Anubha Rawat Choudhary, J. - (1.) Heard Mr. V. Shivnath, Sr. Advocate appearing on behalf of the petitioners assisted by Mr. Niraj Kishore, Advocate.
(2.) Heard Mr. Amit Kumar, A.C. to G.P. II appearing on behalf of respondents-state.
(3.) This writ petition has been filed for the following reliefs:- (i) For issuance of direction upon the respondents for quashing the notices issued under the signature of Circle Officer, Gola, in Encroachment Case No. 53/2011-12, Encroachment Case No. 54/2011-12, Encroachment Case No. 63/2011-12 and Encroachment Case No. 56/2011-12 (Annexure-4 series) and ail proceedings initiated by the Circle Officer under Jharkhand Public Land Encroachment Act. (ii) For issuance of direction upon the respondents that they have no jurisdiction and any authority of law to take with and interfere with the peaceful possession of the petitioners and take steps for demolition of the houses of the petitioners on different plots vide Plot No. 58 of Khata No. 52 of Mouza Bantara, P.O. and P.S. Gola, District Ramgarh. ;