JAGDISH CHANDRA SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties.

(2.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the prayer has been made for quashing of the letter no.17.07.2013, by which the petitioners have been directed to appear and explain the situation or if any stay order is in their favour then to produce the same in connection with S.A.R Case No.18 of 1981-82 with respect to land situated under Khata No.105, Plot no.542, area 13.5 decimals.

(3.) The brief facts of the case as per the pleading made in the writ petition is that, the respondent no.2 had filed S.A.R Case No.18 of 1981-82 with respect to the land situated in Khata No.105, Plot no.542, area 13.5 decimals in the Court of Circle Officer, Chaibasa for restoration of land from one Gaytri Devi with respect to Khesra No.542, Khata No.105, Mouza Makhtadamhatu, area 0.14 decimal. The order was passed in the aforesaid S.A.R. Case vide dated 31.07.1983 against the petitioner no.2, namely Gayatri Devi for restoration of land from her possession. According to the writ petitioner, after passing of the order dated 31.07.1983 for years altogether no steps were taken by the respondent no.2 for execution of the said order nor any separate execution proceeding has ever been drawn.