Patna High Court - Orders
Ganesh Prasad Singh @ Ganesh Singh vs The State Of Bihar on 12 April, 2019
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7710 of 2019
======================================================
Ganesh Prasad Singh @ Ganesh Singh Son of Late Radhe Singh, resident of
Village- Lawapur, Mahnar, P.S. Mahnar, District- Vaishali. ... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary Rural Works Department,
Govt. of Bihar, Patna.
2. District Magistrate, Cum Collector, Vaishali at Hajipur.
3. S.D.O. Mahnar, District- Vaishali.
4. D.C.L.R. Mahnar, District- Vaishali.
5. Anchal Adhikari, Mahnar, Distt.- Vaishali.
6. D.G.P. Bihar, Patna.
7. District Programme Officer, Vaishali at Hajipur.
8. Block Programme Officer, Block Mahnar, District Vaishali.
9. Ankesh Kumar Singh, Son of Ram Sevak Singh, Resident of Village- Supaul
P.O.Supaul, Via- Bashudevpur, Chandel, P.S. Patori, District Samastipur.
10. Sagina Paswan, S/o Late Sakal Paswan, resident of Village- Majlishpur P.S.
Mahnar, District- Vaishali.
11. Lakhaur Paswan Son of Late Judagi Paswan, resident of Village- Majlishpur
P.S. Mahnar, District- Vaishali.
12. Ganga Paswan, Son of Asharfi Paswan, resident of Village- Majlishpur P.S.
Mahnar, District- Vaishali.
13. Ramji Paswan Son of Late Maheshwar Paswan, resident of Village-
Majlishpur P.S. Mahnar, District- Vaishali.
14. Kusha Paswan, Son of Lagan Paswan, resident of Village- Majlishpur P.S.
Mahnar, District- Vaishali.
15. Devi Paswan, Son of Suraj Paswan, resident of Village- Majlishpur P.S.
Mahnar, District- Vaishali.
16. On Prakash Paswan Son of Suraj Paswan, resident of Village- Majlishpur
P.S. Mahnar, District- Vaishali.
17. Nanhak Paswan Son of Suraj Paswan, resident of Village- Majlishpur P.S.
Mahnar, District- Vaishali.
18. Anandi Paswan, Son of Late Ram Uchit Paswan, resident of Village-
Majlishpur P.S. Mahnar, District- Vaishali.
19. Rakesh Paswan Son of Late Nagina Paswan, resident of Village- Majlishpur
P.S. Mahnar, District- Vaishali.
20. Gauri Paswan, Son of Shivji Paswan, resident of Village- Majlishpur P.S.
Mahnar, District- Vaishali.
21. Shivji Paswan, Son of Late Kaleshwar Paswan, resident of Village-
Majlishpur P.S. Mahnar, District- Vaishali.
22. Ravindra Paswan Son of Rajeshwar Paswan, resident of Village- Majlishpur
P.S. Mahnar, District- Vaishali.
23. Harinder Paswan, Son of Judagi Paswan, resident of Village- Majlishpur P.S.
Patna High Court CWJC No.7710 of 2019(2) dt.12-04-2019
2/2
Mahnar, District- Vaishali.
24. Chandeshwar Paswan, Son of Kaleshwar Paswan, resident of Village-
Majlishpur P.S. Mahnar, District- Vaishali.
25. Sunil Paswan, Son of Kaleshwar Paswan, resident of Village- Majlishpur
P.S. Mahnar, District- Vaishali.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Arun Kumar
For the Respondent/s : Mr.Archna Meenakshee ( Gp6 )
======================================================
CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
2 12-04-2019Heard learned counsel for the petitioner and the counsel appearing on behalf of the respondents.
Petitioner is apprehending construction over his Raiyati land without following the procedure of acquisition.
The Court on the basis of such apprehension cannot proceed and decide the present application as there is no material to arrive at a conclusion that the respondent proposes to make construction over the Raiyati land of the petitioner.
In the event, the official respondents wishes to use Raiyati land of the petitioner, they are supposed to give opportunity of hearing to the petitioner before using the same for construction.
With the aforesaid observation the present application stands disposed of.
(Anil Kumar Upadhyay, J) Ravi/-
U