Chandra Deo Pandit vs The State Of Bihar
2023 Latest Caselaw 2832 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.2720 of 2023
     ======================================================

Chandra Deo Pandit Son of Late Bipat Pandit, Resident of Village-Saraya Birti Tola, P.O. Saraya Bazar, Panchayat, East Saraya, Anchal and Police Station-Paharpur, Sub-division-Areraj, District-East Champaran.

... ... Petitioner/s Versus

1. The State of Bihar through the District Magistrate, Motihari, East Champaran.

2. The District Magistrate, East Champaran, Motihari.

3. The Sub-divisional Officer, Sub-division Areraj, East Champaran.

4. The Circle Officer, Paharpur, East Champaran, Motihari.

5. Habib Mian son of Late Sattar Mian, Resident of Saraya Birti Tola, Police Station-Paharpur, District-East Champaran.

6. Sarfaraz Ansari, son of Late Aalim Mian, Resident of Saraya Birti Tola, Police Station-Paharpur, District-East Champaran.

7. Chuman Bhagat, son of Late Sheoraj Mian, Resident of Saraya Birti Tola, Police Station-Paharpur, District-East Champaran.

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

For the Petitioner/s : Mr.Ram Kishun Prasad For the Respondent/s : Mr.Raj Kishore Roy ( Gp 18 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT Date : 05-07-2023

1. The short prayer of the petitioner in the present case is to

direct the Circle Officer, Paharpur, East Champaran at Motihari

to dispose off the pending Encroachment Case No. 29 of 2017-

18.

2. The learned counsel for the Respondent-State submits

that in case, the aforesaid encroachment proceedings are still

pending, the same would definitely be concluded within a

stipulated time frame.

Patna High Court CWJC No.2720 of 2023 dt.05-07-2023

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

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

East Champaran at Motihari, to dispose off the aforesaid

Encroachment Case No. 29 of 2017-18, in case the same has not

already been disposed off, by passing the 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 six weeks of receipt / production of a copy of

this order.

4. The writ petition stands disposed off on the aforesaid

terms.

(Mohit Kumar Shah, J) Ajay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          5.7.2023
Transmission Date       NA