Jharkhand High Court
Sociedade De Fomento Industrial Pvt. ... vs State Of Jharkhand And Others ... ... ... ... on 19 September, 2022
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 562 of 2022
Sociedade De Fomento Industrial Pvt. Ltd., and anr... Petitioners
Versus
State of Jharkhand and others ... ... ... ... Opposite Parties
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioners: Mr. M.S. Mittal, Sr. Advocate Mr. Salona Mittal, Advocate For the Opp. Parties: Mr. P.A.S. Pati, G.A.-II
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Oral Order 03/Dated: 19.09.2022 It appears from the order dated 12.09.2022 that Mr. Vijay Kumar Ojha, Director (Geology), had appeared and submitted before us that Annexure 3 has already been recalled by the State authority so far as the Lodhapat Bauxite Block is concerned. We had directed that an affidavit to that extent be filed. However, the affidavit shows that they have not recalled Annexure 3 but only postponed the proceeding. The State authority is saying that they are considering for filing S.L.P. before the Hon'ble Supreme Court.
We do not have any issue with that but once the statement has been made before us that the order has been recalled, the postponement will certainly not do and it can be considered to be contumacious act by the State authority concerned. On this, it is submitted by Mr. P.A.S. Pati, learned G.A.-II, that an order for recall subject to result in the S.L.P. if filed would be passed immediately.
Put up this case on 21.09.2022 at the top of the list.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) Manoj/VK