SUPERINTENDING ENGINEER (CIVIL), D.V.C. BOKARO Vs. ARVIND KUMAR
LAWS(JHAR)-2002-2-145
HIGH COURT OF JHARKHAND
Decided on February 18,2002

Superintending Engineer (Civil), D.V.C. Bokaro Appellant
VERSUS
ARVIND KUMAR Respondents

JUDGEMENT

Gurusharan Sharma, J. - (1.) The dispute relates to 5 decimals land of Plot No. 2527 appertaining to Khata No. 91 situated in village Govindpur.
(2.) Plot No. 2527, having total area of 6 36.75 acres, stood recorded in Khatiyan as Gairmazarua land.
(3.) Estate Officer of Damodar Valley Corporation, Bokaro Thermal Power Station, issued notice dated 6.1.1989 to Arvind Kumar, son of Late Damodar Thakur, a resident of Damodar Valley Corporation Market to appear on 20.1.1989 and show cause why his house constructed over the said 5 decimals land be not removed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.