Jharkhand High Court
Advocate Association vs State Of Jharkhand & Ors on 25 September, 2014
Author: R.R. Prasad
Bench: R.R. Prasad, Amitav K. Gupta
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (PIL) No. 2211 of 2010
Advocate Association ... ... Petitioner
Versus
The State of Jharkhand and others ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE R.R. PRASAD
HON'BLE MR. JUSTICE AMITAV K. GUPTA
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For the Petitioner : Mr. Shekhar Sinha, Advocate
For the State : Mr. Ajit Kumar, Advocate
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76/25.09.2014A supplementary counter affidavit has been filed on behalf of the respondents. Incidentally Principal Secretary, Building Construction Department, Government of Jharkhand, Ranchi is also present before this Court.
It was submitted that though the DPR has been prepared but it will take another three weeks' time in getting structural designs and drawings of the High Court Building and the Advocate Block Portion of the total project. After the submission of structural designs and drawings of the High Court Building, it would be examined by the Engineers of the Building Construction Department, which may consume further three weeks' time. After its thorough examination, it would again be sent to the Consultant who will act accordingly as per the modification/alteration suggested, which may perhaps take further two weeks' time for putting it in final shape. After it is submitted to the department by the Consultant, the department may take further two months' time, as the process is too much cumbersome and number of departments, such as Energy Department, State Fire Officer, Energy and Resources Institute (TERI) etc. would be consulted during these period and thereafter technical sanction would be granted and in this manner four months' time would be consumed in getting technical sanction of the part of the project.
Under the circumstances as stated above, post this case after four months on which date progress report would be submitted to this Court.
Let a copy of this order be handed over to Mr. Ajit Kumar, learned counsel for the State, for needful.
(R.R. Prasad, J.) (Amitav K. Gupta, J.) AKT