ASHISH KUMAR SINGH, SON OF SRI MRITUNJAY PRASAD SINGH, RESIDENT OF 234, MANDIR MARG, KADRU, RANCHI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Having heard both sides and looking to the facts and circumstances of the case, it appears that the main object of the of this petition by this vigilant petitioner is to have encroachment-free roads in the State of Jharkhand and more p.icularly, in the capital city of Jharkhand - Ranchi. The prayers in this writ petition are as under:-

(2.) Having heard both sides and looking to the counter affidavits filed by the respondents-State, it appears that;

(3.) With these observations and directions, this writ petition is, hereby, disposed of and we see no reason to further monitor encroachment in the State of Jharkhand. Petitioner is at liberty to file fresh petition in case of any difficulty with proper averments, allegations and annexures and with proper survey in the cities/towns/villages in this regard.