Vijay Kumar Tiwari vs State Of Jharkhand And Others

Rajesh Shankar, J

This case is taken up through video conferencing.

The present writ petition has been filed for issuance of direction upon the respondent no.2 to ensure that no encroachment is made over Gairmajarua Malik land, appertaining to Khata no.178, plot no.157 (wrongly typed as plot no.173), measuring an area of 55 decimals and Khata no.100, plot no.153, measuring an area of 14 decimals of village Sahijana, Block Sadar, District Garhwa. Further prayer has been made for issuance of direction upon the respondent no.2 to take appropriate action on the petitioner's application dated 25th March, 2021, requesting inter alia for cancelling the Jamabandi opened in the names of private persons, as according to the petitioner the same is a government land.

Having heard learned counsel for the parties and keeping in view the nature of the prayer made in the present writ petition, without entering into merit of the case, the petitioner is given liberty to prefer a fresh representation on the present issue before the respondent no.2. On receipt of the said representation, the respondent no.2, after providing due opportunity of hearing to the petitioner and other concerned persons including those in whose favour Jamabandies of the part of the land have been opened, shall take an appropriate informed decision in accordance with law within a period of three months from the date of filing of the said application.

The writ petition is, accordingly, disposed of with the aforesaid liberty and direction.

I.A. No.4718 of 2021 is also disposed of.