SAMSAD ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The present writ petition was initially filed for issuance of direction upon the respondents to restrain the construction over the land appertaining to Khata No. 21, plot nos. 729 and 734 , Mouza- Darida, P.S Tamar, Thana No. 186, District Ranchi measuring total area of 14.46 acres

(3.) Subsequently, by way of an interlocutory application being I.A No. 1479 of 2021, the petitioner has sought amendment in the writ petition to the extent of adding some state authorities as party respondents and making additional prayer to set aside the order dtd. 19/9/2019 passed by the Sub-Divisional Magistrate, Bundu, Ranchi under sec. 144 of Cr.P.C. in Case No. M-15/2019. The petitioner has also prayed in the said interlocutory application to set aside the notice as contained in memo no. 592(ii) dtd. 16/9/2020 issued by the Circle Officer, Tamar Ranchi whereby a date was fixed for demarcation of the said land. Further prayer has also been made in the said interlocutory application for issuance of direction upon the respondents to restore the possession of the said land in favour of the petitioner who was in lawful possession of the same as also to pay the compensatory penal cost in his favour for causing unnecessary harassment and torture.