Jharkhand High Court
Emil Walter Kandulna & Anr vs The State Of Jharkhand & Ors on 21 January, 2022
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(PIL) No. 49 of 2021
Emil Walter Kandulna & Anr ... Petitioners
Versus
The State of Jharkhand & Ors. ... Respondents
With
W.P.(PIL) No. 1589 of 2021
Adiwashi Buddhijivi Manch, Ranchi & Ors ... Petitioners
Versus
The State Union of India & Ors. ... Respondents
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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioners : In person (in 49/2021) : Mr. Ajit Kumar, Sr. Advocate (in 1589/2021) For the State : Mr. P.A.S. Pati, G.A.-II For the E.C. : Mr. Sumeet Gadodia, Advocate
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Oral Order 09 / Dated : 21.01.2022 Heard in part.
It is regretted that despite several indulgence granted the main part of the supplementary affidavit filed by the writ petitioner in W.P.(PIL) No. 49 of 2021 dated 18.10.2021 has not been answered properly.
Mr. Ajit Kumar, learned senior counsel appearing for the writ petitioner in W.P.(PIL) No. 1589 of 2021 has submitted before us that in fact the State should file a proper reply after considering the entire PESA Act as well as he should also answer Annexure-1a & 1b appended to the rejoinder to the supplementary counter affidavit dated 11.01.2022 filed by the writ petitioner in W.P.(PIL) No. 49 of 2021.
As prayed on behalf of the State, put up these cases on 04.02.2022.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) Raman/VK