PROPERTYMEN REALTY PVT. LTD. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel appearing for the petitioners, Mr. Binit Chandra, learned A.C. to G.A.-III appearing for the State and Mr. Nilesh Kumar, learned counsel appearing for the respondent No. 5.

(2.) It appears that the petitioners have approached the Hon'ble Supreme Court under Article 32 of the Constitution of India directly in W.P. (Crl.) No. 275 of 2023, which was permitted to be withdrawn with the liberty to the petitioners to approach the High Court, having the territorial jurisdiction and certain interim protection was provided for a week by the Hon'ble Supreme Court and the said interim order was further extended by another order of the Hon'ble Supreme Court and thereafter the present writ petition was filed on behalf of the petitioners and on their mention, the matter was taken up and on the first day i.e. on 11/7/2023, the following order was passed, which is reproduced hereinbelow:-

(3.) Mr. Indrajit Sinha, learned counsel for the petitioners submits that it was brought to the knowledge of the Hon'ble Supreme Court yesterday that the matter has been listed before the High Court for today and in view of that, the Hon'ble Supreme Court has further passed following order on 10/7/2023: