BABLU TOPPO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the Petitioner praying therein for following reliefs :-

(3.) The brief facts of the case as per the pleadings in the writ petition is that the land appertaining to Khata No-7, Plot No-19, measuring area 80 (eighty) decimals and Plot No-20 measuring are 92 (ninety-two) decimals i.e. total 1.72 acres situated at Mouza- Gari, Anchal Bargai, DistrictRanchi was recorded as Kaimi/Raiyati in the name of Etwa Oraon in the Revisional survey record of right "Bakabze" son of Shanicharwa Oraon and Bisu Oraon, respectively. The Petitioner has been paying rent and the State is issuing rent receipts regularly and has been in peaceful possession over the land. However, the Respondent Nos. 4 & 5 suddenly came over the land in the beginning of month of March, 2024 and started construction work. Later, the Petitioner learnt that the Respondent Nos. 4 & 5 got sanctioned the map for multistoried building by the Respondent No. 2 against which he represented to him on 11/12/2023, 1/4/2024 and 2/4/2024 and served copy to the Respondent No. 2 but no response had come from their side at all. Hence, this writ application.