BAL GOVIND PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to add the Principal Secretary, Water Resources Department, Bihar and party respondent in this writ petition. Heard learned counsel for the petitioner and the counsel appearing on behalf of the State.

(2.) The petitioner is aggrieved by the fact that his lands were distributed to persons displaced due to Bagmati Project several years back without giving any compensation.

(3.) The petitioner claims that his father was settled the lands appertaining to Khata No. 24 (old), 98 (new), Plot No. 290 (old), 728 (new), area 5 acres 26 decimals situated at village Ramdasi, Ps Rajauli, District Nawadah. The petitioner's case is that the ex-landlord had filed return showing the lands in the name of father of the petitioner. During the revisional survey the lands came to be recorded as Anabad Bihar Sarkar and thereafter the State distributed the lands treating the lands as belonging to the State of Bihar.