RAJ NANDAN SINGH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for respondent No.7.

(2.) The petitioner seeks quashing of the order contained in memo No.271 dated 5.7.2003 issued by the Circle Officer, Haspura, by which he had requested the Officer-in-charge of Haspura Police Station to provide him sufficient force to enable him to make measurement of different plots enumerated therein and give delivery of possession to the concerned person.

(3.) The main submission of learned counsel for the petitioner is that it is not open to the revenue authorities to deliver possession from one party to the other on their own by making measurement of the land in question without any order of a competent court of law.