RAMDHANI PRAJAPATI Vs. FECKON CONSTRUCTIONS & INDUSTRIES PVT.LTD.
LAWS(JHAR)-2012-11-70
HIGH COURT OF JHARKHAND
Decided on November 26,2012

Ramdhani Prajapati Appellant
VERSUS
Feckon Constructions And Industries Pvt.Ltd. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) The present appellants are aggrieved against the order dated 21.10.2011 passed in W.P.(C) No. 639 of 2010 by which, after rejecting the Interlocutory Application being I.A. No. 3087 of 2011 filed by 17 persons-appellants, the learned Single Judge disposed of the writ petition with direction that the petitioner shall once again move an application before Deputy Commissioner, Ranchi and the Senior Superintendent of Police, Ranchi to ensure that the life, liberty and property in the writ petition be safeguarded from the antisocial elements and needful shall be done on deposit (by petitioner) of necessary expenses and cost within a period of six weeks.
(3.) The facts of the present case as stated by the writ petitioner in his writ petition are that present controversy is relating to the immovable property comprises of land, building and orchard appertaining to M.S.Plot No. 1608 and 1609 corresponding to Municipal Holding No. 488 (Old), 1185 (New) in Ward No. VII (Old), 17 (New) of Ranchi Municipal Corporation, Ranchi measuring an area of 5.528 acres or about, situated at Mauza Konka at 62, Circular Road, Ranchi in the town of Ranchi. The recorded owner of the property was alleged to be Sri R.N.Mookerji who died on 15th May, 1936 leaving behind his son Sri Birendra Nath Mookerjee and it has been alleged that he inherited the entire estate. Sri Birendra Nath Mookerjee executed his last Will on 17.06.1937 whereunder Lady Ranu Priti Mookerjee, wife of Sri Birendra Nath Mookerjee, was given life interest over the said property and on her death, the same were vested upon her only son Romendra Nath Mookerjee. In November, 1982, Sri Birendra Nath Mookerjee died leaving behind his widow Lady Ranu Priti Mookerjee, one son namely Romendra Nath Mookerjee and two daughters namely Neeta Pillai and Geeta Banerjee. A Probate was obtained from the Calcutta High Court in Probate Case No. 12 of 1984 in favour of Lady Ranu Priti Mookerjee in respect of the said Will. Sri Romendra Nath Mookerjee died intestate on 20.02.1993 leaving behind his descendants, his mother Smt. Ranu Priti Mookerjee, his widow Dipti Mookerjee and two sons and two daughters. Smt. Ranu Priti Mookerjee died on 15th March, 2000.;


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