NAWAL CHANDRA GHOSE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition is taken up today through Video conferencing.

(2.) Earlier, the writ petition was taken up by this Court on 18/2/2021 and on the said date, Mr. Rajeev Ranjan Tiwary, the learned counsel for the petitioner, while referring to paragraph no. 18 of the writ petition, had submitted that the petitioner being aggrieved with the order dtd. 6/2/2020 passed by the respondent no. 3 had moved in the court of the respondent no. 2 the Commissioner, Santhal Pargana Division, Dumka intending to file revision, however, neither the same was numbered nor any date of hearing was given on the ground that the office of the respondent no. 2 was lying vacant. Considering the said submission, this Court had directed on the said date that a specific affidavit on behalf of the respondent no. 2 be filed on the aforesaid aspect positively within two weeks. The order of this Court was, however, not complied till 7/4/2021 which led to imposition of cost of Rs.3,000.00 upon the respondent no. 2 and the time for filing the affidavit on the said issue was extended by further two weeks. Even thereafter, no such affidavit was filed on behalf of the respondent no. 2, though the cost imposed against the said respondent was deposited. On the request of the learned counsel for the respondent nos. 1 to 4, the case was again adjourned to be taken up on 23/8/2021 i.e., today.

(3.) Mr. Vijyant Verma, AC to AAG-IV appearing on behalf of the respondent nos. 1 to 4, submits that a counter affidavit has been filed on behalf of the respondent nos. 2 to 4 on 19/8/2021 which, however, has not been placed on record due to subsequent Court holidays.