Jharkhand High Court
Bhola Nath Rajak vs The State Of Jharkhand And Others on 25 April, 2023
Author: Ananda Sen
Bench: Sanjaya Kumar Mishra, Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No. 4265 of 2017
Bhola Nath Rajak, S/o Late Chhatu Rajak, R/o Village Banksai,
PO+PS-Ichagarh, District-Seraikella-Kharsawan, Jharkhand
... ... ... Petitioner
Versus
The State of Jharkhand and others ... ... ... Respondents
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CORAM: SRI SANJAYA KUMAR MISHRA, C.J.
SRI ANANDA SEN, J.
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For the Petitioner: Mr. Rajeev Kumar, Advocate For the Respondents: Mr. Jai Prakash, A.A.G.-IA Ms. Omiya Anusha, A.C. to A.A.G.-IA
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15/Dated: 25.04.2023 Heard the parties.
After some argument, Mr. Rajeev Kumar, learned counsel appearing for the petitioner, seeks to withdraw this Public Interest Litigation. He submits that he would file a memo of withdrawal to that effect in course of the day.
In the facts and circumstances of the case, this Public Interest Litigation is allowed to be withdrawn, but with a cost of Rs.10,000/- to be deposited by the petitioner in the coffers of the Jharkhand State Legal Services Authority, Ranchi, within seven days, failing which appropriate application under the Bihar and Orissa Public Demand Recovery Act, 1914 may be filed by the Authority for recovery of the costs as arrears of land revenue.
(Sanjaya Kumar Mishra, C.J.) (Ananda Sen, J.) Manoj/-