Kasida Devi & Anr vs The State Of Jharkhand & Ors
2022 Latest Caselaw 2603 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P. (Cr.) No. 191 of 2022
              Kasida Devi & Anr.                               .....   ...    Petitioners
                                 Versus
      The State of Jharkhand & Ors.                 ..... ...     Respondents
                              --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Arvind Kumar Sinha, Advocate.

                              :        Mr. Baban Kumar, Advocate.
      For the State           :        Mr. Deepankar Roy, A.C. to A.G.
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04/ 12.07.2022 Learned counsel appearing for the petitioners submits that the property in question has been upheld in favour of the petitioners. He submits that the petitioners have produced all the judgments, passed up to the High Court as well as the petition of Gopal Singh, who is respondent No. 7 herein and he has lost the case. He submits that said Gopal Singh has purchased the property in question from the subsequent purchaser. He further submits that in connivance with respondent No. 4, who is Superintendent of Police, Palamau, respondent No. 7 has forcefully entered into the premises of the petitioners, in spite of valid decree from the court and some part has been constructed in that property.

In view of such submission, the respondent State shall take instruction and file counter affidavit in the matter within four weeks.

Let notice be issued upon the respondent Nos. 7 and 8 under registered cover with A/D as well as by ordinary process, for which, requisites etc. must be filed within one week.

Let this matter appear after six weeks.

(Sanjay Kumar Dwivedi, J.) Amitesh/-