Jharkhand High Court
Suresh Vishwakarma And Ors vs The State Of Jharkhand And Ors on 17 December, 2015
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 978 of 2013
1. SURESH VISHWAKARMA SON OF SRI SAGAR VISHWAKARMA
2. CHANDRIKA DOME SON OF LATE SAHDEO DOME
3. RAM SUNDER DOME SON OF SRI MALI CHAND DOME
4. MADAN RAM SON OF SRI UKHMAJHI RAM
5. BHOLA DOME SON OF LATE HARCHAND DOME
6. GANJU BHUIYAN SON OF SRI AKLU BHUIYAN
7. KESHWAR BHUIYANA SON OF LATE PRITA BHUIYAN
8. SURESH PRAJAPATI SON OF SRI RAM DAS PRAJAPATI
9. SYAD KHUSHID AHMAD SON OF NARIRUL
ALL RESIDENT OF DALTONGANJ PO PS DALTONGANJ
DISTT. PALAMAU ... ... PETITIONERS
VERSUS
1. THE STATE OF JHARKHAND
2. SRI ARUN KUMAR SINGH, PRINCIPAL SECRETARY, URBAN
DEVELOPMENT DEPARTMENT, GOVT OF JHARKHAND, PROJECT
BHAWAN, DHURWA PS JAGANNATHPUR DISTT. RANCHI
3. SHRI D. MISHRA, DIVISIONAL COMMISSIONER, PALAMAU PO
PS DALTONGANJ DISTT. PALAMAU
4. SMT POOJA SINGHAL, DEPUTY COMMISSIONER, PALAMAU, PO
PS DALTONGANJ DISTT. PALAMAU
5. SHRI ARUN KUMAR BHARTI, EXECUTIVE OFFICER/SPECIAL
OFFICER, DALTONGANJ MUNICIPALITY, DALTONGANJ PO PS
DALTONGANJ, DISTT. PALAMAU
..... ... OPP. PARTIES
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
FOR THE PETITIONERS : MR. YOGENDRA PRASAD, ADV
FOR THE STATE : MR. ARBIND KUMAR, ADV
4/ Dated: 17th December, 2015
Per SHREE CHANDRASHEKHAR, J.
It is stated that final order dated 04.12.2012 has been passed in compliance of order passed by this Court. It is further stated that order dated 04.12.2012 has been challenged by the applicants by filing a writ petition.
Considering the aforesaid fact, the present contempt case is closed.
(Shree Chandrashekhar, J.) R.K.