ARVIND TIRKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for issuance of direction upon the respondent nos.7 and 8 not to take possession of the petitioner's land, appertaining to Thana no.82, Mouja Ramgarh, Khata no.270, plot no.3325, measuring an area of 0.57 acre; plot no.3326, measuring an area of 3.26 acres; and plot no.3327, measuring an area of 0.76 acre situated at Bengali Tola, Ward No.5, Ghanghar Pokhar, as, according to him, the said respondents are taking steps to dispossess the petitioner from the said land without following due procedure in accordance with law.

(2.) Mr. Vikash Kumar, learned counsel appearing on behalf of the respondent no.7 refers to paragraph nos.7 & 8 of the counter affidavit dtd. 6/7/2023 filed on behalf of the said respondents, which read as under:-

(3.) It is, thus, submitted that the petitioner's prayer made in the writ petition with respect to his dispossession from the land in question is not worth consideration.