SHIVALAYA CONSTRUCTI... v. THE STATE OF JHARKHA...

IN THE HIGH COURT OF JHARKHAND AT RANCHI

W.P. (C) No. 1774 of 2026

Shivalaya Construction Company Private Limited, (A Company registered under the Companies Act, 1956/2013); having its Registered office at Plot No. 137, Avatar Enclave, Pashcim Vihar, P.O. & P.S- Jwala Heri Pashcim Vihar, New Delhi, PIN-110063, through its Authorized Signatory, namely, Dheeraj Kumar, aged about 37 years, son of Rajeshwar Prasad Singh, resident of Sector-2. Near Rajendra Bhawan, Dhurwa, P.O Dhurwa, P.S Jagarnathpur. District Ranchi, PIN-834004. ... Petitioner

Versus

1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.

2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004.

3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.

4. Deputy Commissioner, Palamu, having its office at Collectorate Building, Palamu, P.O. & P.S. Palamu, District Palamu, PIN-828102.

5. District Mining Officer, Palamu, having its office at Collectorate Building, Palamu, P.O. & P.S. Palamu, District Palamu, PIN-828102. ... Respondents

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR ---------

For the Petitioner: Mr. Sumeet Gadodia, Advocate Ms. Shruti Shekhar, Advocate

Ms. Sanya Kumari, Advocate

Ms. Sejal Agarwal, Advocate

For the Respondents: Mr. Sahbaj Akhtar, A.C. to A.A.G.-III ---------

02/Dated: 25.03.2026

1. Heard learned counsel for the parties.

2. Mr. Sumeet Gadidia, the learned counsel for the petitioner, submits that the issue raised in this petition stands entirely covered by the

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judgment and order dated 24.09.2025 disposing of the batch of writ petitions including W.P. (C) No. 1532 of 2022 and connected matters.

3. Mr. Shabaj Akhtar, the learned A.C. to learned A.A.G.-III, however, submits that the judgment and order, referred to above, has been appealed by the State vide petition for Special Leave to Appeal (C) No. 3966 of 2026. He admitted that till date, no stay order has been granted.

4. Accordingly, we dispose of the present writ petition in terms of the judgment and order dated 24.09.2025 in W.P. (C) No. 1532 of 2022 and connected matters by granting the petitioner the same reliefs as were granted to the petitioners in W.P.(C) No. 1532 of 2022 and connected matters, to the extent applicable.

5. This petition is disposed of in the above terms without any order for costs.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.)

March 25, 2026

N.A.F.R.

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