Ram Babu Singh vs The State Of Bihar
2025 Latest Caselaw 4256 Patna

Patna High Court

Ram Babu Singh vs The State Of Bihar on 1 November, 2025

Author: Rajesh Kumar Verma

Bench: Rajesh Kumar Verma

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.14145 of 2025
     ======================================================
     Ram Babu Singh, (Male) aged about 56 years, S/o Ramchandra Singh, R/o
     Vill. Semara, P.S.- Koilwar, P.O.- Bandhu Chhapra, Koilwar, Bhojpur, Bihar-
     802163.
                                                                ... ... Petitioner/s
                                         Versus
1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2.   The District Magistrate, Bhojpur, Ara.
3.   The Superintendent of Police, Bhojpur, Ara.
4.   The Sub- Divisional Officer, Ara Sadar, District- Bhojpur.
5.   The Circle Officer, Barhara, District- Bhojpur.
6.   The Officer-in-Charge, Babura Police Station, District- Bhojpur.
7.    Smt. Poonam Kumari Singh (Female), aged about 61 years, Wife of Sanjay
      Kumar Singh @ Gandhi, Resident of Village- Semra, District- Bhojpur, at
      present House No.- 5/6 Anandpuri West Boring Canal Road, P.S.- S.K. Puri,
      Patna- 800001.
                                                           ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s    :       Mr.Anurag Saurav, Advocate
                                     Mr. Ankesh Bibhu, Advocate
                                     Mr. Abhishek Kumar, Advocate
                                     Mr. Sharda Raje Singh, Advocate
     For the Respondent/s    :       Mr.Vikas Kumar, AC to AG
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE)

Date : 01-11-2025

Heard learned counsel for the parties.

2. Following reliefs are sought for in the present writ

petition:

"I For issuance of an appropriate writ, order or direction commanding the Respondent Authorities to immediately remove the illegal encroachment made by Respondent No. 7 over the public village road in Village Semra, District-Bhojpur, Bihar.

II. For issuance of a writ in the nature of mandamus directing the Respondents to conduct a thorough and Patna High Court CWJC No.14145 of 2025 dt.01-11-2025

time-bound inquiry into the illegal obstruction of the public road and to lodge a First Information Report (FIR) against the said Respondent for criminal intimidation and obstruction of public access.

III. For any other relief(s) as this Hon'ble Court may deem just and proper in the facts and circumstances of the case, in the interest of justice."

3. It has been submitted on behalf of the petitioner

that on a public land, encroachment has been made by the

private parties.

4. In view of the aforesaid, the petitioner is directed to

make an appropriate application before the Respondent No. 5

under the provisions of the Bihar Public Land Encroachment

Act, 1956, who shall consider and pass an appropriate order

under Section 6 of the Act, preferably within a period of nine

months from the date of filing of such representation, after

giving opportunity of hearing to all the parties.

5. With the aforesaid observations and directions, the

present writ petition stands disposed of.

(Sudhir Singh, ACJ)

(Rajesh Kumar Verma, J) Sujit/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          07.11.2025
Transmission Date       NA