Akhilesh Kumar vs The State Of Bihar And Ors
2021 Latest Caselaw 180 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.12023 of 2018
     ======================================================

Akhilesh Kumar, S/o Late S.P. Shastri R/o House No. 134, Road No. 2A, New Patliputra Colony, P.S.- Patliputra, District- Patna, presently residing at Road No. 2, East Patel Nagar, P.S.- Shastri Nagar, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar through Chief Secretary.

2. Secretary, Revenue and Land Reforms Department, Government of Bihar, Patna.

3. The Director General of Police, Government of Bihar, Patna.

4. The Divisional Commissioner, Patna Division, Patna.

5. The Inspector General of Police, Patna Zone, Patna.

6. The District Magistrate, Patna.

7. The Senior Superintendent of Police, Patna.

8. The Deputy Superintendent of Police, Secretariat, Patna.

9. The Deputy Collector, Land Reforms, Patna Sadar, Patna.

10. The Circle Officer, Patna Sadar, Patna.

11. The Station House Officer, Shastrinagar Police Station, Patna.

12. Jitendra [email protected] Tuntun Yadav Father's name not known to the petitioner Shanti Timber, New Byepass Road, P.S. Gardanibagh, District- Patna.

13. Vinay Yadav, Father's name not known to the petitioner R/o House No. 63 White House, Gandhi Nagar, Anandpuri, West Boring Road, P.S. Krishnapuri, District- Patna.

14. Satyanarayan Singh Mohalla Keshri Nagar, P.S. Shastri Nagar, District-

Patna.

15. Abhay Kumar Singh R/o Sankat Mohcan Nagar, New Police Line, P.S. Nawada, District, Bhojpur.

16. Shashikant Tiwary R/o Northern and of Road No. 1 of East Patel Nagar, P.S. Shashtri Nagar, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Dinu Kumar, Advocate Mr.Arvind Kumar Sharma, Advocate For the Respondent/s : Mr.Md.Khurshid Alam -AAG12 Mr. Sarvendra Kumar Verma, Advocate Mr. Shashank Shekhar Jha, Advocate Mr. Jai Vardhan Narayan, Advocate Mr. Mrityunjay Kumar, Advocate ====================================================== Patna High Court CWJC No.12023 of 2018 dt.19-01-2021

CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 19-01-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

" For issuance of a writ in the nature of mandamus directing and commanding the respondents to remove encroachment made over public land Gair Majarua Aam in nature (Government land) containing Khata No. 769, Khesra/Plot No. 1220, 1323, 1364 & 1419 situated within old Mauja Mainpura, Thana No. 2 presently situated at northern side of east Patel Nagar, Road No. 1 2 & 3 ensuring the order passed by the Hon'ble Apex Court in Civil Appeal No. 1132/2012 arising out of SLP No. 3109/2011 Jagpal Singh & Ors. Vs. the State of Punjab & Ors. reported in 2011 (11) SCC 396 as also to stop on going encroachment being made upon public (Government) land Gair Majarua Aam in nature over Khata No. 769, Khesra/Plot No. 1364 situated at northern side of East Patel Nagar, Road No. 2, Near Panchmandir and for a direction to conduct enquiry against the role attributed by the District Patna, Magistrate, Patna, SDO Sadar, Patna, Circle Officer, Sadar Patna, Station House Officer, Shastri Nagar Police Station, Patna who have not complied/carried out the order/direction passed by the Hon'ble Supreme Court in the case of Jagpal Singh & Ors. Vs. The State of Punjab & Ors.

Patna High Court CWJC No.12023 of 2018 dt.19-01-2021

reported in 2011 (11) SCC 396 by not removing the encroachment from the public land bearing No. 769, Khesra/Plot No. 1220, 1323, 1364 & 1419 rather in their protection allowing the encroachment presently over khesra/plot No. 1364 at the northern end of East Patel Nagar, Road No. 2, near Panchmandir which protection is being given by the Station House Officer, Shastri Nagar Police Station, Patna and/or for issuance of an appropriate writ/order/direction for which the petitioner may be found legally entitled to under the facts and circumstances stated hereunder."

We are of the considered view that interest of

justice would be best served, as also prayed for by learned

counsel for the parties, if the District Magistrate, Patna were to

consider and decide the petitioner's request (Annexure-2)

expeditiously and preferably within a period of three months.

Shri Dinu Kumar, learned counsel for the petitioner,

states that within a period of two weeks from today, petitioner

shall place additional material supplementing the averments

made in the petition.

It is pointed out that the Deputy Commissioner has

to take appropriate action in terms of the directions issued by

Hon'ble the Apex Court in the case of Jagpal Singh & Ors. vs.

The State of Punjab & Ors. reported in 2011 (11) SCC 396. Patna High Court CWJC No.12023 of 2018 dt.19-01-2021

Without expressing any opinion with regard to

binding effect of the ratio laid down by Hon'ble the Apex Court

with respect to the instant facts on the parties, we only hope and

expect that all these aspects shall be considered by the

appropriate authority.

Equally, liberty is reserved to the petitioner to take

recourse to such alternative remedies as are otherwise available

in accordance with law.

Needless to add, while considering such

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties and order

assigning reasons communicated.

Liberty reserved to the petitioner to approach the

Court, if the need so arises subsequently on the same and

subsequent cause of action.

We have not expressed any opinion on merits. All

issues are left open.

The proceedings, during the time of current

Pandemic- Covid-19 shall be conducted through digital mode,

unless the parties otherwise mutually agree to meet in person i.e.

physical mode.

The petition stands disposed of in the aforesaid Patna High Court CWJC No.12023 of 2018 dt.19-01-2021

terms.

Interlocutory Application(s), if any, also stands

disposed of.

(Sanjay Karol, CJ)

( Prabhat Kumar Singh, J)

sujit/-

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Uploading Date          20.01.2021
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