VINAY PRAKASH MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner, at the outset, seeks leave of this Court to make necessary correction in the brief and submits that due to inadvertence the provision conferred to this Court under Article 227 of Constitution of India has been invoked in place of Article 226 of Constitution of India.

(2.) Learned counsel for the petitioner is permitted to make necessary correction in the brief in course of the day.

(3.) This writ petition is against the judgment dated 30th June, 2016 passed in Civil (Misc.) Appeal No.10 of 2016 whereby and whereunder the order passed by State officer under the provision of Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (for short hereinafter referred to as 'of the Act, 1971") dated 19.03.2016 in Case No.A/E-78 of 2003 has been refused to be interfered with.