The Division Bench of the Patna High Court, comprising Chief Justice K. Vinod Chandran and Justice Madhuresh Prasad in the case of Congress Maidan Bachao Samiti vs. State of Bihar & Ors has dismissed the PIL filed by Congress Maidan Bachao Samiti, alleging illegal encroachment on their ground by the State Government .
The petitioner has claimed that Maidan has the statue of late Babu Anugrah Narayan Singh and the property itself was donated by the said person to the Bihar Pradesh Congress Committee. It is admitted that Jamabandi has been opened in the name of the President, Bihar Pradesh Congress Committee, Sadakat Ashram, Patna.
The Bench perused the facts of the case and expounded that Congress Maidan belongs to the Bihar Pradesh Congress Committee, in whose name the Jamabandi has also been created in the revenue records.
The Court further held that “the Court is unable to perceive any public interest being agitated specially when the property is in private ownership”.
Therefore, the Court dismissed the PIL by leaving open the remedy to the admitted owner to pursue before the appropriate forum.
Case Details
Case:- Civil Writ Jurisdiction Case No.5255 of 2023
Petitioner:- Congress Maidan Bachao Samiti
Respondent:- State of Bihar & Ors
Counsel for the Petitioner - Ms.Shally Kumari
Counsel for the Respondent – Mr.Vinay Kirti Singh
Judge: Chief Justice K. Vinod Chandran and Justice Madhuresh Prasad
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