Naresh Yadav vs State Of Jharkhand And Another

Sanjay Kumar Dwivedi, J

The learned counsel for the petitioner submits that the land measuring an area of 7.95 decimals appertaining to Khata No.33 plot no.28 and a plot having an area of 8.99 decimals appertaining to Khata No.83 plot no.174, 219 and 316 was settled in favour of the father of the petitioner on 21.09.1941 and 15.03.1942, respectively and he submits that after the death of the father of the petitioner, the petitioner entered into the sue of the property and the same was mutated in favour of the petitioner and rent receipts are also being issued in favour of the petitioner. He submits that in this background, the Forest Department has unnecessarily made the complaint case in which cognizance has already been taken.

The learned counsel for the respondent State shall take instruction and file counter affidavit within four weeks.

Let this matter appear on 29.11.2023.

Till the next date, no coercive steps shall be taken against the petitioner in connection with C.P. Case No.104 of 2012 pending in the court of learned Judicial Magistrate, Daltonganj.