URMILA TRIVEDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant has challenged the order dtd. 16/1/2019 passed in W.P(C) No. 5381 of 2018.

(2.) By the said order, the writ Court refused to interfere with the notice dtd. 15/10/2018 issued by the Sub-Divisional Police Officer, Dumri, Giridih on the ground that a wrong description of the immovable property in the order dtd. 17/7/2018 passed by the Director General and Inspector General of Police, Jharkhand would not vitiate the notice.

(3.) Urmila Trivedi who is the appellant before us was issued notice dtd. 15/10/2018 with instructions to vacate the premises within one week.