AFROJ ALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present case is taken up through video conferencing.

(2.) At the request of the learned counsel for the petitioner, the remaining defects, as pointed out by the office, are ignored.

(3.) The present writ petition has been filed for quashing the order dtd. 20/2/2018 passed by the respondent no.4- the Land Reforms Deputy Collector, Pakur, in Revenue Miscellaneous Case No. 05/2017-18, whereby the objection of the father of the petitioner and one Archana Singh has been rejected by holding that any interference to the settlement of the land in question made in favour of Bimlendra Narayan Singh (father of the respondent no. 6) would not be in the interest of justice. Further prayer has been made for quashing the order dtd. 30/8/2019 passed by the Circle Officer, Maheshpur-the respondent no.5 who while agreeing with the observation made by the respondent no.4 in the order dtd. 20/2/2018, has dropped the proceeding of Revenue Misc. Case No. 02 of 2019-20. It has also been prayed for issuance of direction upon the respondent no. 4 to decide Review Case no. 05 of 2018 pending before him for adjudication since 2018 with further prayer for issuance of direction upon the respondent no. 3- the Deputy Commissioner, Pakur to take appropriate steps under the Jharkhand Public Land Encroachment Act, 1957 (in short "the Act, 1957") for the removal of encroachment made over the public road by the respondent no. 6.