TAPESHWARI DEVI Vs. SANJAY KUMAR, DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner preferred this application under Article 215 of the Constitution of India for initiation of proceeding for contempt of Court against the opposite parties for alleged violation of the order dated 6th July, 1998 passed by this Court in C.W.J.C. No. 1605 of 1998(R).

(2.) The petitioner earlier moved before this Court in the aforesaid writ petition and made grievance that her house, situated on R.S. plot No. 3027(Part)/ new Plot No. 2 (part), Western side of Railway Crossing to the Junction of Kadari road, Ward No. 15 of Jamshedpur Notified Area Committed, was going to be demolished by the authorities. It was pleaded that the house construction was over raiyati land and public land had not been encroached. The authorities were alleged to be bent upon to demolish the entire house of the petitioner.

(3.) This Court by its order dated 6th July, 1998, taking into consideration that the petitioner had already preferred representation before the Deputy Commissioner, Singhbhum (east), Jamshedpur, asked the petitioner to file fresh representation before the said authority, who in his turns was directed to measure the land in question in presence of the parties and if any encroachment was found to remove the same.