Jharkhand High Court
Navin Kumar Singh vs The State Of Jharkhand on 28 April, 2026
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
2026:JHHC:12359-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 186 of 2025
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Navin Kumar Singh, aged about 52 years, S/o. Late Nageshwar Prasad Singh, R/o. Anupurna Chowk, Sadhana News Building, Nagratoli, P.O. & P.S.- Lalpur, Dist.- Ranchi, Jharkhand.
... ... Appellant
-Versus -
1. The State of Jharkhand
2. The Chief Secretary, Government of Jharkhand, Ranchi, officiating from Project Bhawan, P.O.- Dhurwa, P.S.- Jagarnathpur, Dist.- Ranchi.
3. Secretary, Department of Forest, Environment and Climate Change, Officiating from Nepal House, Doranda, P.O. & P.S.- Doranda, Dist.- Ranchi, Jharkhand.
4. Member Secretary, State Expert Appraisal Committee (SEAC), Jharkhand, Officiating from Nursery Complex, Near Dhurwa Bus Stand, P.O. & P.S.- Dhurwa, Dist.- Ranchi, Jharkhand.
5. Public Information Officer & First Appellate Officer, State Environmental Impact Assessment Authority (SEIAA), Jharkhand, Officiating from Nursery Complex, Near Dhurwa Bus Stand, P.O. & P.S.- Dhurwa, Dist.- Ranchi, Jharkhand.
6. Public Information Officer, Department of Forest, Environment and Climate Change, Officiating from Nepal House, Doranda, P.O. & P.S.- Doranda, Dist.- Ranchi, Jharkhand.
7. First Appellate Officer, Department of Forest, Environment and Climate Change, Officiating from Nepal House, Doranda, P.O. & P.S.- Doranda, Dist.- Ranchi, Jharkhand.
. ... Respondents
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CORAM: - Hon'ble Mr. Justice Rongon Mukhopadhyay Hon'ble Mr. Justice Pradeep Kumar Srivastava
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For the Appellant : Mr. Raj, Advocate : Mrs. Ritu Kumar, Advocate For the Resp. Nos. 1-3 : Mr. Yogesh Modi, AC - AAG-IA For the Resp. Nos. 4 & 5 : Mr. Anuj Sarvesh, Advocate
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Order No. 12/Dated: 28th April, 2026 Heard Mr. Raj, learned counsel for the appellant and Mr. Anuj Sarvesh, learned counsel appearing for the respondent nos. 4 & 5.
2. This appeal is directed against the order dated 18.03.2025 passed by the learned Single Judge in W.P.(C). No. 1094/2025, whereby and whereunder, the writ application preferred by the appellant has been dismissed.
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3. From the perusal of the impugned order dated 18.03.2025 passed in W.P.(C). No. 1094/2025, it clearly transpires that the appellant/writ petitioner was given a liberty to file a Second Appeal before the Jharkhand State Information Commission as soon as the same gets functional. In the context of the above, we may refer to our order dated 18.02.2026, in which the learned counsel for the respondent nos. 4 & 5 had submitted that a co-ordinate Bench is monitoring the matter with respect to appointment of the State Information Commissioner. Since, it has been submitted by learned counsel for the respondent nos. 4 & 5 that the appointment of the Jharkhand State Chief Information Commissioner is under process and since the appellant has been given a liberty enabling him to file a Second Appeal before the Commission as soon as the same gets functional, we are not inclined to entertain this appeal, which accordingly stands disposed of by reiterating the observation made by the learned Single Judge giving liberty to file a Second Appeal before the Jharkhand State Information Commission as soon as the same gets functional.
4. Since, it has been submitted by learned counsel for the appellant that First Appeal preferred by the appellant is pending before the respondent no. 3 and if that be so, the respondent no. 7 shall take appropriate steps in disposing of the same.
5. This appeal stands disposed of. Pending I.A., if any, also stands disposed of.
(Rongon Mukhopadhyay, J.) (Pradeep Kumar Srivastava, J.) 28th April 2026 Rahul/ Uploaded on 04/05/2026
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