है जजससे र्मननीय झमरखंि उच्च न्यमयमलय, रमाँची द्वमरम वमि संख्यम-5345/2022 (Court on its own motion v/s, the State of Jharkhand) दिनमंक 18.05.2023 को पमररि आिे श को In Letter and Spirit के समथ अनुपमलन ककयम जम सके।
24. It appears from the flow chart that the Town Planner has been given power to sanction the building up-to 2-Storey. The power of sanction of map above 2-Storey building has been conferred upon the Municipal Commissioner.
25. Herein, power to the Town Planner is under question so far as the sanction of map up-to two-Storey building is concerned, which is stated to be contrary to the mandate as contained in Jharkhand Municipal Act, 2011 wherein the power to sanction map has been conferred to the Municipal Corporation or the Urban Local Body, as the case may be, depending upon the nature of the post in the different local bodies of the State.
26. This Court has posed a question to the learned Advocate General that under what authority the town planners has been conferred power to sanction the map even up-to two-storey building. This Court has further posed a question as to whether the Jharkhand Municipal Act, 2011 contains any provision conferring power upon the town planner to have the power to sanction the map.
27. Such question is put for the reason that under the Jharkhand Municipal Act, 2011 procedure for sanction of map of the building plan to be sanctioned by the Municipal Commissioner or the Executive Officer/authority is evident, as which would be evident from the provision as contained in Section 429 and other allied Section of Jharkhand Municipal Act, 2011, for ready reference the same is being quoted as under:
429.Building plan approved by Licensed Architect to be submitted to Municipal Commissioner or the Executive Officer - (1) Every Licensed Architect, who approves a map of individual residential building plan on a plot upto 500 Sq.mtr shall within fifteen days from approving the plan submit details 6 of construction plan along with approval granted by him to the Municipal Commissioner or the Executive Officer.
(2) On receipt of approved building plan from the Licensed Architect, the Municipal Commissioner or the Executive Officer may inquire and verify and satisfy himself that the building construction plan conforms to building regulation and other parameters required under building bye-laws framed under this Act and if it is found non confirming to building bye-laws, it would be liable for necessary action by the ULB, that includes cancellation of the approval given by the Architect. (3) If Municipal Commissioner or the Executive Officer, on such inquiry or verification finds that the building or structure of permanent nature construction plan has been approved by the Licensed Architect in contravention, breach or deviation of building regulation, Fire safety standard norm, standard of Master Plan or other parameters under this Act, he shall immediately stop construction work and proceed to take action against owner, occupier or any person responsible for construction of such building in contravention, breach or deviation of building regulation and other parameter and shall also proceed to take action against the Licensed Architect, who approved such building construction plan.
28. The concerned of the Court is that if the building of 2-storey is being sanctioned by the Town Planner, how can such sanction be said to be justified due to want of jurisdiction upon the Town Planner.
29. The learned Advocate General at this juncture has sought for time to seek proper instruction in the matter.
30. Learned counsel for the petitioner since has also sought for time to bring on record certain documents, as such affidavit be also filed by the petitioner on or before the next date of hearing.
31. As prayed by learned counsel for the parties, list this case on 3rd December, 2025."
4. It is evident therefrom that several issues have been referred in the said order, i.e.,
(i) The issue has cropped up that for what reason no work has been assigned to the Town Planners [Assistant Town Planners], who have been appointed, by the decision of the State Government against the vacant and sanctioned post, in the Ranchi Municipal Corporation, rather, the duty is being taken 7 from the Engineers borrowing from different departments of the State Government.
(ii) This Court has shown its concern that by
taking work from the engineers as Town
Planners, two in numbers, of different
departments, the work in the said department is being hampered by deputing those engineers in the Ranchi Municipal Corporation, which amounts to excess burden upon the State exchequer.
(iii) Further issue has cropped up, as per submission advanced by learned counsel for the petitioner, that in other Urban Local bodies, except the Ranchi Municipal Corporation, the ATPs have been assigned with the duty of Town Planning, then the question arises if the arrangement has been made by the concerned department of the State Government posting of ATPs as Town Planning Officer in other local bodies, then why not such arrangement has been made in the Ranchi Municipal Corporation.
(iv) Further question arose that under what
authority the town planners has been
conferred power to sanction the map even up- to two-storey building. This Court has also posed a question as to whether the Jharkhand 8 Municipal Act, 2011 contains any provision conferring power upon the town planner to have the power to sanction the map.
(v) This Court has also shown its concern that if the building of 2-storey is being sanctioned by the Town Planner, how can such sanction be said to be justified due to want of jurisdiction upon the Town Planner.
5. No Affidavit in terms of the said order has been filed.
6. This Court, considering the non-filing of an affidavit and also considering the aforesaid fact is of the view that the Urban Development Department is coming in the way of the decision to be taken by the Ranchi Municipal Corporation, the institution, who is supposed to act independently in order to follow the 74th Amendment of the Constitution of India and the State Government is also interfering with the same.
7. This Court, having the aforesaid concern, has called upon the Principal Secretary, Urban Development Department, Govt. of Jharkhand.
8. The Principal Secretary, Urban Development Department, has appeared physically and submitted that for allowing the Assistant Town Planners, permission is required to be taken from the Higher Authorities.
9. This Court has posed a pin-pointed question that who is the Higher Authority, then, the Secretary has stated that the Minister 9 of the concerned Department.
10. If that be so, then this Court is of the view that if any interference of the Minister of concerned Department is there, then, he needs to be impleaded as party to the proceeding. But today the Court is refraining in passing such order.
