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Patna High Court

Ashok Jaiaswal vs The State Of Bihar & Ors on 24 August, 2017

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

      IN THE HIGH COURT OF JUDICATURE AT PATNA

                   Civil Writ Jurisdiction Case No.8012 of 2014
===========================================================
Ashok Jaiswal, Son of Rama Shankar Sah, Resident of Village- Manjhwalia Bazar,
P.S. Vijaipur, District- Gopalganj

                                                          .... ....   Petitioner/s
                                    Versus
1. The State of Bihar
2. The Collector, Gopalganj
3. The Land Reform Dy. Collector, Gopalganj
4. The Circle Officer, Vijaipur, Gopalganj \

                                                        .... .... Respondent/s
===========================================================
     Appearance :
     For the Petitioner/s    : Mr.
     For the Respondent/s     : Mr. Raj Kishore Rai, GP-18
===========================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
                          ORAL JUDGMENT
Date: 24-08-2017

                        None appears for the petitioner. However, Mr. Raj

   Kishore Rai, learned GP-18 appears on behalf of the respondents.

                        The present writ application has been filed for a

   direction to the respondent authorities not to proceed in Encroachment

   Case No. 19 of 2011-12 and with a further prayer for direction to

   respondent no. 4, Circle Officer, Vijaipur for conducting the

   measurement in pursuance to the direction of respondent no. 3, Land

   Reforms Deputy Collector, Hathuwa with regard to the land

   appertaining to Khata No. 20, Plot No. 130, measuring an area of 0.17

   kathas, and Khata No. 62, Plot No. 551, measuring an area of 1.00

   Katha situated in Mauza - Majhawalia Bakainia and besides this,
 Patna High Court CWJC No.8012 of 2014 dt.24-08-2017

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        prayer has been made for not disturbing the right, title and possession

        of the petitioner over the land appertaining to Khata No. 20, Plot No.

        130.

                                The case of the petitioner is that the father of the

        petitioner purchased a land appertaining to Khata No. 20, Plot No.

        130 an area of 0.05 katha on 28.08.1995 through registered sale deed

        from one Om Prakash Gupta and constructed his residential house

        over land in question. In 2010-11 a road was proposed to be

        constructed adjacent to the residential house of the petitioner by Rural

        Development Department. In the meantime, one Pramod Kumar

        Jaiswal submitted an application upon which Encroachment Case No.

        19 of 2011-12 was initiated whereas the father of Pramod Kumar

        Jaiswal, namely, Harish Chandra Jaiswal also submitted an

        application upon which Encroachment Case No. 09 of 2012 was

        initiated. In both the cases the encroachment was claimed on land

        appertaining to Khata No. 20, Plot No. 130. The Circle Officer,

        Vijaipur vide order dated 17.01.2013 issued direction for getting the

        encroachment removed, as contained in Annexure-1, after getting the

        land in question measured in presence of the land holder and local

        people, when it was found that the land is recorded in the name of the

        father of the petitioner, Rama Shankar Sah on which the house of the

        father of the petitioner is constructed but the father of the petitioner
 Patna High Court CWJC No.8012 of 2014 dt.24-08-2017

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        has encroached upon adjacent eastern land appertaining to Thana No.

        130, Khata No. 172, Plot No. 551, an area of ½ dhur which has been

        recorded in the revisional survey in the name of Zila Parishad.

                                The further case of the petitioner is that he was not

        satisfied with the measurement, hence, he made an application before

        respondent no. 3, Land Reforms Deputy Collector, Hathuwa, who

        directed respondent no. 4, Circle Officer, Vijaipur to get the land

        measured afresh but the same was not done and consequently, the

        father of the petitioner was directed to remove the encroachment vide

        Notice dated 15.04.2014, as contained in Annexure-3, from the land

        appertaining to Thana No. 130, Khata No. 172, Plot No. 551 by

        18.04.2014

. Hence, the present writ application.

A counter affidavit has been filed on behalf of respondent nos. 2 to 4. Mr. Raj Kishore Rai, learned GP-18 submits relying on the counter affidavit of respondent nos. 2 to 4 that one Pramod Kumar Jaiswal filed C.W.J.C. No. 12213 of 2013 before this Court for issuance of direction for implementation of the order dated 07.01.2013 passed in Encroachment Case No. 19 of 2011-12 and a Bench of this Court passed the order for implementation of the order dated 15.05.2013 passed in C.W.J.C. No. 12213 of 2013. Thereafter, on 31.05.2014 a fresh measurement was done by Anchal Amin in presence of the local Sarpanch, petitioner and the respondent and after Patna High Court CWJC No.8012 of 2014 dt.24-08-2017 4/4 measurement being satisfied with the measurement the petitioner himself removed the encroachment from Plot No. 551 on 31.05.2014 itself and accordingly, compliance report was submitted in contempt application being M.J.C. No. 5799 of 2013 preferred by said Pramod Kumar Jaiswal and accordingly, being satisfied with the compliance of the order of this Court, the MJC application was disposed of vide order dated 26.09.2014 passed in M.J.C. No. 5799 of 2013, as contained in Annexure-A to the counter affidavit. Hence, the writ application has been filed with an infructuous prayer, without impleading Pramod Kumar Jaiswal as party-respondent, who had filed the earlier writ application, in pursuance to which final order passed in Encroachment Case No. 19 of 2011-12 was implemented.

In view of the above facts, the present writ application has become infructuous and accordingly, the same is disposed of.

(Dinesh Kumar Singh, J) DKS/-

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Uploading Date 01.09.2017
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