RAJESH SHANKAR, J. - (1.) Heard learned counsel for the parties.
(2.) The present writ petition has been filed for issuance of direction upon the respondents to provide adequate security to the petitioner so as to enable him to complete the construction of the boundary wall as per the sanctioned plan over his piece of land situated at Kewala No. 3354, Ward No. 7, Khata no. 545, Plot no. 1040, which has been leased out to him by M/s. Tata Steel Limited. The grievance of the petitioner is that he is in lawful possession of the land in question being sub-lessee of M/s. Tata Steel Limited. The petitioner applied for sanction of building plan for construction over the said land. The building plan was sanctioned vide Building Permit No. 27361 dated 08.07.2008 by the Jamshedpur Notified Area Committee. As soon as the petitioner started making construction of boundary wall as per the sanction plan, some anti-social elements started creating disturbances to the petitioner, which forced him to approach the Sub-Divisional Officer, Dhalbhum, Jamshedpur, who vide a letter contained in memo no. 143 dated 09.01.2016 deputed an Executive Magistrate and adequate police force for getting the land measured and accordingly, measurement of the same was done and boundary wall was constructed. Still, the anti-social elements are disturbing the petitioner in making the construction over the land in question, which gives rise to filing of the present writ petition.
(3.) A counter affidavit has been filed on behalf of respondent nos. 2 and 3 wherein it has been averred that sufficient protection has been provided to the petitioner by deputing the Magistrate and police force for completion of the boundary wall of the petitioner. It has also been stated that the Circle Officer, after spot enquiry, submitted his report for providing protection to the petitioner and thereafter, the Senior Superintendent of Police, East Singhbhum vide his office order dated 12.01.2016 provided police help to the petitioner. It is, thus, stated in the counter affidavit that sufficient protection has been provided to the petitioner by the local administration and the police.;