Rasmuni Devi And Others vs The State Of Jharkhand & Others
2026 Latest Caselaw 2889 Jhar

Jharkhand High Court

Rasmuni Devi And Others vs The State Of Jharkhand & Others on 9 April, 2026

Author: Ananda Sen

Bench: Ananda Sen

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(C) No. 564 of 2026
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     Rasmuni Devi and Others
                                                             .... Petitioner(s).
                                            Versus
     The State of Jharkhand & Others                          ... Respondent(s)
                                    ------
           CORAM        :     SRI ANANDA SEN, J.

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     For the Petitioner(s)    : Mr. Indrajit Sinha, Advocate
                                Mr. Ajay Kr. Sah, Advocate
     For the State            : AC to AAG
                                    .........

05/ 09.04.2026: Heard, learned counsel for the parties.

2. It is the grievance of the petitioners that the boundary wall of the petitioners is sought to be demolished treating it to be construction over encroached Government land.

3. Mr. Indrajit Sinha, learned counsel appearing on behalf of the petitioners submits that petitioner has purchased the property and land in question and thereafter bounded the property by putting up a boundary wall. The boundary wall is well within the purchased area of the petitioners, but in absence of the petitioners, the respondents have affixed the notices and now are bent upon to demolish the same as the respondents have stated that they will demolished on 10th April, 2026 i.e. tomorrow.

4. Considering the said submission, I direct the Circle Officer, Baghmara, Dhanbad along with a duly qualified Amin to measure the land of the petitioners which is covered with the sale deed and thereafter, if it is found that any portion of the boundary wall is beyond the area covered in the sale deed, the respondents will only demolish that portion.

5. The entire measurement should be done in presence of the petitioner and the petitioner will remain present tomorrow or any other date fixed by the Circle Officer. If the process is not carried out tomorrow i.e. 10th April, 2026, prior notice informing the date should be intimated to the petitioners for measurement.

6. List this case after four weeks.

7. Let a copy of this order be handed over to the learned counsel for the State and learned counsel for the petitioners.

(ANANDA SEN, J.) 09th April, 2026 R.S./