- (1.)The writ petition was preferred by the petitioners for issuance of a writ in the nature of mandamus commanding upon 4th to 6th respondents to explain immediately and forthwith as to under what authority or law they are making construction of Industrial Training Institute over various plots of land having Khata No. 88 measuring 16.54 acres, recorded jointly in the name of the Raiyats of Mauza Hansker.
(2.)The grievance of the petitioners is that the State authorities are constructing Industrial Training Institute building without acquiring the land in question.
(3.)Counsel for the State was directed to obtain instruction as to whether the land on which the respondents intend to construct Industrial Training Institute building in the District of Garhwa belongs to the State Government or the same has been acquired.