Jharkhand High Court
Bidip Ranjan Das vs The State Of Jharkhand & Others on 8 November, 2019
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 4121 of 2017
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Bidip Ranjan Das ... ... Petitioner
Versus
The State of Jharkhand & Others ... ... Respondents
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CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. A.K.Das, Advocate
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th Order No. 06 : Dated 8 November, 2019 This writ petition is under Article 226 of the Constitution of India with the grievance that in spite of the order dated 15.10.2007 passed by the Deputy Commissioner, East Singhbhum, Jamshedpur in BPLE Appeal No. 42 of 2007, the license to run the shop has not been renewed and further with an observation upon the Jamshedpur Notified Area Committee to consider for construction of permanent shops in the earmarked area but according to the petitioner no such action has been taken which is creating difficulties to the petitioner since the shop in question has been allotted in his favour far back on 12th November, 1984.
Mr. A.K.Das, learned counsel appearing for the petitioner has submitted that due to inadvertence, Jamshedpur Notified Area Committee could not have been impleaded as respondent in the present writ petition, therefore, he has sought for leave to implead the Jamshedpur Notified Area Committee through its competent authority as Respondent No.5.
Considering the aforesaid submission, Mr. Das, learned counsel for the petitioner is directed to implead Jamshedpur Notified Area Committee as respondent during the course of the day and serve a copy of the same upon the learned retained counsel representing the Jamshedpur Notified Area Committee.
Let the matter be listed under the same heading on 14.11.2019 by reflecting the name of the learned counsel who represents the Jamshedpur Notified Area Committee.
(Sujit Narayan Prasad, J.) Birendra/