ARIF AHMED ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel on behalf of the petitioner undertakes to remove the surviving defects during the course of day.

(2.) The instant writ petition has been filed under Article 226 of the Constitution of India for quashing the notice as contained in Memo No. 658(ii) dtd. 26/5/2025 (Annexure-3) served to the petitioner on 13/6/2025 to vacate the land in question on or before 17/6/2025.

(3.) It is submitted by learned counsel appearing on behalf of the petitioner that order dtd. 17/3/2025 was passed in SAR Case No. 06/2023-24 under Sec. 71A of the Chhotanagpur Tenancy Act (for short CNT Act) for restoration of the land in favour of respondent no. 5.