DEEPAK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 226 of Constitution of India assailing the order dated 29.12.2018 by which police force has been deputed for removing the alleged encroachment upon public land.

(2.) The case of the petitioner is that no opportunity of hearing has been given to him which is evident from Annexure-1 dated 25.08.2018 which is notice by the Circle Officer, Argora, Ranchi in the name of Smt. Geeta Dvi, Smt. Urmila Devi and Shri P. Bhardwaj but no such notice was given to the petitioner and unilaterally declaration regarding encroachment on public land has been made against the petitioner, hence this writ petition.

(3.) Learned counsel appearing for the petitioner has annexed copy of deed and also annexed a representation making therein request to the Circle Officer to demarcate his land.