DEENANATH RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In I.A. No. 3841 of 2013, the petitioners have prayed for fixing an early date of hearing and disposal of W.P.(S) No. 3450 of 2011 in terms of the order passed in W.P.(S) No. 5161 of 2009 [Sukhdeo Gope vs. State of Jharkhand & Ors.]. Learned counsel for the petitioners submitted that the case of the petitioners is squarely covered by the order of this Court passed in the case of Sukhdeo Gope and the same be disposed of in terms of the said order.

(2.) Learned J.C. to Sr. S.C.-I, appearing on behalf of the respondents, though has not opposed for disposal of the writ petition, submitted that the facts of the case are somewhat different from the case of Sukhdeo Gope .

(3.) With the consent of the parties, the writ petition is also heard and is being disposed of by this order.