Patna High Court - Orders
Pappu Kumar @ Pappu Paswan & Ors vs The State Of Bihar & Ors on 10 July, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No 14463 of 2013
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1. Pappu Kumar @ Pappu Paswan Son Of Sri Rambali Paswan Resident
Of Village - Kartaha Bujurg, P.S. Lalganj, District - Vaishali
2. Arun Kumar Son Of Sri Rambali Paswan Resident Of Village - Kartaha
Bujurg, P.S. Lalganj, District - Vaishali
3. Prabhu Paswan Son Of Late Janak Paswan Resident Of Village - Kartaha
Bujurg, P.S. Lalganj, District - Vaishali
4. Rajballam Paswan Son Of Late Sukhdeo Paswan Resident Of Village -
Kartaha Bujurg, P.S. Lalganj, District - Vaishali
5. Babulal Paswan Son Of Late Fakira Paswan Resident Of Village -
Kartaha Bujurg, P.S. Lalganj, District - Vaishali
6. Amod Paswan Son Of Sri Rambriksh Paswan Resident Of Village -
Kartaha Bujurg, P.S. Lalganj, District - Vaishali
7. Sunil Paswan Son Of Sri Ramkrit Paswan Resident Of Village - Kartaha
Bujurg, P.S. Lalganj, District - Vaishali
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Collector, Vaishali At Hajipur
3. District Land Acquisition Officer, Vaishali At Hajipur
4. Deputy Collector Land Reforms,Hajipur, Distt. Vaishali
5. Anchal Adhikari Lalganj Vaishali
6. Yogendra Singh Son Of Late Bhagwan Singh Resident Of Village -
Kartaha Bujurg, P.S. Lalganj, District - Vaishali
.... .... Respondent/s
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Appearance :
For the Petitioner/s : M/s Naresh Chandra Verma, Natraj Verma,
Lakshmikant Tiwary, Advocates
For the S t a t e : Mr Krishna Chandra, AC to AG
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CORAM: HON'BLE MR JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 10-07-2014Heard the learned counsel for the petitioners and the learned counsel for the State.
In this case, the petitioners have limited their grievance that the Government has opined to provide an approach Patna High Court CWJC No.14463 of 2013 (2) dt.10-07-2014 2 road to Dalit Community. The Government was contemplating to acquire the land from Khata No 44P, New Khesra No 1158 (Part) and area 2 decimals which was objected by one Yogendra Singh which led to filing of Miscellaneous Case No 233 of 2002-2003. The Collector has heard the grievance of Yogendra Singh and has diverted the approach road in a different manner. The petitioners are not interested that the approach road should go in a particular manner or particular alignment but their interest is that they should be provided approach road so that they can move.
It is the Government who is deciding to provide an approach road. The Collector to see that the decision of the Government be carried forward without any unnecessary delay and the petitioners should get an approach road without undue delay.
With this observation, the writ petition is disposed of.
(Shivaji Pandey, J) M.E.H./-
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