Jharkhand High Court
Babu Ram Hembrom vs The State Of Jharkhand on 2 December, 2025
Author: Rajesh Kumar
Bench: Rajesh Kumar
2025:JHHC:35977
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
W.P. (C) No.6571 of 2025
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1. Babu Ram Hembrom, S/o Khara Manjhi, aged about 80 years, R/o Parasnath Hill, Madhuban, P.O. Shikharjee, P.S. Pokhariya Pirtand, Giridih, Jharkhand-825108.
2. SANJHO MANJHI, S/o Jagan Manjhi, aged about 80 years, R/o Parasnath Jarabad, Madhuban, P.O. Shikharjee, P.S. Madhuban, Giridih, Jharkhand-825329.
3. SOMARA HEMBRAM, S/o Patiya Hembram, aged about 45 years, R/o Parasnath Jarabad, Madhuban, P.O. Shikharjee, P.S. Madhuban, Giridih, Jharkhand-825329.
4. SUNIL KUMAR MURMU, S/o Jayram Murmu, aged about 32 years, R/o Parasnath Jarabad, Madhuban, P.O. Shikharjee, P.S. Madhuban, Giridih, Jharkhand-825329.
5. MUNULAL MURMU, S/o Katiya Murmu, aged about 27 years, R/o Parasnath Jarabad, Madhuban, P.O. Shikharjee, P.S. Madhuban, Giridih, Jharkhand-825329.
6. LAKHIRAM SOREN, S/o Rorha Soren, aged about 34 years, R/o Parasnath Jarabad, Madhuban, P.O. Shikharjee, P.S. Madhuban, Giridih, Jharkhand-825329.
7. RATIYA KISKU, S/o Badka Kisku, aged about 47 years, R/o Parasnath Jarabad, Madhuban, P.O. Shikharjee, P.S. Madhuban, Giridih, Jharkhand-825329. .... .... Petitioner(s) Versus
1. The State of Jharkhand, through Chief Secretary, Government of Jharkhand, Ranchi officiating from Project Bhawan, P.O. Dhurwa, P.S. Jagarnathpur, District Ranchi, Jharkhand-834004.
2. MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE 2. CHANGE, GOVERNMENT OF INDIA, through its secretary, having its office at Indira Paryavaran Bhawan, P.O. and P.S.-Jorbagh, Jorbagh Road, District-New Delhi, 110003.
3. DEPARTMENT OF TOURISM, ART, CULTURE, SPORTS & YOUTH AFFAIRS, JHARKHAND, through its Secretary, having its office F.F.P Building, 2nd Floor, H.E.C. Campus, Near Project Building, P.O.- Dhurwa, P.S.-Jagarnathpur, Dhurwa, Ranchi-834004, Jharkhand.
4. DEPUTY COMMISSIONER, GIRIDIH having his office at Paparwatand Colony, Mahesh Mundi, P.O. & P.S.-Giridih, District-Giridih, Jharkhand-815311.
5. SUB-DIVISIONAL OFFICER, DUMRI, SDO Office Dumri, Near Vananchal Chowk, PO+PS-Dumri, Dist-Giridih-825106 2025:JHHC:35977
6. SUPERINTENDENT OF POLICE, GIRIDIH having his office at Rajendra Nagar, P.O.& P.S.-Giridih, District-Giridih, Jharkhand-815311.
.... .... Respondent(s)
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner(s) : Mr. Shubhashis Rasik Soren, Adv.
Ms. Shobha Gloria Lakra, Adv.
For the Respondent(s) : Mr. Prashant Pallav, ASGI Mr. H.K. Mahto, C.G.C. Ms. Shreya Shukla, Adv.
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02/Dated: 02nd December, 2025
1. Heard the parties.
2. The present writ petition has been filed for following reliefs:-
"i) For issuance of appropriate Writ/Rule/Direction particularly in the nature of Certiorari to quash and set aside the Notification dated 02.08.2019 [ANNEXURE-5] issued by Ministry of Environment, Forest and Climate Change to the extent it mandates "..The Eco-sensitive Zone shall be to an extent of zero kilometres to 25 kilometres around the boundary of Parasnath and Topchanchi Wildlife Sanctuaries and the area of the Eco-
sensitive Zone is 208.82 square kilometres.." as the same lacks rationality, scientific rigour and dehors the law as well;
ii) For issuance of appropriate Writ/Rule/Direction particularly in the nature of Certiorari to quash and set aside the Clause 7.6.1 of the Management Plan of the Parasnath Wildlife Sanctuary [ANNEXURE-8] issued by Department of Forest, Environment & Climate Change for the year 2020-2021 to 2029-2030;
iii) For issuance of appropriate Writ/Rule/Direction particularly in the nature of Certiorari to quash and set aside the Letter No.1995 dated 21.12.2022 [ANNEXURE-6] issued by the Department of Tourism, Art, Culture, Sports & Youth Affairs whereby and whereunder the Respondent had banned the selling, purchase and consumption of liquor and non-veg meats/foods, which is part and parcel of Petitioners' culture and tradition;
iv) For issuance of appropriate Writ/Rule/Direction particularly in the nature of Certiorari to quash and set aside the Office Memorandum dated 05.01.2023 [ANNEXURE-7] issued by Ministry of Environment, Forests and Climate Change [Wildlife Divisional], Government of India whereby and whereunder it had implemented the Clause 7.6.1 of the Management Plan of the Parasnath Wildlife Sanctuary and thereby directed to ban the sale purchase and consumption of meat and liquor and also directed the State govt of Jharkhand to invite two members from Jain Community and one from tribal community;
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v) For issuance of appropriate Writ/Rule/Direction to the Respondent to prepare a Zonal Master Plan of the modified ESA, in consultation with local people and in terms of Notification dated 02.08.2019 issued by Ministry of Environment, Forest and Climate Change;
vi) For issuance of appropriate Writ/Rule/Direction to the Respondents and direct to undergo afresh planning for Management Plan for Parasnath Wildlife Sanctuary to the extent the it relates to tribal community where the Petitioners reside;"
3. Prima facie, it appears that the petitioners have no locus. Further, the present matter is not a private interest litigation but a public interest litigation, and therefore this Court is not the appropriate forum for adjudication. Accordingly, I do not find any reason to entertain the present writ petition. Hence, the writ petition is hereby dismissed.
(Rajesh Kumar, J.) Dated: 02nd December, 2025 Amar/-
Uploaded on 03.12.2025 Page | 3 W.P. (C) No.6571 of 2025