GEETA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) A reference may be made to the orders dtd. 15/2/2022, 16/2/2022, 21/2/2022, 7/3/2022 and 8/3/2022 by which opportunities are provided to the petitioners as well as to the respondent-State, Ranchi Municipal Corporation and the counsel for the intervenors as well as the respondent no.7. By order dtd. 8/3/2022, in presence of the Deputy Commissioner, Ranchi and the Senior Superintendent of Police, Ranchi, the order has been passed to demolish the part of the boundary-wall by which the access road of the petitioner has been blocked. The order dtd. 8/3/2022, by which the direction was issued to remove the part of the boundary-wall in question was passed after hearing the learned counsels appearing for the parties. The objection taken by the respondent State and the intervenor as well as the respondent no.7 have been considered by this Court and thereafter the order has been passed. The order dtd. 8/3/2022 is quoted hereinbelow:

(2.) This is the second incident in the capital city of Jharkhand. Identical position was therein W.P.(Cr.) No.137 of 2021 with W.P.(Cr.) No.416 of 2021, which were mentioned by the learned counsel stating therein that in the broad day light and in presence of the police, by way of erecting boundary wall, the main gate of the building of the petitioner has been blocked. In that case, the private respondent was also noticed. After report of the Ranchi Municipal Corporation, direction was issued to remove the encroachment and recover the cost from the private respondent. The private respondent has herself removed the encroachment and report to that effect has been filed by the officer of the State that the encroachment in question has been removed by the private respondent herself. This is the second incident before this Court, whereby, the access road of the petitioner has been blocked. On that day, respondent no.3 was directed to ensure the passage of entry of the petitioners' house and to apprise this Court as to why status quo ante on the premises be not maintained by tomorrow i.e. 16/2/2022.

(3.) This writ petition was again taken on 16/2/2022. Pursuant to the order dtd. 15/2/2022, the Senior Superintendent of Police, Ranchi has appeared in person on that day along with learned State counsel Mrs. Vandana Singh, learned Sr. S.C.-III and they took time and submit that they will find out and provide access road to the petitioners.