EZAZ Vs. THE STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) THE present writ petition has been filed seeking a direction for restraining the respondents from illegally interfering with the possession of the petitioner in respect of land situated at Mouza No. 166, Khata No. 19, Plot No. 1692 at Govindpur, Dhanbad and for a direction restraining the respondents from taking coercive step, dispossessing the petitioner from the property in question.

(2.) BRIEFLY stated, the facts disclosed in the writ petition are summarised hereunder;

(3.) HEARD the learned counsel appearing for the parties and perused the documents on record.