Gossner Evangelical Lutheran Church vs State Of Jharkhand on 15 January, 2026

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Jharkhand High Court

Gossner Evangelical Lutheran Church vs State Of Jharkhand on 15 January, 2026

Bench: Sujit Narayan Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W.P. (C) No. 7710 of 2025
Gossner Evangelical Lutheran Church, in Chotanagpur and Assam, a
Society registered under Societies Registration Act, 1860 having its
registered office G.E.L. Church Mission Compound, Main Road at
Ranchi, P.O- Church Road, P.S- Lower Bazar, District- Ranchi,
Jharkhand through its Secretary, Central Board of Property, Suleman
Kandulna, son of Late Gidion Kandulna, aged about 75 years,
resident of House No. 32, G.E.L. Church, Bethesda Compound, P.O-
Church Road, P.S- Lower Bazar, District- Ranchi, Jharkhand.
                                                        ...    Petitioner
                          Versus
1. State of Jharkhand
2. Revenue Secretary, Project Building, H.E.C. Dhurwa, P.O.
   Dhurwa, P.S. Dhurwa, District-Ranchi, Jharkhand.
3. Chief Executive Officer, Ranchi Municipal Corporation, Ranchi,
   P.O. G.P.O., P.S. Kotwali, District- Ranchi, Jharkhand.
4. Deputy Commissioner, Ranchi, P.O. G.P.O., P.S. Kotwali, District
   Ranchi, Jharkhand.
5. Administrator, Ranchi Municipal Corporation, Ranchi, P.O. G.P.O.,
   P.S. Kotwali, District-Ranchi, Jharkhand.
6. Executive Engineer, Ranchi, Municipal Corporation, Ranchi,
   Engineering Section, Kutchery Road, P.O. G.P.O., P.S. Kotwali,
   District- Ranchi, Jharkhand.
7. Town Planner, Ranchi Municipal Corporation, Ranchi, P.O. G.P.O.,
   P.S. Kotwali, District-Ranchi, Jharkhand.
                                                    ...     Respondents
                          ---------
CORAM:              HON'BLE THE CHIEF JUSTICE
              HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
                          ---------
For the Petitioner:       Mr. Jorong Jedan Sanga , Advocate
For the State:            Mr. Piyush Chitresh, A.C. to A.G.
For the R.M.C.:           Mr. Prashant Kumar Singh, Advocate
                          ---------
02/Dated: 15.01.2026
M. S. Sonak, C.J.(Oral)

1. Heard Mr. Jorong Jedan Sanga, the learned counsel for the petitioner, and Mr. Prashant Kumar Singh, the learned counsel for the Ranchi Municipal Corporation (RMC). Page 1 of 2

2. Mr. Sanga craves leave to place on record the revenue records with the record of rights by filing an additional affidavit within a week from today after serving a copy of the same to Mr. Prashant Kumar Singh.

3. Mr. Prashant Kumar Singh seeks time up to 06.02.2026 to file and serve an affidavit.

4. We post this matter on 11.02.2026.

5. Until the next date, we restrain the RMC from making any construction at the Church Compound Maidan under Ward No. 15 at Ranchi, which is the subject matter of this petition. This means that the interim order we have now made, will operate only till the next date.

(M. S. Sonak, C.J.) (Sujit Narayan Prasad, J.) January 15, 2026 N.A.F.R. Manoj/Sharda/Cp.2 Uploaded Page 2 of 2

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