BHUWNESHWAR SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present cases are taken up through video conferencing.

(2.) W.P.(C) No. 5446 of 2018 has been filed for issuance of direction upon the respondent no. 4- the Deputy Commissioner, Jamtara and respondent no. 5- the Superintendent of Police, Jamtara to take appropriate measures and actions forthwith to open the seal/lock of the petitioner's shop namely 'Kailash Hotel' (food vending establishment) situated at sub-plot no. 41/32, Ward no. 4, Mihijam, Jamtara. Further prayer has been made for issuance of direction upon the respondent nos. 4 and 5 to provide appropriate police force to maintain law and order to ensure opening of the petitioner's hotel in a peaceful manner without hindrance from any corner and to take appropriate measures on the complaints/representations made by the petitioner to remove the unlawful assembly of local goons and antisocial elements who are continuously threatening the petitioner and not allowing him to carry on business as well as trying to dispossess him from the said place where he has been carrying his business for more than 40 years.

(3.) W.P. (C) No. 5511 of 2018 has been filed for issuance of direction upon the respondent authorities to show cause as to how and under what authority the commercial premises of the petitioners has been sealed by the private respondent no. 5 and also to get the same unsealed immediately.