SHANKAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Scheduled Area Regulation Officer (S.A.R. Officer), Ranchi as respondent No. 5 in the cause-title of the present writ petition.

(2.) The present writ petition has been filed for following relief(s):

(3.) Learned counsel for the petitioner submits that respondent No. 4 filed S.A.R. Case No. 35/2016-17 under Sec. 71-A of the Chotanagpur Tenancy Act, 1908, in the Court of respondent No. 5, seeking restoration of the aforesaid land. The petitioner appeared in the said case and contested the same. However, vide order dtd. 13/3/2024, the respondent No. 5 restored the said land in favour of the respondent No. 5 and directed the Circle Officer, Ranchi to ensure possession of the same in favour of the respondent No. 4 with a further direction to remove any structure standing over the land in question after giving sufficient opportunity to the petitioner.