Patna High Court - Orders
Sali Khatun vs The State Of Bihar & Ors on 13 January, 2016
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4911 of 2015
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Sali Khatun
.... .... Petitioner
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner : Mr. Alok Ranjan, Advocate
For the Respondent/s : Mr. Sc10 Sheo Shankar Pd.
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
2 13-01-2016Learned counsel for the petitioner does not press relief no. 1(III) in the present case to take steps before the competent authority in accordance with law. He is granted such libery.
It is contended on behalf of the petitioner that though orders have been passed by the Circle Officer for removal of encroachment from a public land and apparently there was some pressure upon him for not doing that for which, FIR has also been lodged by him but the encroachment is still existing till date.
In above view of the matter, let the Circle Officer, Anchal Sugauli (East Champaran) remain present before this court along with the original records of the concerned enchroachment case on 21.01.2016.
Put up this matter as first case subject to be part heard on 21st January, 2016.
Patna High Court CWJC No.4911 of 2015 (2) dt.13-01-20152/2
The Circle Officer would be at liberty to file counter affidavit also if he so desires.
(Dr. Ravi Ranjan, J.) rinkee/Veena U