Bishwambhar Gour And Others vs State Of Jharkhand And Others

Sanjay Kumar Dwivedi, J

The notice dated 13.1.2025, the Circle Officer Mango fixing the date of eviction dated 27.1.2025 has been challenged.

It has been pointed out that the coordinate Bench has disposed of the C.M.P. No.1115 of 2024 directing the learned trial court to dispose the injunction petition pending within one month.

Mr. R.S. Mazumdar, the learned Senior counsel along with Mrs. Moushmi Chatterjee, the learned assisting counsel appearing on behalf of the petitioners submits that injunction petition is still pending and inspite of that the said notice is issued by the Circle Officer and the petitioners are in possession of the suit property.

Mr. Yadav, the learned counsel appearing for the respondent State will take instruction and assist the Court.

Issue notice upon the respondent nos.5 to 7 by registered post with A/d as well as under ordinary process for which requisites etc. must be filed within a week.

Till the next date, the notice dated 13.1.2025 is hereby stayed.

Pendency of the CMP will not be an impediment to decide the injunction petition which is pending before the learned court.

Let it appear on 4.3.2025.