MANTU RANI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for restraining the respondent no. 4- the Circle Officer, Circle- Dumka to proceed further in terms with show cause notice dtd. 25/6/2020 (Anneuxre-1 to the writ petition) issued in connection with JPLE Case No. 01 of 2019-20 in view of order dtd. 9/12/1970 passed by learned Magistrate-1st Class, Dumka in T.R. No. Case No. 107 of 1970 as well as not to disturb the petitioner's possession over plot no. 402 of Mouza- Dumka. The petitioner has also prayed for quashing the impugned show cause notice dtd. 25/6/2020 issued by the respondent no. 4 in connection with JPLE Case No. 01 of 2019-20.

(2.) Heard learned counsel for the parties and perused the materials available on record.

(3.) The respondent no. 5-Satish Kumar Chourasia had filed a writ petition before this Court being W.P.(C) No. 2254 of 2016 challenging the order dtd. 15/12/2015 passed by the Deputy Commissioner, Dumka (the respondent no. 2) in R.M.A. No. 04/2014-15 whereby the said appeal preferred by Mantu Rani Devi (the petitioner herein) and Anand Keshri against the order dtd. 25/6/2014 passed in E.E. Case No. 25/2013-14 by the Sub-Divisional Officer, Dumka was allowed. The said writ petition was disposed of by a Bench of this Court vide order dtd. 28/2/2019, relevant part of which reads as under: