5/05.04.2021 The Present Case Is ... vs Unknown
2021 Latest Caselaw 1620 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                     W.P.(C) No. 4604 of 2017

05/05.04.2021           The present case is taken up through video conferencing.
                        On perusal of the judgment dated 19th May, 2017 passed by
                the Principal District Judge, Bokaro in Civil (Misc.) Appeal No. 05 of
                2017, it appears that the said Civil (Misc.) Appeal filed by the petitioner
                before the said court aggrieved with the order passed by the Estate
                Officer, Bokaro Steel City, Bokaro on a petition filed by the petitioner
                under Section 8 of the Public Premises (Eviction of Unauthorized
                Occupants) Act, 1971, has been dismissed and the L.C.R. has been
                returned to the Estate Officer.
                        It is not clear from the records of this case as to whether
                pursuant to the dismissal of Civil (Misc.) Appeal No. 05 of 2017 by the
                court of Principal District Judge, Bokaro, any proceeding related with
                the premises in question is pending before the Estate Officer, Bokaro
                Steel City, Bokaro. Hence, learned counsel for the respondent no. 1 is

directed to seek instruction and file a counter affidavit on the said issue.

Put up this case after three weeks under appropriate heading.

(Rajesh Shankar, J.) Ritesh