SHAILA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is filed under Article 227 of the Constitution of India for quashing of the order dtd. 29/9/2011 passed by the Estate Officer, S.E. Railway, Chakardharpur in EC No.66/1978 holding the petitioners unauthorized occupants of a total area measuring 3740 Sq. Ft. (68 Sq. Ft x 55 Sq. Ft) of the land in Plot No.1, Khata No.14, Thana No.1162 in Mouza Susnigaria, which is of South Eastern Railway and thereby, the ordered to vacate the said premises within 15 days from the date of publication of the order. Further, prayer has been made for quashing of the order dtd. 2/4/2013 passed by the District Judge-III, East Singhbhum at Jamshedpur in Misc. Appeal No.17/2011, by which, the order passed by the Estate Officer dtd. 29/9/2011 in EC No.66/1978 has been affirmed.

(2.) The brief facts of the case, as per the pleading made in the petition, which required to be enumerated read as under:-

(3.) Mr. V.P. Singh, learned Senior Counsel appearing for the petitioners has taken the following grounds in assailing the order passed by the Estate Officer confirmed by the appellate authority, i.e.,:-