Patna High Court - Orders
Ram Deo Mandal vs The State Of Bihar & Ors on 12 February, 2015
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.832 of 2015
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Ram Deo Mandal
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shanti Pratap
For the Respondent/s : Mr. Gp3- Santosh Kumar Jha
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
MANDAL
ORAL ORDER
2 12-02-2015Both sides present.
The grievance of the petitioner is that the respondents have constructed road on his land without giving adequate compensation therefor. On an application filed by the petitioner the Circle Officer directed the Anchal Amim to measure the land and submit a report. The Anchal Amin in his report found that actually the road was constructed on the land of the petitioner.
As prayed by AC to GP-3 let a detailed counter affidavit be filed within four weeks.
Post this writ application under the heading 'For Orders' after five weeks.
Pendency of this writ application shall not come in the way of the respondents from considering the grievance of the petitioner and making payment of compensation in his favour on a fresh representation filed in this regard.
(Kishore Kumar Mandal, J) Shyam/-
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