RADHA DEVI Vs. JHARKHAND STATE HOUSING BOARD, RANCHI

JUDGEMENT

(1.) In W.P.(C) No. 4574 of 2017, the petitioner has prayed for quashing the order dated 21.07.2017 passed in Eviction Case No. 119 of 2016 (Annexure-3 to the writ petition) by the Court of the Competent Authority, Jharkhand State Housing Board, Ranchi (in short JSHB) and also Notice No. 1736 dated 17.04.2017 (Annexure-1 to the writ petition), issued by the Executive Engineer, JSHB, Jamshedpur whereby, the petitioner has been directed to vacate the plot in question alleging that she has encroached upon it.

(2.) In W.P.(C) No. 4582 of 2017, the petitioner has prayed for quashing the order dated 27.02017 passed in Eviction Case No. 119 of 2016 (Annexure-3 to the writ petition) by the Court of the Competent Authority, JSHB, Ranchi and also for quashing Notice No. 1745 dated 10.09.2016 (Annexure-1 to the writ petition), issued by the Executive Engineer, JSHB, Jamshedpur whereby, the petitioner has been directed to vacate the plot in question alleging that he has encroached upon it.

(3.) In W.P.(C) No. 4588 of 2017, the petitioner has prayed for quashing the order dated 21.07.2017 passed in Eviction Case No. 119 of 2016 (Annexure-3 to the writ petition) by the Court of the Competent Authority, J.S.H.B, Ranchi and also for quashing Notice No. 1742 dated 17.04.2017 (Annexure-1 to the writ petition), issued by the Executive Engineer, JSHB, Jamshedpur whereby, the petitioner has been directed to vacate the plot in question alleging that she has encroached upon it.