JUDGEMENT
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(1.) Heard learned Counsel for the parties.
(2.) Earlier the State of Jharkhand was part of the State of Bihar and the State of Jharkhand was created on 15th November, 2000. Obviously, the idea to create the State of Jharkhand must have been conceived much before and may be the years before the date 15th November, 2000.
(3.) Any State could have been created only by taking into account; what is the availability in the State area, where the new city is required to be created and it is the constitutional requirement to have the building of Legislative Assembly and obviously, for that a building appropriate and suitable for running its business, the Secretariat for the State Government, the High Court for the State and, therefore, we presume that before 15th November, 2000 it was in the mind of the policy makers that there will be need of a building of High Court in the State of Jharkhand.;
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