- (1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.
(2.) Perused the office note. The defects, as pointed out by the office, are ignored.
(3.) At the outset, it requires to refer herein the reason, which has been mentioned in order dated 23.07.2021 passed by learned Single Judge, for listing of the case before this Court. For ready reference, order dated 23.07.2021 is reproduced herein-below: The case is taken up through Video Conferencing. The present writ petition has been filed for quashing letter No. 135(ii) dated 29.01.2021 issued by the Circle Officer, Nagri, Ranchi along with the notice dated 29.01.2021 containing the list of the persons, who have allegedly encroached the Dhurwa (Hatia) Dam and its catchment area. " Mr. P. C. Roy, learned S.C (L & C)-I appearing on behalf of the State respondents, submits that since the impugned letter dated 29.01.2021 as well as the notice dated 29.01.2021 have been issued to the petitioners and others in the light of different orders passed by the learned Division Bench of this Court in W.P.(PIL) No. 1463/2020 [Khushboo Kataruka Vs. The State of Jharkhand & Ors.] and other analogous cases, it would be appropriate that the present writ petition be also referred to the learned Division Bench where the said cases are still pending. Having heard learned counsel for the parties and keeping in view that the impugned letter as well as the notice dated 29.01.2021 are said to have been issued in terms with the orders passed by the learned Division Bench of this Court in W.P.(PIL) No. 1463/2020 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, learned counsel for the petitioners is given liberty to mention the matter before the learned Division Bench." In view of the aforesaid order, the matter was placed before the Chief Justice on the administrative side and accordingly, the same has been listed before this Court. ;