ANUBHA RAWAT CHOUDHARY, J. - (1.) Heard Mr. Saibal Mitra, counsel appearing on behalf of the petitioners.
(2.) Heard J.C. to Sr. S.C. II counsel appearing on behalf of the respondent-State.
(3.) This writ petition has been filed by the petitioners for the following reliefs : (i) For a direction commanding upon the respondent Nos. 1 to 5 to pay compensation of Rs. 2,00,000/- for the alleged illegal demolition of the half portion of the house and garage of the petitioners situated at Khata No. 3, Plot No. 693/1 measuring an area about 0.01.21 hectares about 1 katha 16 dhur, under Ward No. 4, J.N.A.C. Jamshedpur which is said to have been demolished by the respondent Nos. 3 to 5 without initiating any proceeding under the provisions of Bihar Public Land Encroachment Act or any other eviction proceeding. (ii) For a direction restraining the respondents from interfering with the possession of the petitioners over the aforesaid land claiming that the petitioners have been residing on the said land since 1957 and running his Motor Repairing Shop without any interference of any body within the knowledge of the respondents and that the petitioners perfected their right, title and interest over the aforesaid land by way of adverse possession as they are in continuous physical possession since 1957. (iii) For a direction upon the respondent No. 2 to take legal action against respondent Nos. 3 to 5 for the aforesaid demolition of the house and garage of the petitioners.;