NIRBHAY KUMAR SHAHABADI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Writ Petition has been filed under Article 226 of the Constitution of India with a prayer for issue of an appropriate writ in the nature of mandamus commanding upon the respondents to dispose of the application dtd. 11/6/2020 and 4/8/2020 filed by the petitioners for issuance of Land Possession Certificate (L.P.C.) for registration and selling of their acquired land.

(3.) Learned counsel for the petitioners submit that in view of the counter-affidavit filed by the respondents in this Writ Petition, the petitioners intend to supplement their application with certain additional documents also. Hence, the respondents be directed to dispose of the same in accordance with law within the time to be stipulated by this Court.