MD IRFAN SAJIT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioners have challenged the order dated 26.09.2018 issued under the signature of Circle Officer, Gomia addressed to the Sub-Divisional Officer Bermo whereby and whereunder recommendation has been made to go ahead for construction of PCC road over the land situated at Khata No.31, Plot No.394 and Khata No.67/53, Plot No.356 since in spite of the repeated directions issued to the petitioners, no document has been furnished.

(2.) Learned counsel appearing for the petitioners has submitted that original document could not have been submitted by the petitioners, but he is seeking for one chance to satisfy the authority to substantiate their right over the land in question.

(3.) Mr. Rajiv Anand, learned counsel appearing for the respondent, in all fairness, has submitted that the writ petition may be disposed of directing the petitioners to satisfy the authority about their title over the land in question and status of the title suit which is going on over the land in question and within specific period that would be scrutinised by the authority by passing speaking order.