Schidanand Singh vs The State Of Bihar
2023 Latest Caselaw 3799 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.11179 of 2023
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1. Schidanand Singh S/o Late Suresh Prasad Singh, Resident of Village and P.O.- Bishunpura, P.S.- Bihta, District- Patna.

2. Arun Singh S/o Sudarshan Singh, Resident of Village and P.O.- Bishunpura, P.S.- Bihta, District- Patna.

3. Lakshman Singh S/o Late Bishundeo Singh, Resident of Village and P.O.-

Bishunpura, P.S.- Bihta, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary Govt. of Bihar, Patna.

2. The District Magistrate-cum-Collector, Patna.

3. The Circle Officer, Bihta, Patna.

4. Arun Singh Managing Director/Prop. Lord Budha Secondary School, Bishunpura, P.S. Bihta, District- Patna.

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

For the Petitioner/s : Mr.Ram Kumar Singh, Advocate For the Respondent/s : Mr.Md. Khurshid Alam (Aag12) ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT Date : 17-08-2023

1. The present writ petition has been filed seeking the

following relief:-

"For issuance of appropriate Writ in nature of Mandamus directing the Respondents to remove illegal encroachment made by the Private Respondent on canal (karha) situated on the boarder of Mauza Bishunpura and Purusottampur Painathi under the Anchal Bihta District Patna which is a public canal and the villagers are using the said canal for irrigation of their farm since many decades."

Patna High Court CWJC No.11179 of 2023 dt.17-08-2023

2. At the outset, learned counsel for the petitioners

seeks liberty on behalf of the petitioners to approach the Circle

Officer, Bihta, District-Patna for redressal of their aforesaid

grievances. Liberty so sought is granted.

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

approach the Circle Officer, Bihta, District-Patna 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 present writ petition stands disposed off on the

aforesaid terms.

(Mohit Kumar Shah, J)

kanchan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          18.08.2023
Transmission Date       NA