GULSHAN BEDIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Writ Petition has been filed for quashing the impugned notice issued under Memo No.322 (ii) dtd. 9/5/2025 issued by the Respondent No.5 whereby and whereunder petitioners have been directed to remove the encroachment within 15 days, failing which, coercive action would be taken.

(2.) Reference is made to Annexure-8 which is the notice dtd. 9/5/2025 issued by the office of Respondent No.5 [Circle Officer, Ormanjhi, District- Ranchi].

(3.) It is submitted that the impugned notice does not disclose under which provision it has been issued and the petitioner had no knowledge about any pending proceeding. Therefore, he had no opportunity to defend his case before the competent authority, and without passing a formal order under Sec. 6(2) of the Jharkhand Public Land Encroachment Act, 2000, the impugned notice has been served.