RANCHI GUN HOUSE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ petition, the question at hand is, can a person having right, title and possession over a land, be restrained from proceeding with the construction work on the ground that in future the said land will be acquired?

(2.) The petitioner claims to be having right, title and possession over area of 181/4 decimals of land situated at Mauza Itkhori, P.S. Itkhori, Thana No.45, Tauji No.28, Khewat No.1, appertaining to Khata No.137, Plot No.523/4007, District Chatra.

(3.) Petitioner is aggrieved by the letter dtd. 16/1/2019 of the Circle Officer-cum- Secretary, Maa Bhadrakali Mandir Management Committee, Itkhori whereby and whereunder he has been restrained from proceeding with construction without taking formal recommendation of the Committee of the Temple and others.