SUDHANSHU KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. A.K.Sahani, learned counsel appearing for the petitioner has sought for leave of this Court to make necessary correction in the prayer portion of the writ petition to the effect wherein an area of 20 decimals has been typed in place of 10 decimals which he wants to rectify.

(2.) Considering the aforesaid submission, learned counsel for the petitioner is directed to make necessary correction in course of the day. This writ petition is under Article 226 of the Constitution of India whereby and whereunder the petitioner has sought for a direction upon the respondents to provide police protection at the cost of the petitioner for exercising the legal right of the petitioner over the land measuring an area of 10 decimal appertaining to Plot No. 532 under Khata No. 240 in Mouza Dhanwar in the district of Giridih and to that effect representation has been filed by the petitioner on 12.06.2019.

(3.) Learned counsel for the petitioner has submitted that the land in question belongs to the petitioner but some villagers are creating trouble in taking possession over the land in question and for that a proceeding under Section 107 Cr.P.C. has also been initiated which is lying pending.