JHUMRI TELAIYA NAGAR PARISHAD Vs. CHINTAMANI DEVI

JUDGEMENT

(1.) The jurisdiction conferred to this Court under Article 226 of the Constitution of India has been invoked for review of the order dtd. 26/6/2024 passed in L.P.A No.37 of 2024, whereby and whereunder, the co-ordinate Bench of this Court has dismissed the appeal of the petitioners herein by upholding the order passed by the learned Single Judge.

(2.) The brief facts of the case as pleaded in the instant review petition needs to refer herein which is being referred herein.

(3.) The Writ Petition being W.P(C) No.3503 of 2021 has been preferred for issuance of a direction upon the respondents not to use the residential land of the respondent/writ petitioner 's land appertaining to Khata No. 1/44, Plot No. 68/142, Mouza-Bela Tand, Old Ward No. 7, New Ward No.14, P.S-Koderma (now Tilaiya), P.S No. 246, District-Koderma, measuring an area of 08 Decimals (out of total area of 16 Decimals) without lawfully acquiring the same as the said land was purchased by her husbandLate Balkrishan Prasad by virtue of registered sale deed No. 3515 dtd. 5/5/1993, mutation of which was done vide order dtd. 4/7/1994 passed in Mutation Case No. 243(II) of 1994-95.