Harendra Kumar vs The State Of Bihar
2023 Latest Caselaw 4133 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.12149 of 2023
     ======================================================

Harendra Kumar S/o Moti Lal Singh, R/v-Atpa, P.S.-Bikramganj, Distt- Rohtas.

... ... Petitioner/s Versus

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

2. The Collector, Rohtas at Sasaram.

3. The S.D.O. Bikramganj, District-Rohtas.

4. The Sub-Divisional Complain Redressal Officer, Bikramganj, District-

Rohtas.

5. The Deputy Collector, Land Reform, Bikramganj, Dist-Rohtas.

6. The Anchal Adhikari, Anchal-Bikramganj, District-Rohtas.

7. The Officer in Charge, Police Station Bikramganj.

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

For the Petitioner/s : Mr. Ravishankar Sahay, Adv.

Mr.Chandra Mohan Jha, Adv.

Mr. Rakesh Kumar Mishra, Adv.

For the Respondent/s : Mr.Raj Kishore Roy ( Gp 18 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT Date : 29-08-2023

The short prayer made by the petitioner in the present

case is to direct the Circle officer, Bikramganj, District-Rohtas,

to conclude the proceedings of the pending Encroachment Case

No. 10 of 2022-23 within a stipulated time frame.

2. Per contra, the learned counsel for the Respondent-State

submits that in case, the proceedings of the aforesaid

encroachment are still pending, the same would definitely be

concluded within a stipulated time frame.

Patna High Court CWJC No.12149 of 2023 dt.29-08-2023

3. Having regard to the facts and circumstances of the case,

I deem it fit and proper to direct the Circle Officer, Bikramganj,

District-Rohtas, to conclude the proceedings of the aforesaid

Encroachment Case No. 10 of 2022-23, in case the same have

not already been concluded, by passing the final order under

Section 6(1) of the Bihar Public Land Encroachment Act, 1956,

in accordance with law and after hearing the affected parties,

within a period of six weeks of receipt / production of a copy of

this order.

4. The present writ petition stands disposed off on the

aforesaid terms.

(Mohit Kumar Shah, J) Ajay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          30.08.2023
Transmission Date       NA