DIGHI GRAM VIKASH SAMITI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS matter has been filed as a Public Interest Litigation on behalf of Dighi Gram Vikash Samiti through its President Rajdeo Rai, resident of Nayatola Dighi Kala, Police Station Sadar Hajipur within the district of Vaishali.

(2.) THE relief sought in the petition is that the respondents 1 to 6, i.e., the State respondents, be directed to remove all encroachments which have been brought on certain specified plots by respondents 7 and 8, i.e., M/s Sital Rai and Sahdeo Rai respectively.

(3.) IF the aforesaid plots came as a voluntary surrender by whoever had owned them prior to coming of the Act, then the act of donating the plot was for the purpose to keep the objects of the Act i.e., in effect, the State was to receive them in trust and distribute the lands to the landless, a programme in keeping with the upliftment of the landless in rural Bihar.