- (1.) Heard learned Counsel for the parties.
(2.) This contempt petition has been preferred in the name of Shiv Mandir Naga Baba Khatal Sangharsh Samiti alleging the deliberate disobedience, non compliance, intentional disrespecting and violation of the order of the Patna High Court, Ranchi Bench dated 23.04.1997 passed in C.W.J.C. No. 1463 of 1996(R).
(3.) According to learned Counsel for the Petitioner, on 23.04.1997 in the said C.W.J.C. No. 1463 of 1996(R) order was passed by the Division Bench of the Patna High Court, Ranchi Bench and this has been disrespected and deliberately violated by taking action of removal of the residents of the area of Naga Baba Khatal. Learned Counsel for the Petitioner also invited our attention to the reply filed by the Deputy Commissioner, Ranchi to show that the land in question is private land and not the Government land and, therefore, the State authorities had no right to take action of removal of residents of the said area who were occupying the private land.;