11. It appears to this Court that Assistant Town Planners have been appointed as has been referred in the various orders passed by this Court, i.e., the orders dated 19.08.2025, 22.08.2025, 27.08.2025 and 12.11.2025 but they are not being allowed to carry out the work independently as Assistant Town Planner, rather, the work is being allowed to carry out by the Engineers who have been deputed, even though, they are having no requisite eligibility criteria to act as a Town Planner, as required.
12. The requisite criteria to act as a Town Planner having been taken note at paragraph-12 of the order dated 12.11.2025, for ready reference, the same is being referred as under: -
"12. This Court, in order to assess as to whether these engineers working as Town Planners have requisite eligibility criteria along with experience or not as required to hold the post of Town Planner [Assistant Town Planner], has perused the statutory rules of recruitment, wherefrom it is evident that the relevant rule regarding the post of Town Planner is there, which is quoted as under:
Educational qualification for appointment to the basic grade of Assistant Town Planner:
Name of the Minimum Educational Qualification___________ post Assistant A Gradation Master's Degree Association Town 10 Planner
(i).Architecture Master of Planning Associate
(ii).B. Planning with specialization Membership of
(iii).Civil Engineering on any of Institute of Town following:- Planners (India),
(i).Urban Planning New Delhi.
(ii).Transport Planning
(iii).Housing
(iv).Environmental Planning.
(v).Regional Planning
13. Admittedly, the Town Planners who have been deputed, are having no master of planning with specialization on any of the following: -
(i) Urban Planning
(ii) Transport Planning
(iii) Housing
(iv) Environmental Planning
(v) Regional Planning as also one or the other Town
Planner is to be Associate Membership of Institute of Town Planner (India), New Delhi.
14. Again, it needs to refer herein that the State Government has appointed the Assistant Town Planner to manage the issue of approval of map. But, contrary to the aforesaid policy decision for the purpose for which the Town Planners have been appointed, the work is not being taken from them.
15. Even the Town Planners have been allowed to sanction the 11 map although upto two-storey building and that has also been taken note to explain under what authority they are being conferred with the power to sanction the map which is contrary to Sections 427 and 429 of the Jharkhand Municipal Act, 2011. It is nothing but fraud upon the Statute and the Constitution.
16. The excuse has been given that the Assistant Town Planners are having no training as yet.
17. Further, the aforesaid reasoning is not acceptable in the context of the fact that the Engineers who have been deputed to act as a Town Planner is even having no minimum educational qualification as required to act as Town Planner, as has been referred hereinabove.
18. This Court is further not convinced that the Assistant Town Planners who are being not provided with the work on the ground of lack of experience, are being allowed to carry out the work of Town Planner by posting them as the Town Planning Officers in the different local bodies of the State of Jharkhand, then how can, there will be different treatment for the District of Ranchi.
19. It needs to refer herein that the Administrator had given undertaking that due orders will be issued so far as taking services of the Town Planner and In-charge Legal Section are concerned within a day or two, as has been taken note in the order dated 22.07.2025 passed in W.P.(C) No.5345 of 2022, for ready reference, the relevant paragraphs of the aforesaid order are being referred as under:-
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"13. It has further been stated by the Administrator, R.M.C., Ranchi that due orders will be issued so far as taking services of the Town Planner and In- charge Legal Section are concerned within a day or two.
14. Considering the said undertaking, this Court is of the view that let necessary order be passed so that the issue of sanction of map be expedited and the people who have taken loan on the high interest rate may not suffer due to non-sanction of map.
15. The Administrator, Ranchi Municipal Corporation has undertaken before this Court that due orders will be issued so far as taking services of the Town Planner and In-charge Legal Section are concerned within a day or two.
16. In view of the aforesaid undertaking, we are granting a week's time from today to come out with the order in this regard.
17. Let such notification, as per the undertaking furnished by the Administrator of the Ranchi Municipal Corporation, be issued within a week."
20. This Court has already come to the conclusion of prima-facie contempt and called upon the Administrator for issuing notice under Rule 393 of High Court of Jharkhand Rules.
21. It further appears from the discussion made hereinabove, particularly, the statement of the Principal Secretary, Urban Development Department that he is heading the Department, who has deputed the Engineers for performing the work of Town Planners and since, it is upon him to recall the order of deputation by repatriating these Engineers which is not being done, hence, 13 the Principal Secretary, Urban Development Department is coming in the way of implementation of undertaking furnished by the Administrator, Ranchi Municipal Corporation.
22. Accordingly, notice is also being issued upon the Principal Secretary, Urban Development Department, Govt. of Jharkhand under Rule 393 of High Court of Jharkhand Rules.
23. Let explanation be filed on or before the next date of hearing.
24. List these matters on 09.12.2025.
25. Mrs. Sonam, learned counsel, who is representing the litigant concerned in contempt case, whose intervention application has also been allowed, has submitted that she is also being threatened by disclosing the name of one Madhukant Thakur.
26. She has further submitted that such threatening is being given to her entire family members.
27. The Sr. Superintendent of Police, Ranchi is directed to forthwith investigate the matter and do needful so that any mis- happening to the learned counsel who is practicing as an Advocate of this Court and her family members, be not happened.
28. The Sr. Superintendent of Police, Ranchi will be held personally responsible, if any mis-happening will be done with the learned counsel and her family members.
29. Let the update be given on the next date of hearing.
30. Let this order be communicated forthwith to the Sr. Superintendent of Police, Ranchi.
31. Mr. Mohan Kr. Dubey, learned AC to AG is directed also to 14 forthwith communicate this order to the Sr. Superintendent of Police, Ranchi.
32. The oral communication of this order is to be communicated to the Sr. Superintendent of Police, Ranchi today itself without waiting for the web copy or the certified copy of this order.
(Sujit Narayan Prasad, J.) (Arun Kumar Rai, J.) 03.12.2025 Rohit/-
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