SUDAR LAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) After going through the defect as pointed out by the office, the surviving defect(s) is hereby ignored for the present.

(2.) The instant Writ Petition has been filed for issuance of a Writ in the nature of Certiorari for quashing of the order dtd. 10/5/2025 passed by the Respondent No.4 [The Sub-Divisional Officer, Chandil] in Misc. Case No.01 of 2024 whereby and whereunder the application of Respondent No.6 under Sec. 133 Cr.P.C./ 152 BNSS has been allowed.

(3.) It is argued by learned counsel for the petitioner that the petitioner has title and possession over the land appertaining to Plot No.366, Khata No.119 of Village- Dobo, out of which, 25 decimals of land was acquired for construction of road. However, 50 decimals of land was transferred to the Executive Engineer, Road Construction Department as the same will be apparent from annexure annexed as Annexure-2.