BABITA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Reference may be made to the order dated 14.05.2019, whereby following order has been passed:

(2.) Mr. Vishal Kumar Tiwari, learned counsel for the petitioner has submitted that the petitioner has approached to this Court by filing the writ petition being W.P.(C). No.963 of 2019 by assailing the notice dated 23rd January, 2019 (Annexure-6) whereby and whereunder the petitioner has been directed to appear before the Sub Divisional Officer-cum-Sub Divisional Magistrate to show her cause, as to why she be not directed to remove the encroachment upon the Plot No.66 and 67 area 2962.5 sq. Feet, of Village Jhousagarhi, Thana No.582, P.S.- Deoghar, District-Deoghar, this Court vide order dated 26.03.2019, has passed the order wherein directing the Sub Divisional Officer-cum-Sub Divisional Magistrate to dispose of the objection, if any, if not already disposed of, filed by the petitioner, within a period of four weeks from the date of receipt of copy of the order by providing an opportunity of hearing to the petitioner and other affected parties, if any, in accordance with law.

(3.) The petitioner, in terms of the aforesaid order dated 26.03.2019 passed in W.P.(C). No.963 of 2019 has been noticed by the Sub Divisional Officercum-Sub Divisional Magistrate, in pursuance thereto, she has appeared before the Sub Divisional Officer-cum-Sub Divisional Magistrate and the said authority is proceeding with the matter as yet no decision has been taken but in the meanwhile the Circle Officer, Deoghar has issued notice on 12.04.2019 holding the petitioner to be an encroacher and thereby she has been directed to remove the said encroachment.