DILIP KUMAR AGRAWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the notice dated 23.07.2015 issued by the Collector, Singhbhum East, Jamshedpur has been questioned, against which an appeal has been filed being B.P.L.E. Appeal No. 47 of 2015 which at the time of filing of the writ petition was pending before the Deputy Commissioner, Singhbhum East, Jamshedpur.

(2.) Learned counsel for the petitioner has submitted that as per instruction the appeal which was pending before the Deputy Commissioner, Singhbhum East, Jamshedpur has already been disposed of.

(3.) Counter affidavit has been filed on behalf of the respondent-State. Reliance has been placed by Mr. Atanu Banerjee, Sr. S.C-III for the State, has submitted that the writ petition itself is not maintainable for the reason that the petitioner has chosen a forum by filing suit before the competent court of civil jurisdiction for the same set of land and for the said grievance, therefore, it will be appropriate for the petitioner to pursue the said title suit.