BIRSA AGRICULTURAL UNIVERSITY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The notice upon the O.P. No. 4 has been effected, however, O.P. No. 4 has not appeared, that's why this petition is being heard in his absence.

(2.) Heard Mr. P.P.N. Roy, learned senior counsel appearing for the petitioner, Mrs. Kumari Rashmi learned A.P.P. appearing for the State and Mr. S.B. Deo, learned counsel appearing for the O.P. Nos. 2 and 3.

(3.) This petition has been filed for quashing of the order dtd. 27/9/2013, passed in Case No. M-582/2004 under Sec. 147 Cr.P.C., whereby the status quo has been granted by the learned Executive Magistrate, Sadar, Ranchi with regard to the use of the land.