LALITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel appearing on behalf of the petitioner undertakes to remove the surviving defects, as pointed out by office, during the course of day.

(2.) The instant writ petition has been filed for issuing of writ in the nature of certiorari for quashing the order contained vide memo no. 915 dtd. 26/6/2025 by which notice has been issued for dispossession of the petitioner from Khewat No. 01, Halka No. 08, Tauzi No. 15/11, Khata No. 58, Plot No. 737 area 4 decimals of village-Sihodih, Giridih.

(3.) As per the case of the petitioner, he contracted a loan of Rs.8,96,000.00 and the loan amount could not be paid within the stipulated time, therefore, the proceeding was initiated.