Citizen's Cause Vs State of Jharkhand and Others

Jharkhand High Court 9 Dec 2005 Writ Petition (PIL) No. 2405 of 2004 (2005) 12 JH CK 0009
Bench: Division Bench

Judgement Snapshot

Case Number

Writ Petition (PIL) No. 2405 of 2004

Hon'ble Bench

N. Dhinakar, C.J; S.J. Mukhopadhaya, J

Advocates

A.R. Choudhary, M.S. Anwar, for the Appellant; Anil Kumar Sinha, AG and A. Allam, for State of Bihar, for the Respondent

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

1. Advocate General submits that as on 28.11.2005, no matter was pending with the Government for orders to be passed requiring sanction and also submits that the Government gives an undertaking that if any request is made for sanction, it will be disposed of within eight weeks from the date of receipt of the said request. This writ application is disposed of.

2. Let copies of this order be given to the counsel for the parties.

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Case Metadata
  • Citation: (2006) 3 JCR 205
  • Ck Citation: (2005) 12 JH CK 0009
  • Coram: N. Dhinakar, C.J; S.J. Mukhopadhaya, J
  • Bench: Division Bench
  • Advocates: A.R. Choudhary, M.S. Anwar, for the Appellant; Anil Kumar Sinha, AG and A. Allam, for State of Bihar, for the Respondent
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