RAJSHRI PATI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is for quashing the notice dated 12.10.2015, 02.11.2015 and 20.11.2015 issued by the respondent no.3, 2 and 4 respectively, whereby the petitioner has been directed to remove the encroachment from the land in question.

(2.) Learned counsel for the State respondent has raised issue that since notice is under challenge and as such no interference may be shown, rather petitioner may be given liberty to approach before the authority to specify his legal claim about valid occupation of the premises in question.

(3.) Having heard learned counsel for the parties and after considering the pleading made in the writ petition and taking into consideration the fact that notice issued by the Special Officer, Jamshedpur Notified Area Committee dated 20.11.2015 has been assailed by which the petitioner has been directed to remove the encroachment within fifteen days.