Jharkhand High Court
Ramesh Dutt Pathak vs State Of Jharkhand And Ors on 18 December, 2015
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 491 of 2014
RAMESH DUTT PATHAK S/O LATE BALESHWAR NATH PATHAK,
GOVERNMENT CONTRACTOR RESIDENT OF DORANDA BAZAR,
P.O. & P.S. DORANDA, TOWN & DISTRICT RANCHI, JHARKHAND
... ... PETITIONER
VERSUS
1. THE STATE OF JHARKHAND
2. MRS. RAJBALA VERMA (I.A.S.), PRINCIPAL SECRETARY,
GOVERNMENT OF JHARKHAND, ROAD CONSTRUCTION
DEPARTMENT, JHARKHAND MANTRALAYA, DHURWA, RANCHI,
JHARKHAND
3. MR. MURARI BHAGAT, CHIEF ENGINEER, NATIONAL HIGH
WAYS, ROAD CONSTRUCTION DEPARTMENT, GOVERNMENT OF
JHARKHAND, ENGINEERING HOSTEL, NEAR SECIII
GOLCHAKKAR, HEC CAMPUS, DHURWA, RANCHI, JHARKHAND
4. MR. SHYAM LAL BHAGAT, SUPERINTENDING ENGINEER,
NATIONAL HIGH WAYS CIRCLE, ROAD CONSTRUCTION
DEPARTMENT, GOVERNMENT OF JHARKHAND, ABHIYANTRAN
BHAWAN, NEAR RANCHI MUNICIPAL CORPORATION OFFICE,
RANCHI, JHARKHAND
5. MR. LALIT KUMAR TIBREWAL, EXECUTIVE ENGINEER, N.H.
DIVISION, CHAIBASA, DISTRICT WEST SINGHBHUM 833201
..... ... OPP. PARTIES
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
FOR THE PETITIONER : MR. N.P. SINGH, ADV
FOR THE STATE : MR. RAJESH KUMAR, GPV
2/ Dated: 18th December, 2015
Per SHREE CHANDRASHEKHAR, J.
Mr. Rajesh Kumar, the learned G.P.V submits that challenging order dated 23.04.2014 in W.P.(C) No.5883 of 2009, the State has preferred Letters Patent Appeal being, L.P.A. No.442 of 2014 in which, notices have been issued on 22.09.2014.
Considering the aforesaid fact, no effective order can be passed in the present proceeding and accordingly, the contempt 2 petition is closed. However, a liberty is reserved with the applicant to file a fresh contempt petition after disposal of L.P.A. No.442 of 2014, if need arises.
(Shree Chandrashekhar, J.) R.K.