Smt. Kiran Devi vs The State Of Bihar
2025 Latest Caselaw 991 Patna

Patna High Court

Smt. Kiran Devi vs The State Of Bihar on 3 January, 2025

Bench: Chief Justice, Partha Sarthy

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.14386 of 2022
     ======================================================
     Smt. Kiran Devi wife of Late Shuresh Singh, a resident of Marhourrah Khas,
     Ward No. 16 of Marhourrah Nagar Panchayat, P.O. and P.S. Marhourrah,
     District- Saran, Bihar.

                                                                 ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through Collector, Saran.
2.   The Superintendent of Police, Saran.
3.   District Collector/ Magistrate, Saran at Chapra.
4.   Sub- Divisional Officer, Marhaurrah, Saran.
5.   Circle Officer, Marhaurrah, Saran.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr.Birendra Nath Mishra, Advocate
     For the Respondent/s   :       Mr.Raj Kishore Roy (GP-18)
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE PARTHA SARTHY
     ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 03-01-2025

The petitioner has an alternate remedy to proceed

under the Bihar Public Land Encroachment Act, 1956. There

cannot be maintained a Public Interest Litigation on the subject

matter nor is the invocation of the extraordinary power possible;

when there is such an alternate efficacious remedy available.

2. Further the alleged encroachers are not made a

party to the writ petition.

3. Present petition stands dismissed with the liberty

aforesaid; without any observation on merits, or even the locus Patna High Court CWJC No.14386 of 2022 dt.03-01-2025

standi of the petitioner, which has to be decided by the

Appropriate Authority under the Act of 1956; if a proper

application is moved with the necessary parties arrayed.

(K. Vinod Chandran, CJ)

( Partha Sarthy, J) P.K.P./-

AFR/NAFR
CAV DATE
Uploading Date          03.01.2025
Transmission Date