STATE OF JHARKHAND Vs. ROSHINI KHALKHO

JUDGEMENT

(1.) Since the issues involved in the both the intra-court appeals are identical, as such with the consent of learned counsel for the parties, the same were heard together and are being disposed of by this common order. Prayer:

(2.) The instant intra-court appeals, under clause 10 of the Letters Patent, are directed against common order/judgment dtd. 4/1/2024 passed by learned Single Judge of this Court in W.P.(C) No. 1923 of 2023 with W.P.(C) No. 2290 of 2023, whereby and whereunder while allowing the writ petitions, the State Government was directed to notify the elections, immediately on receipt of the recommendation of the State Election Commission, in relation to Municipal Corporation, Municipalities and Nagar Panchayats in the State of Jharkhand and further directed the State to ensure all facilities so that the democratic process of election of Municipal Corporation, Municipalities and Nagar Panchayats be not hampered or hindered by any means.

(3.) The brief facts of the case, as per the pleadings made in the writ petitions, reads as under: