BISHWAMBHAR GOUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The notice dtd. 13/1/2025, the Circle Officer Mango fixing the date of eviction dtd. 27/1/2025 has been challenged.

(2.) It has been pointed out that the coordinate Bench has disposed of the C.M.P. No.1115 of 2024 directing the learned trial court to dispose the injunction petition pending within one month.

(3.) Mr. R.S. Mazumdar, the learned Senior counsel along with Mrs. Moushmi Chatterjee, the learned assisting counsel appearing on behalf of the petitioners submits that injunction petition is still pending and inspite of that the said notice is issued by the Circle Officer and the petitioners are in possession of the suit property.