Rabul Husain vs The State Of Bihar
2023 Latest Caselaw 3943 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.10930 of 2023
     ======================================================

Rabul Husain Son of Gulab Hussain, Resident of Village-Bangabari, Chaulhar, Post Office-Azamnagar, Police Station-Azamnagar, District- Katihar.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Revenue and Land Reforms, Govt. of Bihar, Patna.

2. The Director, Department of Revenue and Land Reforms, Govt. of Bihar, Patna.

3. The Collector cum District Magistrate, Katihar.

4. Additional Collector, Land Reforms, Katihar.

5. The Sub-Divisional Officer, Barsoi, Katihar.

6. The Deputy Collector Land Reforms, Barsoi, Katihar.

7. Circle Officer, Azamnagar, Katihar.

8. Nuzhat Khatoon, Wife of Late Safikul, Resident of Village-Bangabari, Chaulhar, Post Office-Azamnagar, Police Station-Azamnagar, District- Katihar.

9. Md. Hakimuddin son of Samiruddin, Resident of Village-Bangabari, Chaulhar, Post Office-Azamnagar, Police Station-Azamnagar, District- Katihar.

10. Md. Wahid, son of Late Md. Kaudi, Resident of Village-Bangabari, Chaulhar, Post Office-Azamnagar, Police Station-Azamnagar, District- Katihar.

11. Md. Amirul, son of Md. Wahid, Resident of Village-Bangabari, Chaulhar, Post Office-Azamnagar, Police Station-Azamnagar, District-Katihar.

12. Md. Danish, son of Alauddin, Resident of Village-Bangabari, Chaulhar, Post Office-Azamnagar, Police Station-Azamnagar, District-Katihar.

13. Md. Mukhtar son of Md. Iliyas, Resident of Village-Bangabari, Chaulhar, Post Office-Azamnagar, Police Station-Azamnagar, District-Katihar.

14. Md. Sarfuddin, son of Late Faudi, Resident of Village-Bangabari, Chaulhar, Post Office-Azamnagar, Police Station-Azamnagar, District-Katihar.

15. Md. Rakib, son of Sarfuddin, Resident of Village-Bangabari, Chaulhar, Post Office-Azamnagar, Police Station-Azamnagar, District-Katihar.

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

For the Petitioner/s : Mr.Md. Helal Ahmad, Advocate For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH Patna High Court CWJC No.10930 of 2023 dt.22-08-2023

ORAL JUDGMENT Date : 22-08-2023

1. The limited prayer made by the

petitioner in the present writ petition is to direct

the Circle Officer,Azamnagar, District- Katihar to

conclude the proceedings of the pending

Encroachment Case No.03 of 2022-23.

2. The learned counsel for the respondent-

State submits that in case the aforesaid

encroachment proceedings have not been

concluded, the same would definitely be

concluded, within a fixed time frame.

3. Having regard to the facts and

circumstances of the case, I deem it fit and proper

to direct the Circle Officer, Azamnagar, District-

Katihar to conclude the proceedings of the

aforesaid Encroachment Case No.03 of 2022-23, in

case the same have not already been concluded by

passing a final order under Section 6(1) of the

Bihar Public Land Encroachment Act, 1956, after

hearing the affected parties and in accordance

with law, within a period of four weeks of

receipt/production of a copy of this order.

Patna High Court CWJC No.10930 of 2023 dt.22-08-2023

4. The writ petition stands disposed off on

the aforesaid terms.

(Mohit Kumar Shah, J) kanchan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          24.08.2023
Transmission Date       NA