JAGDISH SINGH RAGHUVANSHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Kalyan Roy, the learned Senior counsel assisted by Mr. Sidhartha Roy, the learned vice counsel appearing on behalf of the petitioner, Mr. Amit Kumar Das, the learned counsel assisted by Mr. Shivam Utkarsh Sahay, the learned vice counsel appearing on behalf of the respondent nos.2 and 3 (Enforcement Directorate) and Mr. Rahul Kumar, the learned counsel appearing on behalf of the respondent nos.6 to 8.

(2.) By order dtd. 29/11/2021 the notices were issued upon the respondent nos.5 to 9 (now, respondent nos.4 to 8). The respondent no.5 has been served through her son. The respondent no.6 has been served personally. The petitioner has filed supplementary affidavit stating therein that the petitioner made personal service of notice upon the respondent nos.5 and 6 (now, respondent nos.4 and 5) and both are residing together. Thereafter, this matter was adjourned to 28/4/2022 and 9/5/2022, however, the respondent nos.5 and 6 (now, 4 and 5) have chosen not to appear in the Court. Mr. Rahul Kumar, the learned counsel has appeared for respondent nos.6 to 8.

(3.) This petition has been filed for quashing the eviction notice dtd. 8/6/2021 issued by the respondent no.5 whereby the petitioner has been directed to vacate the premises being holding no.2154/A/228, MIG House No.M-28 situated at Mauza Bariatu Booty Road, Ranchi within 10 days of receipt of the notice.