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Dileep Kumar vs The State Of Bihar
2023 Latest Caselaw 3431 Patna

Citation : 2023 Latest Caselaw 3431 Patna
Judgement Date : 1 August, 2023

Patna High Court
Dileep Kumar vs The State Of Bihar on 1 August, 2023
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.10493 of 2023
     ======================================================

Dileep Kumar S/o Late Yogendra Singh, Resident of Ward-06, Village- Pokharbhinda, P.O.-Pokharbhinda, District-Sitamarhi.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Old Secretariat, Government of Bihar, Patna.

2. Principal Secretary, Nagar Vikash and Awas Department, Vikas Bhawan, New Secretariat, Patna.

3. District Magistrate, Sitamarhi.

4. Circle Officer, Bathnaha, District-Sitamarhi.

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

For the Petitioner/s : Mr. Ajay Kr Singh No.1, Advocate For the Respondent/s : Mr. Sajid Salim Khan, SC-25 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 01-08-2023

The writ petition is filed to command the

respondents to remove the encroachment in a P.W.D. road in

village Pokhrabhinda from Bans Ghat to the house of

Ramchandra Singh, a teacher.

2. The road is said to be situated in Block-

Bathnaha, District-Sitamarhi. The allegation is that some

persons have illegally encroached upon the said road and

obstructing the free movement through the said road. The

identity of the persons, who are carrying out the encroachment Patna High Court CWJC No.10493 of 2023 dt.01-08-2023

has not been disclosed in the petition.

3. The Public Interest Litigation has been filed in a

casual manner without any material other than making bald

allegations about encroachment on a road, without even

specifying the location of the road or such details as to disclose

its identity.

4. We find absolutely no reason to invoke the

extraordinary writ jurisdiction under Article 226 of the

Constitution of India.

5. The writ petition stands dismissed.

(K. Vinod Chandran, CJ)

( Partha Sarthy, J) aditya/-

AFR/NAFR
CAV DATE
Uploading Date          04.08.2023.
Transmission Date
 

 
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