SIMMI YASMIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present case is taken up through Audio/Video conferencing.

(2.) The present writ petition has been filed for issuance of direction upon the respondent nos. 2 to 6 to clear the encroachment at the main entrance of the petitioner's house which has been blocked by the respondent no. 7 by erecting wall and also to remove the encroachment over the land situated at Notified Area Ward No.-03, Khata no. 85, plot no. 2160 which has been illegally occupied by the respondent no.-7. The petitioner has also prayed for issuance of direction upon the official respondents to facilitate the petitioner in repairing the underground Hume Pipe which has got damaged due to the wall erected by the respondent no. 7, as a result of which accumulation of waste water near her house has given rise to spread of bacteria and viruses.

(3.) Heard learned counsel for the petitioner and the learned S.C. (L&C)-I appearing on behalf of the respondent nos. 2 to 6.