GEETA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition was registered on 14/2/2022 and the matter was mentioned before this Court and seeing the exigency in the matter, this writ petition was directed to be listed on 15/2/2022. Paragraph 7 of the order dtd. 15/2/2022 is quoted herein below:

(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. Paragraph 7 of the said order is quoted herein below: