Jharkhand High Court
Diwan Indranil Sinha vs The State Of Jharkhand And Ors on 18 April, 2017
Author: Pradip Kumar Mohanty
Bench: Chief Justice, Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(PIL) No. 1438 of 2017
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Diwan Indranil Sinha. ... PETITIONER.
-Versus-
The State of Jharkhand and Ors. ... RESPONDENTS.
.....
CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner : M/s Rajeev Kumar and Rupa
Chandra, Advocate.
For the State : Mr. R.R. Mishra, G.P.-II,
For the RMC : Mr. L.C.N. Shahedo, Advocate.
For the Mayor : Mr. Subhashish Soren, Advocate.
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Order No. 04: Dated 18 th April, 2017
Counsel appearing for the petitioner submits that he has not filed the interlocutory application to implead the Mayor, Ranchi Municipal Corporation, Ranchi, as respondent No. 6 on 11.4.2017 as directed by this Court, since the petitioner was not available on that date and the same is being filed today. He prays that this interlocutory application may be accepted and kept on record.
This interlocutory application has been filed with a prayer to implead the Mayor, Ranchi Municipal Corporation, Ranchi, as party-respondent No. 6.
Heard Mr. Rajeev Kumar, learned counsel for the petitioner, Mr. R.R. Mishra, learned G.P.-II, Mr. L.C. N. Sahdeo, learned counsel for the RMC and Mr. Subhashish Soren, learned counsel for the Mayor.
The Interlocutory Application filed by the petitioner today with a prayer to implead the Mayor, Ranchi Municipal Corporation, Ranchi as party -respondent No. 6, is allowed and this Court directs the Registry to register this I.A. and office is directed to carry out the necessary correction.
This Court directs the petitioner to serve a copy of the writ petition along with all affidavits, filed by him, to the counsel appearing for the newly added resplendent No. 6.
Considering the submissions made by the learned counsel for the respective parties, this Court directs to file a detailed affidavit, after sorting out the disputes and differences amongst them. The development projects i.e. eradication of mosquito, supply of water amongst the people of Ranchi, cleanliness of the city and other projects should start on or before 24.4.2017. In the said affidavit, they will also mention that all the beneficial projects for development as mentioned in the order dated 10.4.2017, will start immediately.
List this case on 03 rd May, 2017.
Let free copy of this order be handed over to Mr. Rajeev Kumar, learned counsel for the petitioner, Mr. R.R. Mishra, learned G.P.-II, Mr. L.C. N. Sahdeo, learned counsel for the RMC and Mr. Subhashish Soren, learned counsel for the Mayor.
Personal appearance of Mrs. Asha Lakra, the Mayor, Ranchi Municipal Corporation, Ranchi is dispensed with for the time being.
(Pradip Kumar Mohanty, C.J.) (Ananda Sen, J.) Sharma-Anu/-