JHARI ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since similar issue is involved in both the writ petitions, the same are being taken up together with the consent of learned counsel for the parties and are being disposed of by this common order.

(2.) In W.P.(C) No.2713 of 2022, the petitioner has prayed for quashing the notices dtd. 18/2/2022 and 12/4/2022 (Annexures- 4 and 5 to the writ petition, respectively) issued by the Circle Officer, Ormanjhi, Ranchi- respondent no.3 in Encroachment Case no.03 of 2021-22, whereby he has been directed to remove the encroachment, measuring an area of 45' X 6'= 0.620 decimal (RCC roof) and 45' X 7'= 0.724 decimal (Tina shed), appertaining to Khata no.50, plot no.32 of village Dardag, Thana no.33, P.S. Ormanjhi, District Ranchi.

(3.) In W.P.(C) No.2101 of 2022, the petitioner has prayed for quashing the notices dtd. 18/2/2022 and 12/4/2022 (Annexures- 6 and 10 to the writ petition, respectively) issued by the Circle Officer, Ormanjhi, Ranchi- respondent no.3 in Encroachment Case no.03 of 2021-22, whereby he has been directed to remove the encroachment, measuring an area of 30' X 34' = 2.34 decimals, appertaining to Khata no.15, plot no.110 of village Dardag, Thana no.33, P.S. Ormanjhi, District Ranchi.