Sneha Suman Singh vs The State Of Bihar & Ors on 4 February, 2016

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Patna High Court - Orders

Sneha Suman Singh vs The State Of Bihar & Ors on 4 February, 2016

Bench: Sharan Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.2499 of 2015
                 ======================================================
                 1. Sneha Suman Singh D/o Sri Digvijay Singh, Secretary Baghan Vikas
                 Samiti, having its office at Vill - Bagha, P.O. - Baiju Barhoga, P.S. -
                 Basantpur, Distt. - Siwan, Pin Code - 841406.

                                                                      .... ....   Petitioner
                                                    Versus
                 1. The State of Bihar.
                 2. The District Magistrate, Siwan.
                 3. The Circle Officer, Basantpur, Siwan.
                 4. The S.D.O. Maharajganj, Siwan.
                 5. The Senior Superintendent of Police, Siwan.
                 6. The Police Inspector, Basantpur, Siwan.

                                                                   .... .... Respondents
                 ======================================================
                 Appearance :
                 For the Petitioner/s :   Mr. Uday Shankar Choudhary
                 For the Respondent/s   : Mr. Partha Sharthi, GA-11
                 ======================================================
                 CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
                            and
                            HONOURABLE MR. JUSTICE CHAKRADHARI
                            SHARAN SINGH
                 ORAL ORDER
                 (Per: HONOURABLE THE ACTING CHIEF JUSTICE )

2   04-02-2016

Heard Mr. Uday Shankar Choudhary, learned counsel for the petitioner, and Mr. Partha Sarthi, learned GA-11, appearing for the State respondents.

In the light of the averments made in paragraph-10 of the counter affidavit, filed by respondent Nos. 2, 3 and 4, namely, District Magistrate, Siwan, Circle Officer, Basantpur, Siwan, and Sub-Divisional Officer, Maharajganj, Siwan, to the effect that they have already undertaken the exercise of removing the encroachment, in question, we close this Public Interest Litigation Patna High Court CWJC No.2499 of 2015 (2) dt.04-02-2016 2 with direction to the respondents, particularly, respondent No.2, namely, District Magistrate, Siwan, to ensure that the illegal and unauthorized encroachment, if any, on the public road, in question, shall be removed by taking recourse to the relevant provisions of law expeditiously, preferably, within a period of three months from the date of receipt of a copy of this order by respondent No.2. The petitioner may furnish to the respondent No.2 the certified copy of this order along with a copy of the present writ petition with annexures thereto.

With the above observations and directions, this writ application shall stand disposed of.

(I.A. Ansari, ACJ) (Chakradhari Sharan Singh, J) A.I./-

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Patna High Court - Orders