Kailash Prasad Deo, J. - (1.) Heard learned counsel Mr. Mahesh Tewari assisted by Mr. Abhishek Kumar Dubey, appearing for the petitioners and the Government Advocate Mr. Atanu Banerjee assisted by Ms. Sunita Kumari, J.C. to G.A.
(2.) Learned counsel for the petitioners has submitted that notice under Section 3 of Bihar/Jharkhand Public Land Encroachment Act has not been complied with in accordance with law.
(3.) Learned G.A. Mr. Atanu Banerjee has produced photo copy of the ordersheet passed in Encroachment Case No.2 of 2018-19 from perusal of which it appears that notice has been served upon the petitioners who have received the same on 18.04.2018. Learned counsel for the State has further submitted that after appearance of the petitioners they have not filed any document before the court concerned rather five persons, namely, Yudhisthir Mahato, Arun Mahato, Jaleshwar Mahato, Gopal Mahto and Subhash Mahto have filed their papers before the concerned authority.;