Patna High Court - Orders
Ramanaresh Yadav, vs The State Of Bihar on 2 May, 2019
Author: Jyoti Saran
Bench: Jyoti Saran, Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9558 of 2019
======================================================
Ramanaresh Yadav, S/o Late Kameshwar Yadav, Resident of Village Pali, P.O.
Fagu and P.S. Goh, District- Aurangabad.
... ... Petitioner/s
Versus
1. The State of Bihar
2. District Magistrate, Aurangabad.
3. Anchal Adhikari Goh Anchal,
4. Ramje @ Rama Nand Yadav, S/o Late Bishundeo Yadav, resident of Village-
Pali, P.O.Fagu, P.S. Goh, District- Aurangabad.
5. Ram Narayan Yadav, S/o Late Bishundeo Yadav, resident of Village- Pali,
P.O.Fagu, P.S. Goh, District- Aurangabad.
6. Vinay Yadav, S/o Late Bishundeo Yadav, resident of Village- Pali, P.O.Fagu,
P.S. Goh, District- Aurangabad.
7. Raj Nandan Yadav, S/o Late Chanrika Yadav, resident of Village- Pali,
P.O.Fagu, P.S. Goh, District- Aurangabad.
8. Balasher Yadav, S/o Late Chanrika Yadav, resident of Village- Pali,
P.O.Fagu, P.S. Goh, District- Aurangabad.
9. Dhudeshar Yadav, S/o Late Chanrika Yadav, resident of Village- Pali,
P.O.Fagu, P.S. Goh, District- Aurangabad.
10. Rajdeo Yadav, S/o Late Chanrika Yadav, resident of Village- Pali, P.O.Fagu,
P.S. Goh, District- Aurangabad.
11. Ramlakhan Yadav S/o Late Deoki Yadav, resident of Village- Pali, P.O.Fagu,
P.S. Goh, District- Aurangabad.
12. Devender Yadav, S/o Late Deoki Yadav, resident of Village- Pali, P.O.Fagu,
P.S. Goh, District- Aurangabad.
13. Ramswarop Yadav, S/.o Late Permeshwar Yadav, resident of Village- Pali,
P.O.Fagu, P.S. Goh, District- Aurangabad.
14. Ramchander Yadav, S/o Ramswarop Yadav, resident of Village- Pali,
P.O.Fagu, P.S. Goh, District- Aurangabad.
15. Vinod Yadav, S/o Rajeshwar Yadav, resident of Village- Pali, P.O.Fagu, P.S.
Goh, District- Aurangabad.
16. Pramod Yadav, S/o Rajeshwar Yadav, resident of Village- Pali, P.O.Fagu,
P.S. Goh, District- Aurangabad.
17. Pintu Yadav, S/o Rajeshwar Yadav, resident of Village- Pali, P.O.Fagu, P.S.
Goh, District- Aurangabad.
18. Dablu Yadav, S/o Rajeshwar Yadav, resident of Village- Pali, P.O.Fagu, P.S.
Goh, District- Aurangabad.
... ... Respondent/s
======================================================
Appearance :
Patna High Court CWJC No.9558 of 2019(2) dt.02-05-2019
2/3
For the Petitioner/s : Mr.Rakesh Kumar Srivastava, Adv.
For the Respondent/s : Mr.Ajay (Ga5)
======================================================
CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
and
HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE JYOTI SARAN)
2 02-05-2019Heard Mr. Rakesh Kumar Srivastava, learned counsel for the petitioner and learned counsel for the State.
Learned counsel for the petitioner complains of encroachment of Gair Majurwa Amm land bearing Khata No. 13 Plot No.67 area 1 Acre 04 decimals and Khata No. 13, Plot No. 136/213 having area 1 Acre situated in village Pali in the district of Aurangabad by the private respondent Nos. 4 to 18.
Mr. Srivastava has referred to a representation placed at Annexure-3 but in our opinion in view of the stipulations present in the Bihar Public Land Encroachment Act, 1956 (hereinafter referred to as 'the Act') a duly constituted application under Section 3 thereof needs to be filed before the respondent No.3 by arraigning the alleged encroachers and explaining the details of encroachment. This has not been done.
For the present, we allow the respondent No.3 to file appropriate application under Section 3 of 'the Act' by arraigning the alleged encroachers as well as explaining the details of encroachment and it goes without saying that any Patna High Court CWJC No.9558 of 2019(2) dt.02-05-2019 3/3 such application is filed would be disposed of by the Circle Officer, respondent No.3 in accordance with law with opportunity of hearing to the petitioner as well as the alleged encroachers preferably within a period of 6 months of its filing.
This disposes of the writ petition.
(Jyoti Saran, J) ( Anjani Kumar Sharan, J) Bibhash/-
U