BALDEV SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioners came before this Court against the notices dated 10th March, 2016 and 11th March, 2016 issued by Senior Section Engineer, Land, South Eastern Railway, Tatanagar asking them to vacate the Railway land alleged to be occupied unauthorizedly by 17th March, 2016.

(2.) On 19th March, 2016 the following order was passed while granting time to the respondents to seek instructions in the matters:

(3.) The matters were taken up after few adjournments on 12th April, 2016 upon filing of counter affidavit by the Railways. The order dated 12th April, 2016 is also being reproduced hereunder for better appreciation. A Pleader Commissioner, learned Advocate of this Court was appointed, acceding to the proposal of the parties, to carry out inspection of the area in question.