Patna High Court - Orders
Vishnu Shankar Rai vs The State Of Bihar on 2 December, 2023
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11356 of 2023
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Vishnu Shankar Rai Son of Late Shiv Mangal Rai, Resident of Village-
Manikpur, Post Office- Keshopur, Police Station- Simri, District- Buxar.
... ... Petitioner/s
Versus
1. The State of Bihar Through Additional Secretary, Rural Development
Department, Government of Bihar, Patna.
2. The District Magistrate, Buxar.
3. The Circle Officer, Simri, Block- Simri, Police Station- Simri, District-
Buxar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Shree Kant Pandey
For the Respondent/s : Mr.Vikash Kumar ( Sc 11 )
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
2 02-12-2023Heard the parties.
2. The present application has been filed for directing the respondent authority to remove the encroachment of the government land situated in Village- Manikpur bearing Khata No. 120, Plot No. 317 and 318 bearing Area 3 decimal and 15 decimal, Mauza- Manikpur, Block Simri, Police Station- Simri, District- Buxar as well as Khata No. 121 Plot No. 398, 441, 458, 492, 338, 342, 344, 370, 378, 113, 296, 326, 337, 432, 433, 434 total Area- 4 Acre 65 decimal, recorded in Jamabandi Panji/Khatiyan 'Anabad Sarb Sadharan' was encroached by the Villagers, which are used for public purpose/ common people of Village- Manikpur.
Patna High Court CWJC No.11356 of 2023(2) dt.02-12-2023 2/2
3. The Circle Officer, Simri, Buxar is directed to consider the representation dated 20.07.2023. He is also directed to get the matter enquired and if any encroachment is found, he shall initiate encroachment proceeding after hearing the parties and he will decide the aforesaid representation within four months by a speaking order in accordance with law.
4. With the aforesaid observations and directions, this application is disposed of.
(Sandeep Kumar, J) Saif/-
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