AJAY KUMAR SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sameer Saurabh, learned counsel for the petitioner, Mr. Rakesh Ranjan, learned counsel for the State and Mr. R.S. Mazumdar, learned counsel for opposite party no.4.

(2.) Mr. R.S. Mazumdar, learned senior counsel submits that opposite party nos. 2 and 3 have left for their heavenly abode.

(3.) This petition has been filed for quashing of the order dtd. 20/8/2015 passed by the learned Sub-Divisional Officer, Koderma in connection with Case No.92 of 2013 under Sec. 144 of Cr.P.C., whereby, he has directed to evict the petitioner and demolish the illegal construction.