Jharkhand High Court
Rajat Mukherjee vs State Of Jharkhand Through Principal ... on 16 January, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
2026:JHHC:1164
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.7668 of 2025
Rajat Mukherjee, aged about 68 years, son of Late Atul
Krishno Mukherjee, resident of House No.333-B, Zone
No.5, Birsanagar, P.O. and P.S.-Birsanagar, Town-
Jamshedpur, District East Singhbhum. ...... Petitioner
Versus
1. State of Jharkhand through Principal Secretary,
Department of Revenue, Land Reforms, Rajbhasa,
Govt. of Jharkhand, Ranchi, having its office at
Project Building, Dhurwa, P.O. and P.S. Dhurwa,
District Ranchi.
2. Deputy Commissioner, East Singhbhum, at
Jamshedpur, at, P.O. and P.S. -Sakchi, District East
Singhbum, Jharkhand.
3. Superintendent of Police, East Singbhum, Town-
Jamshedpur, at, P.O. and P.S. Sakchi, District East -
Singhbhum.
4. Officer-in-charge, Sakchi, Police Station- Sakchi, at,
P.O. and P.S. Sakchi, Town Jamshedpur, District East
Singhbhum.
5. Special Officer, Jamshedpur Notified Area
Committee, Jamshedpur, at, P.O. and P.S. Sakchi,
Town -Jamshedpur, District East Singhbhum.
6. M/s TATA Steel through its Managing Director,
having its office at, P.O. and P.S. Sakchi, Town
Jamshedpur, District East Singhbhum, Jharkhand.
7. Vivek Choudhary, son of Sri B.L. Choudhary, aged
about 46 years, resident of 16 Kasidih, New Layout
Area, New Baradwari, P.O.- New Baradwari, P.S.
Sakchi, Town -Jamshedpur, District East
Singhbhum. ...... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Prabhash Kumar, Advocate Mr. Ganesh Ram, Advocate Mr. Manish Sharma, Advocate Mr. P. Pradhan, Advocate, Mrs. Pratima Kumari, Advocate For the Resp.-State : Mr. Sahbaj Akhtar, A.C to AAG-III
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th
02/Dated: 16 January, 2026
1. The present writ petition has been filed for the following reliefs :-
"(a) Rule Nisi for issuance of a writ of Mandamus directing and commanding upon the Respondents to -1- W.P.(C) No.7668 of 2025 2026:JHHC:1164 immediately and forthwith stop illegal and unlawful unauthorised construction of multi storeyed building complex being carried out at TISCO leased land being Holding No.16 area measuring 0.086 Acre situated at Kashidih, New layout, JNAC, Ward No. 7, P.S. Sakchi, Town-Jamshedpur, East Singhbhum being constructed by Builder namely Vivek Choudhary as the building map has not been sanctioned and approved by competent authority and Petitioner is having 1/7th share upon aforesaid property and Petitioner has not entered into any agreement with Vivek Choudhary for making such construction.
(b) for issuance of a writ/of Mandamus directing upon the Respondents concerned to dispose off the representation dated 23.09.2025 and 06.11.2025 filed before Respondents concerned and to dispose off the same in accordance with law and to take lawful and legal action on the basis of statements made in aforesaid representation AND Respondent No. 5, Special Officer, JNAC, Jamshedpur may be directed to take action upon the illegal construction works being carried out by Respondent No. 6 upon the aforesaid land and may be directed to stop the illegal construction immediately and forthwith."
2. After some arguments, learned counsel for the petitioner seeks permission to withdraw the present writ petition with a liberty to work out his remedy in accordance with law.
3. Learned counsel for the State has raised no objection.
4. With the aforesaid liberty, the present writ petition is, hereby, disposed.
5. Pending interlocutory application, if any, stands disposed of.
(Rajesh Kumar, J.) 16th January, 2026 Ravi-Chandan/-
Uploaded on 19.01.2026 -2- W.P.(C) No.7668 of 2025