JUDGEMENT
Anubha Rawat Choudhary, J. -
(1.) Counsel for the petitioners Mr. Ashish Kumar Thakur submits that this writ petition has been filed against various notices dated 01.10.2008 as contained in Annexure-1 series issued under the signature of Circle Officer, Sadar, Hazaribagh wherein the said authority has mechanically asked the petitioners to remove the encroachment. He further submits that the properties in question have been purchased by the petitioners by different registered sale-deeds although these registered sale-deeds have not been filed alongwith the writ petition.
(2.) Counsel for the petitioners further submits that the respondent-authority be directed to consider their claim and pass orders in accordance with law.
(3.) Counsel for the respondents, on the other hand submits that the petitioners should respond to the notices as contained in Annexure-1 Series to the writ petition and file their objections and if objections are filed, that can be considered by the Circle Officer, Sadar, Hazaribagh.;
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