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Judgment
Rajesh Shankar, J
The present writ petition has been filed for quashing notice dated 22.07.2021 (Annexure-8 to the writ petition) issued by the respondent no. 3 â€" the
Circle Officer, Ormanjhi, Ranchi, whereby the petitioner has been directed to remove its establishment from the land appertaining to Khata Nos. 136
and 78, Plot Nos. 76, 80 and 81, measuring an area of 50 decimals without following the due procedure of law and without final adjudication of
Encroachment Case No. 03/2021.
Mr. Mohan Kumar Dubey, the learned AC to AG appearing on behalf of the respondents, submits that the impugned notice dated 22.07.2021 has
been issued to the petitioner in the light of different orders passed by the learned Division Bench of this Court in W.P.(PIL) No. 1463/2020 and W.P.
(PIL) No. 1911/2019 and other analogous cases. Hence, it would be appropriate that the present writ petition be also referred to the learned Division
Bench of this Court where the said cases are pending.
Having heard the learned counsel for the parties and keeping in view that impugned notice dated 22.07.2021 is said to have been issued in terms with
orders passed by the learned Division Bench of this Court in W.P.(PIL) No. 1463/2020 and W.P.(PIL) No. 1911/2019 and other analogous cases
which are still pending consideration, let this case be also referred to the concerned Division Bench of this Court.
Considering the urgency involved in the matter, the learned Senior Counsel for the petitioner is at liberty to mention the matter before the learned
Division Bench.