Dr. H.P. Narayan And Others vs State Of Jharkhand And Others

Anubha Rawat Choudhary, J

I.A No. 2250 of 2010 in W.P. (S) No. 2019 of 2003

Counsel for the petitioners is absent.

Counsel for the private respondents is also absent.

Counsel for the Respondent-State is present.

This interlocutory application has been filed by the respondent No. 5 for dismissing the writ petition for alleged non-compliance of order dated 16.12.2009 whereby the petitioner was directed to serve a copy of the writ petition along with its annexures to Mr. T.N. Jha, learned counsel for the respondent No. 5 as well as to other counsels.

Since, nobody is appearing on behalf of respondent No. 5, I.A. No. 2250 of 2010 is dismissed as not pressed.

I.A. No. 1743 of 2005 in W.P. (C) No. 557 of 2003

This interlocutory application has been filed seeking substitution of the sole petitioner who is said to have expired during the pendency of this writ petition. It has been mentioned in the interlocutory application that the sole petitioner expired on 22.05.2005 leaving behind Dr. Hari Prakash Narayan, son of Late Udit Narayan, resident of Morabadi, Bariatu Road, P.O. and P.S.-Bariatu, District-Ranchi, who is the husband of the petitioner.

Learned counsel for the State has no serious objection to the interlocutory application. Vakalatnama of the husband of the sole petitioner is already on record. Accordingly, I.A. No. 1743 of 2005 which has been filed by Dr. Hari Prakash Narayan, the husband of the sole petitioner being her legal representative, is hereby allowed.

Learned counsel for the petitioner is directed to carry out necessary corrections in the cause title by deleting the name of the petitioner and inserting the name of her husband.

Let a copy of this order be forwarded the learned counsel for the petitioner Mr. V. K. Prasad to ensure compliance.

I.A. No. 4605 of 2014 in W.P. (C) No. 332 of 2003

This interlocutory application for intervention filed on behalf of Ashok Toppo was taken up by this court on 18.01.2018 wherein it was observed that the intervener was not a party in any of the proceedings and upon this counsel for the intervener had prayed for and was allowed one week time to seek instructions in the matter.

Today, nobody is appearing to press this interlocutory application. Accordingly, I.A. No. 4605 of 2014 is dismissed as not pressed.

Post these matters on 01.02.2023 under appropriate heading.