Jharkhand High Court
Pankaj Kumar Yadav vs The State Of Jharkhand And Others on 13 May, 2022
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No. 3530 of 2019
Pankaj Kumar Yadav ... ... ... ... ... Petitioner
Versus
The State of Jharkhand and others ... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner: Mr. Rajeev Kumar, Advocate For the state: Mr. Piyush Chitresh, A.C. to A.G. For the RMC: Mr. L.C.N. Shahedeo, Advocate
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Oral Order 06/Dated: 13.05.2022 We are dissatisfied with the counter affidavit filed on behalf the Ranchi Municipal Corporation. It does not reply the issues raised in the writ petition. It has been filed in a very casual manner on the basis of some verification done by some Junior Engineer, however, without answering the main issues.
Accordingly, we reject it and direct the Ranchi Municipal Corporation to file a comprehensive counter affidavit giving a para- wise reply to the issues raised by the writ petitioner.
By way of last indulgence, put up this case on 17.06.2022.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) Manoj/VK