The Division Bench of the Patna High Court, comprising Justice Ashutosh Kumar and Justice Harish Kumar in the case of Rama Prasad Singh v. The State of Bihar and Ors. has refused the appeal to allot land which is used by the public in general, and a temple, which is accessible to all the devotees, in the appeallant’s favour .
The appellant was an ex-army man in whose favour a proposal was initiated for settlement of gairmazarua aam land for the services rendered by him for the country.
The appellant challenged the same before the Collector and the Commissioner, but didn’t get any positive response from them. All the authorities found that the land in question, which the appellant wanted to get settled in his name for price, was no doubt a public land, but a water-tank and a temple stands over that land.
The court also affirms the view of the authorities and held that “we do not find any reason to differ with the order passed by the learned Single Judge” and dismissed the appeal.
Case Details
Case:- Civil Writ Jurisdiction Case No.17005 of 2019
Petitioner:- Rama Prasad Singh
Respondent:- The State of Bihar and Ors.
Counsel for the Petitioner - Mr. Vijay Shankar Tiwary
Counsel for the Respondent – Mr. Shailendra Kumar Trivedi
Judge: Justice Ashutosh Kumar and Justice Harish Kumar
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