- (1.) BY way of this Interlocutory Application the petitioner has sought quashing of the order dated 3rd November, 2007, whereby it has been communicated that two acres of land situated in Plot No. 73, Khata No. 133, Thana No. 251 of Mauja Merha, under Nirsa Circle of Dhanbad district was going to be transferred to Kasturba Gandhi Balika Chhatrawas by the Human Resource Development Department. The petitioner has originally come before this Court for restraining the respondents from dispossessing the petitioner from the land said to be belonging to the petitioner under said Plot No. 73, Khata No. 133, Thana No. 251 of Mauja Merha.
(2.) FOR the reasons stated in the instant Interlocutory Application, I.A. No. 1309 of 2008 is allowed and same shall be treated as part of the main writ application. W.P.(C.) No. 1524 of 2008 Heard counsel for the parties.
(3.) The petitioner has come before this Court for restraining the respondents from interfering with the possession of 21 acres of land of the petitioner under Plot No.73, Khata No.133, Thana No.251 of Mauja Merha, Circle Nirsa, District Dhanbad. The petitioner claims the ownership of the land on the basis of a certificate granted the Circle Officer, Nirsa and is said to be a college under Vinoba Bhave University situated over the said piece of land, on the basis of a letter issued in the year 1968.;