GHURA RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioners in this writ application have prayed for issuance of a direction upon the respondent Housing Board to forthwith vacate and remove the land measuring 23 decimals in R.S. Plot No. 1860 belonging to the petitioners and to remove the encroachment therefrom. By way of an alternative prayer, the petitioners have prayed for a direction upon the respondent Board to pay them monetary compensation for the lands which the respondents have illegally encroached upon.

(3.) It appears that despite the fact that the instant writ application was filed way back in 2007 but till date no counter affidavit has been filed by the respondent Board. The contention of the petitioners that the respondent Board has illegally encroached their lands, has not been denied or disputed by the respondents.