Aparesh Singh, J. - (1.) Surviving defect is ignored on the submission of the counsel for the petitioners that certified copy of the impugned Annexure-4 has not been made available.
(2.) Heard counsel for the petitioners and the State.
(3.) Being aggrieved by the order dated 14.12.2016 passed in B.P.L.E. Case No. 139/2016 by the Respondent No. 2 - Collector - cum - Divisional Forest Officer, Bokaro Forest Division, Bokaro directing them to remove the encroachment over plot no. 5249 of Kandra Mauza, Thana Chas, Thana No. 51 over an area of 5.19 acre within a period of 14 days, petitioners have approached this Court in the present writ application alleging lack of sufficient opportunity to defend and other grounds on merits as well.;