Bullu Das vs The State Of Bihar
2023 Latest Caselaw 3435 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8801 of 2023
     ======================================================

Bullu Das S/o Late Muneshwar Das, Resident of Village-Motipur, P.S.-Tajpur, District-Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar through District Magistrate, Samastipur.

2. The S.D.O., Samastipur.

3. The Circle Officer, Tajpur, District-Samastipur.

4. Ramjatan Sahni, s/o Late Santoshi Sahani, Resident of Village-Motipur, P.S.-

Tajpur, District-Samastipur.

5. Baijnath Sahani, S/o Late Dhoni Sahani, Resident of Village-Motipur, P.S.-

Tajpur, District-Samastipur.

6. Sunil Sahani, S/o Late Devi Sahani, Resident of Village-Motipur, P.S.-

Tajpur, District-Samastipur.

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

For the Petitioner/s : Mr.Dhananjay Kumar, Advocate For the Respondent/s : Mr.Sajid Salim Khan (SC 25) ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT Date : 01-08-2023

1. The present petition has been filed seeking the

following relief :-

"(i) For issuance of an appropriate writ/ writs, order/ orders, direction/ directions commanding the respondents to initiate proceeding under Bihar Public Land Encroachment Act to remove encroachment from the public land appertaining to old khata no. 332, old khesra no. 1184 in C.S. khatian recorded as partikadim."

2. At the outset, the learned counsel for the petitioner Patna High Court CWJC No.8801 of 2023 dt.01-08-2023

seeks liberty on behalf of the petitioner to approach the Circle

Officer, Tajpur, District- Samastipur for redressal of his

aforesaid grievance. Liberty so sought, is granted.

3. It is needless to state that in case, the petitioner

approaches the Circle Officer, Tajpur, District- Samastipur by

filing appropriate petition under the provisions of the Bihar

Public Land Encroachment Act, 1956, within a period of four

weeks from today, the same shall be considered in accordance

with law and after hearing the affected parties, appropriate

orders shall be passed thereon, forthwith.

4. The writ petition stands disposed off on the

aforesaid terms.

(Mohit Kumar Shah, J)

rinkee/-

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Uploading Date          03.08.2023
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