Anil Kumar Yadav vs The State Of Bihar
2023 Latest Caselaw 934 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.2750 of 2023
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Anil Kumar Yadav Son of Deonarayan Prasad Mahto Resident of Village- Jalalpur, Post Office-Jalalpur, Police Station-Moahnpur, O.P. Patori, District- Samastipur.

... ... Petitioner/s

Versus

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

2. The Additional Principal Secretary, Revenue and Land Reforms Department, Government of Bihar, Patna.

3. The Commissioner, Darbhanga Division, Darbhanga.

4. The District Magistrate-Cum-Collector, District-Samastipur.

5. The Sub-Divisional Officer, Patori, District-Samastipur.

6. The Deputy Collector Land Reforms, Patori, District-Samastipur.

7. The Circle Officer, Mohanpur, District-Samastipur.

8. The Station House Officer, Mihanpur O.P., Patori, District-Samastipur.

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

For the Petitioner/s : Mr. Ajay Kumar Singh, Advocate Mr.Amit Kumar, Advocate For the Respondent/s : Mr.Md. Khurshid Alam (AAG12) Mr. Arun Kumar Bhagat, AC to AAG-12 ====================================================== CORAM: HONOURABLE THE ACTING CHIEF JUSTICE and HONOURABLE MR. JUSTICE MADHURESH PRASAD ORAL JUDGMENT (Per: HONOURABLE THE ACTING CHIEF JUSTICE)

Date : 25-02-2023

The petitioner in the present writ application, filed

in the nature of Public Interest Litigation, is seeking direction

for removal of encroachment from a land which, according to

the petitioner, is a public land being used for passage and

drainage. The petitioner instead of approaching this Court by Patna High Court CWJC No.2750 of 2023 dt.25-02-2023

filing the present Public Interest Litigation ought to have

approached appropriate authority either under the Bihar Public

Land Encroachment Act, 1956 or under Section-133 of the Cr.

P.C.

We are not inclined to entertain this writ petition in

exercise of our extra ordinary jurisdiction under Article-226 of

the Constitution of India.

This application, in our opinion, has no merit and

is, accordingly, dismissed.

(Chakradhari Sharan Singh, ACJ)

( Madhuresh Prasad, J)

K.C.Jha/P.K.P.

AFR/NAFR
CAV DATE
Uploading Date          27.02.2023
Transmission Date