APARESH KUMAR SINGH,J. - (1.) I.A. No. 6516/2015 Heard counsel for the parties.
(2.) Petitioner is admittedly an Association of shop owners claiming to be functioning continuously since 1981 at Kharangajhar Bazar under East Singhbhum district. Petitioner has sought to raise the grievances of individual members against the notices of eviction, apprehending coercive steps of forceful dispossession from the shop they have constructed long back. Admittedly, respondent also do not recognise the petitioner Association in any such encroachment proceeding, as is evident from the enclosed notices issued earlier under section 33 of Indian Forest Act, 1927 and subsequently under Bihar Public Land Encroachment Act, 1956.
(3.) Respondents in their counter affidavit, have enclosed notice under section 6(2) of Bihar Public Land Encroachment Act, 1956 issued in individual cases to such persons.;