KANCHAN MOSOMAT @ KANCHAN DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the State.

(2.) Petitioners have approached this Court with a prayer to direct the Respondent State authorities to restrain themselves from taking over the physical possession of the land having an area of 0.82 decimal in plot no. 469 and 0.06 decimal in plot no. 472 under Khata No. 70 purchased through sale deed dated 07.10.1967 and 1.08 acres of land in plot nos. 470 and 471 under Khata No. 70 standing in the name of one Rakesh Kumar Singh, husband of the petitioner no. 1 and father of petitioner no. 2 on the basis of sale deed dated 19.02.2016. Prayer has also been made to direct the Sub Divisional Magistrate, Hazaribagh to ensure maintenance of peace and harmony pursuant to the application made under section 144 Cr.Pc which has been registered as Case No. 47/2017. Petitioners have also sought restraint upon the private respondents from evicting them from possession of the lands in question.

(3.) Petitioners contend that in the garb of measurement exercise undertaken by the Circle Officer, Hazaribagh, lands of the petitioners are being grabbed and there is regular threat of eviction without any authority of law.