Jharkhand High Court
M/S Triveni Engicons Pvt. Ltd. vs State Of Jharkhand & Ors on 20 December, 2011
Author: Narendra Nath Tiwari
Bench: Narendra Nath Tiwari
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No.4530 of 2010
M/s. Bharat Coking Coal Limited. .......... Petitioner.
Versus
Sulochana Devi. .......... Respondent.
CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI
For the Petitioner : Mr. A. K. Mehta, Advocate.
For the Respondent: None.
06/20.12.2011: As prayed for one week's time is allowed to take fresh steps for service of notice on the respondent at her present and correct address through ordinary process for which requisites etc. must be filed in Court, failing which this writ petition shall stand rejected without further reference to a Bench.
Put up this case on 3rd February, 2012. Till then, interim order dated 23rd November, 2011 shall continue.
(Narendra Nath Tiwari, J.) Sanjay/ IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P. (C) No.4686 of 2011 Krishna Paswan. .......... Petitioner.
Versus The State of Jharkhand & Ors. .......... Respondents.
CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI For the Petitioner : Mr. Satish Kumar Keshri, Advocate.
For the State : J.C. to G.A.
03/20.12.2011: Mr. Satish Kumar Keshri, learned counsel, appearing on
behalf of the petitioner, seeks permission to withdraw this writ petition.
Respondents have no objection. Permission is accorded.
Accordingly, this writ petition is dismissed as withdrawn.
(Narendra Nath Tiwari, J.) Sanjay/ IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P. (C) No.6209 of 2011 M/s. Triveni Engicons Pvt. Ltd. .......... Petitioner.
Versus The State of Jharkhand & Ors. .......... Respondents.
CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI For the Petitioner : Mr. A. K. Yadav, Advocate.
For the State : J.C. to A.G.
I.A. No.3273 of 2011:
04/20.12.2011: In this interlocutory application, the petitioner has sought
permission to withdraw W.P.(C) No.6209 of 2011.
The respondents have no objection to the said prayer. Considering the said submission, this interlocutory application is allowed. The petitioner is permitted to withdraw the said writ petition.
I.A. No.3273 of 2011 stands disposed of.
(Narendra Nath Tiwari, J.) W.P.(C) No.6209 of 2011:
In view of the order passed in I.A. No.3273 of 2011 dated 20th December, 2011, this writ petition is dismissed as withdrawn.
(Narendra Nath Tiwari, J.) Sanjay/ IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P. (C) No.4045 of 2011 R. K. Prassad. .......... Petitioner.
Versus Bharat Coking Coal Limited & Ors. .......... Respondents.
CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI For the Petitioner : Mr. Sidhartha Roy, Advocate. For the Respondents: Mr. A. K. Mehta, Advocate.
04/20.12.2011: After some argument, Mr. Sidhartha Roy, learned counsel, appearing on behalf of the petitioner, seeks permission to withdraw this writ petition.
Permission is accorded.
Accordingly, this writ petition is dismissed as withdrawn.
(Narendra Nath Tiwari, J.) Sanjay/ IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P. (C) No.7049 of 2011 M/s. Makers Casting India Private Limited. ....... Petitioner.
Versus Jharkhand State Electricity Board & Ors. ........ Respondents.
CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI For the Petitioner : Mr. N. K. Pasari, Advocate. For the Respondents: M/s. Ajit Kumar and S. Srivastava, Advocates.
03/20.12.2011: Learned counsel appearing on behalf of the Jharkhand State Electricity Board prays for and is allowed two weeks' time to seek instructions and file counter affidavit.
Put up this case on 18th January, 2012. Till then, electrical connection shall not be disconnected subject to payment of energy charges calculated in accordance with the provisions of Electricity Act.
(Narendra Nath Tiwari, J.) Sanjay/ IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P. (C) No.3412 of 2011 M/s. Mona Gas Pvt. Ltd. .......... Petitioner.
Versus Jharkhand State Electricity Board & Ors. .......... Respondents.
CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI For the Petitioner : Mr. N. K. Pasari, Advocate. For the JSEB : Mr. Rajesh Shankar, Advocate.
05/20.12.2011: As prayed for jointly, put up this case on 19th January, 2012.
Till then, interim order dated 19th October, 2011 shall continue.
(Narendra Nath Tiwari, J.) Sanjay/ IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P. (C) No.1412 of 2011 Govind Gopal Mehta. .......... Petitioner.
Versus The State of Jharkhand & Ors. .......... Respondents.
CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI For the Petitioner : Mr. N. Chatterjee, Advocate. For the State : J.C. to S.C. (Mines) 05/20.12.2011: The grievance of the petitioner is that the Irrigation Department is digging canal over the petitioner's land without any acquisition thereof in accordance with law.
The petitioner protested before the authorities, but they did not stop the work. The petitioner, thereafter, approached the Chief Engineer, Irrigation Department and filed representation as far back as in the year 2006, but no order has been passed. The said respondent has only assured to take appropriate step, but till date nothing has been done.
Learned J.C. to S.C. (Mines), appearing on behalf of the respondents, submitted that if the petitioner's representation is still pending before the Chief Engineer, Irrigation Department, the same shall be considered and appropriate order shall be passed.
Considering the above, this writ petition is disposed of, directing the Chief Engineer, Irrigation DepartmentRespondent No.3 to consider the petitioner's claim/representation and pass appropriate order, in accordance with law, within three months from the date of receipt/production of a copy of this order.
(Narendra Nath Tiwari, J.) Sanjay/ IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P. (C) No.2531 of 2011 M/s. DB Stone Works. .......... Petitioner.
Versus The State of Jharkhand & Ors. .......... Respondents.
CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI For the Petitioner : Mr. K. K. Ojha, Advocate.
For the State : J.C. to A.G.
05/20.12.2011: In this writ petition, the petitioner has prayed for a direction
on the respondents to dispose of the application for renewal of his mining lease for stone covering over an area of 5.41 acres of land of Mouza Sansari, P.S. Ranga, District Sahibganj.
It has been stated that the Mines Commissioner has remanded the matter to the Deputy Commissioner, Sahibganj as far back as on 8th August, 2010, but the said authority has not disposed of the petitioner's application for renewal of the mining lease.
Learned J.C. to A.G., appearing on behalf of the respondent, submitted that if the petitioner's application for renewal of the mining lease is still pending, the same shall be considered without any further delay and appropriate order shall be passed.
Considering the said submissions, this writ petition is disposed of, directing the Deputy Commissioner, Sahibganj Respondent No.3 to consider the petitioner's application for renewal of his mining lease and pass appropriate order, in accordance with law, within six weeks from the date of receipt/production of a copy of this order.
(Narendra Nath Tiwari, J.) Sanjay/ IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P. (C) No.xxxxxxxx of 2011 xxxxxxxxxx. .......... Petitioner.
Versus The State of Jharkhand & Ors. .......... Respondents.
CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI For the Petitioner : Mr. xxxxxxxxx, Advocate.
For the State :
xx/20.12.2011:
(Narendra Nath Tiwari, J.)
Sanjay/
IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P. (C) No.xxxxxxxx of 2011 xxxxxxxxxx. .......... Petitioner.
Versus The State of Jharkhand & Ors. .......... Respondents.
CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI For the Petitioner : Mr. xxxxxxxxx, Advocate.
For the State :
xx/20.12.2011:
(Narendra Nath Tiwari, J.)
Sanjay/