LAL BABU PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Pursuant to order dtd. 19/2/2021, the Principal Secretary, Department of Transport, Government of Jharkhand and Mr. Praveen Kumar Prakash, District Transport Officer cum Divisional Manager, Ranchi appeared in the Court on 26/3/2021. On that day, Mr. Rajiv Ranjan, the learned Advocate General submitted S.L.P. No.3386 of 2021 has been dismissed by the Hon'ble Supreme Court which was filed by the State against the L.P.A. No.264 of 2016 and after dismissal of the S.L.P., Civil Review has been preferred before the Hon'ble Supreme Court and on his request the matter was adjourned for four weeks. On 25/6/2021 on request of Mr. Sachin Kumar, the learned AAG-II the matter was adjourned for 2/7/2021 and Mr.Sachin Kumar, the learned counsel was requested to supply the number and the date of filing of civil review to the Court within a week. On 2/7/2021 the matter was adjourned as the I.A filed by the State was not on the record. On 24/9/2021 the matter was adjourned for 1/10/2021 and on 1/10/2021 a detailed order was passed which speaks for itself:

(2.) The aforesaid orders speak that L.P.A. No. 264 of 2016 filed by the respondents has been dismissed and thereafter S.L.P. No. 3386 of 2021 has been dismissed by the Hon'ble Supreme Court which was filed by the State against the L.P.A. No. 264 of 2016. Further it reveals that after dismissal of S.L.P., Civil Review has been preferred before the Hon'ble Supreme Court.

(3.) A supplementary affidavit dtd. 23/8/2021 has been filed on behalf of the petitioner stating therein that Review Petition (Civil) No. 785 of 2021 arising out of S.L.P. (Civil). No. 3386 of 2021 has been dismissed, copy of the orders passed in Review Petition (Civil) No. 785 of 2021 arising out of S.L.P. (Civil). No. 3386 of 2021 has been annexed with the said affidavit.