AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 156 wordsRajesh Shankar, J
This case is taken up through video conferencing.
Mr. Sunil Kumar Agarwal, learned counsel for the petitioner, submits that considering the nature of the prayer made in the writ petition, the same may be referred to the National Lok Adalat scheduled to be held in this Court on 11th September, 2021.
Mr. Ashwini Bhushan, learned A.C. to Sr. S.C.III, appearing on behalf of the State submits that though he has sent letter to the respondents seeking instruction in the matter, yet he has not received the same till date. However, he will make endeavour to get the instruction before 11th September, 2021.
In view of the above, let this case be referred to the National Lok Adalat scheduled to be held in this Court on 11th September, 2021.
The petitioner as well as the representative of the respondent no.3- Deputy Commissioner, Ranchi shall ensure their presence through virtual mode on the said date.