The Division Bench of the Patna High Court, comprising Acting Chief Justice Chakradhari Sharan Singh and Justice Madhuresh Prasad in the case of Nikhil Singh v.Union of India & ors has directed all the District Magistrates of the State of Bihar to take effective steps for immediate removal of encroachments, failing which, the Court shall proceed against such officials in accordance with law.
The Court while passing the order on 27.02.2023, had taken note of encroachments made on various Airports/Airstrips in the State of Bihar.
The learned senior counsel representing Airport Authority of India has submitted that the Airport at Forbesganj-Jogbani is free from any encroachment and the Airport at Muzaffarpur is presently in occupation of Bihar State Fire Services and there are at least seven breaches in the boundary walls of the said Airport at Muzaffarpur.
The Court do not find due compliance of this Court's order dated 27.02.2023, as there is no material on record to suggest that the concerned District Magistrates have taken steps for removal of encroachments.
Therefore, the Court directed the AAI, stating specifically, as to whether there exists any illegal encroachments caused by any private person or authority over the lands of three Airports, namely, ForbesganjJogbani, Raxaul and Muzaffarpur and directed the District Magistrates of the concerned districts to ensure that if there is any illegal encroachments caused by any body/person/authority, the same is removed immediately.
The Court listed the matter on 17.04.2023.
Case Details
Case:- Civil Writ Jurisdiction Case No.1784 of 2023
Petitioner:- Nikhil Singh
Respondent:- Union of India & ors
Counsel for the Petitioner - Mr. Sumeet Kumar Singh
Counsel for the Respondent – Dr. K. N. Singh
Judge: Acting Chief Justice Chakradhari Sharan Singh and Justice Madhuresh Prasad
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