Ezaz Khan vs State of Jharkhand & Ors

Reference may be made to the order dated 29th September, 2020, whereby the respondent nos.1 to 4 were granted four weeks’ time to file

counter affidavit. It was also observed in the said order that I.A. No.4827 of 2020 filed on behalf of the petitioner seeking interim order restraining the

respondents from making further construction over the land in question shall be considered on the next date.

The petitioner has stated in the said interlocutory application that the land in question has been purchased by him from his “Fua & Fufa†and

“uncle†by way of two gift deeds dated 29th June, 1994 on payment of consideration amount. The said land was thereafter mutated in his favour

and since then he has been paying rent for the same. The respondents have erected pillars over the said land for construction of “Rajkiya

Polytechnic Collegeâ€​ without lawfully acquiring the same.

Having heard learned counsel for the parties and also keeping in view that despite time granted to the respondent nos.1 to 4 vide order dated 29th

September, 2020, no counter affidavit has been filed by them, the parties are directed to maintain status quo as existing today over the land in question

till the next date fixed.

I.A. No.4827 of 2020 is, accordingly, disposed of.

W.P.(C) No.2343 of 2020:

Put up this case under the heading “For Admissionâ€​ on 8th March, 2021.

In the meantime, the respondent nos.1 to 4 may file their counter affidavit.