Basab Sen vs State Of Jharkhand

Ananda Sen, J.

The petitioner in this Criminal Writ Petition has prayed for following reliefs:-

a. “For issuance of an appropriate writ(s), order(s) or direction(s) upon Respondents to take appropriate action against Respondent No. 8 who has illegally trespassed and captured the landed property of the Petitioner situated at Village/Mauza: Kokar, Revenue P.S. No.:196, and being part of Plot No.:419, marked as 419/A under Khata No.:100, ad measuring area of 4 Kathas 14 chataks and 10 Sq. Ft. without even a single chit of paper and thereafter the possession of the same may be restored to the Petitioner;

b. Further directing upon the Superintendent of Police, Ranchi (Respondent No.:5), S.D.M. (Respondent No.:6) and the Officer-In-Charge, Ranchi/Sadar P.S.  (Respondent No.: 7) to institute FIR against Respondent No. 8 for criminally trespassing and grabbing the land of the Petitioner and further refraining the Respondent No. 8 from continuing with the illegal possession over the Petitioner’s property;

c. Further directing the Respondents to consider the representation of the Petitioner dated 07.11.2022 (Annexure – 6) and after making enquiry appropriate action be taken against Respondent No. 8 for criminal trespass and land grabbing the property of the Petitioner and for restoring the possession of the Petitioner;”

Heard the parties.

Learned counsel representing the petitioner submits that the F.I.R. now has already been lodged.

Since the F.I.R. has already been lodged, I am not inclined to entertain this writ petition.

Accordingly, this Criminal Writ Petition is rendered infructuous.

However, it is expected that the investigation will be concluded as early as possible.