S. Chandrashekhar, J. - (1.) Seeking a direction upon the respondents to show -cause under what authority the respondents have constructed the road and to direct the respondents to provide compensation to the petitioners, the present writ petition has been filed. The brief facts of the case are that, the petitioners, resident of Village -Naiyadih, Distt. -Giridih claim that their father purchased land through registered sale -deeds and they were paying rent to the Government of Jharkhand. It is stated that under MNREGA Scheme, one Mr. Naresh Turi, the respondent No. 6 was appointed Meth. The respondent No. 6 without taking permission from the Competent Authority started construction of the road over the land of the petitioners and therefore, the petitioners wrote a letter to the Mukhia, who on 15.6.2013 issued a notice. The petitioners submitted representation before the Deputy Commissioner however, no action has been taken by the respondents and therefore, the petitioners have approached this Court.
(2.) The learned counsel for the petitioners refers to Annexure -1 (sale -deed) and submits that the land in question has been purchased by the father of the petitioners and the Mukhia of the village issued a general notice dated 15.6.2013, which would corroborate the stand of the petitioners that the land in question belongs to the petitioners however, the respondent No. 6 continued to encroach upon the land of the petitioners.
(3.) The learned counsel for the respondent -State of Jharkhand resists the writ petition and submits that the writ petition involves disputed questions of title which cannot be adjudicated in the present writ petition.;