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Judgment
11 paragraphs · 456 wordsThe case is taken up through Video Conferencing.
At the request of learned counsel for the petitioner, the defect pointed out by the office is ignored.
I.A. No. 2043/2021 The present interlocutory application has been filed on behalf of the petitioner seeking amendment in the present writ petition. The proposed amendment has been detailed at page 4 (part of paragraph 1) of the present interlocutory application.
Having heard learned counsel for the parties and keeping in view that the proposed amendment is primarily to quash the order as contained in letter No. 479 dated 10.03.2021 (Annexure-18 to the present interlocutory application) issued by the Secretary, Department of Agriculture, Animal Husbandry and Co-operative, Government of Jharkhand, Ranchi (the respondent No.2) which is a subsequent development taking place in the matter, the petitioner is permitted to carry out the said amendment in the present writ petition.
Learned counsel for the petitioner prays for and is allowed two weeks' time to file an amended writ petition incorporating the amendment allowed by this Court after serving two copies of the same to the office of the learned A.G.
The present interlocutory application stands disposed of.
I.A. No. 2042/2021 The present interlocutory application has been filed on behalf of the petitioner seeking stay of operation of the impugned order as contained in letter No. 479 dated 10.03.2021 issued by the respondent No.2 by which the implementing agency is the Organic Farming Authority of Jharkhand (OFAJ) has been directed to initiate a fresh tender process for enlistment/empanelment for supply of Organic Farm Inputs (Bio-Fertilizers/Bio-Pesticides/Soil Conditioner/Plant Growth Enhancers/other approved Bio-Products), if any, during the pendency of the present writ petition.
Heard learned counsel for the parties. The impugned order as contained in letter No. 479 dated 10.03.2021 appears to be an intra-departmental communication between the respondent No.2 and the Director, Horticulture, Jharkhand, Ranchi. Though the petitioner has stated in I.A. No. 2043/2021 that the said letter issued by the respondent No.2 to the Director, Horticulture, Government of Jharkhand, Ranchi has also been communicated to it through e.mail on 23.03.2021, however, no such communication made by the competent authority of OFAJ to the petitioner has been annexed either with the present interlocutory application or I.A. No. 2043/2021. Hence, I am not inclined to pass any interim order in this case as has been prayed by the petitioner which otherwise would not be appropriate considering the nature of work i.e. supply of Organic Farm Inputs.
The present interlocutory application stands dismissed.
W.P.(C) No. 1173 of 2021 Mr. Mohan Dubey, learned A.C to A.G, prays for and is allowed four weeks' time to seek instruction and file counter affidavit on behalf of the respondents.
Put up this case after four weeks under the heading 'For Admission'.