SAVITRI KUMARI Vs. THE STATE OF JHARDKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder direction has been sought for upon the respondents to provide police protection at her cost against unauthorized steps taken by the respondent No.6 over a piece of land measuring an area of one (1) Katha being portion of R.S. Plot No.448 under Khata No.86 in Mouza- Gari in the district of Ranchi within a specified period.

(2.) Mr. A. K. Sahani, learned counsel appearing for the petitioner, has submitted on the strength of Paragraph-11 and 12 of the counter affidavit wherein it has been mentioned that in order to resolve the dispute a demarcation has been started being Demarcation Case No.14 of 2017-18 in which the concerned police station has requested the respondent No.3 to depute the Magistrate for protecting the petitioner from breach of piece, arising out of possession over the lands in question.

(3.) Further it has been stated that since the demarcation case is going on due to the said land dispute with the respondent No.6. However, if the respondent No.3 pass any order and depute a magistrate in the matter of demarcation of the land, then police will certainly provide police force at the cost of the petitioner it is depending upon the final decision taken by the concerned authority in the said demarcation case.