DEEPAK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this public interest litigation, the petitioner, as pro bono publico, had approached this Court for issue of directions to the respondents to remove the encroachment from under and near Lohia bridge, which is a railway over -bridge, adjacent to Bhagalpur Railway Station and command them to take steps that the area under Lohia bridge is not encroached and to proceed against the encroachers in accordance with law. Various averments have been put forth and steps have been taken for removing the encroachments and how it has not been materialized because of indifferent attitude of the Railway Protection Force officers and the local state police personnel. That apart, allegations have been made that there has been connivance to encourage the encroachers.

(2.) Be it noted, the petitioner had approached this Court earlier in C.W.J.C. No. 9845 of 2008, wherein this Court had passed the following order: -

(3.) As no proper attempt has been made to remove the encroachers and one Anand Bihari Yadav, who is indulged himself in selling off/letting off the area under the Lohia bridge to different persons on payment of money in connivance with the R.P.F. officials and the local state police, for protection of the railway property present petition has been filed.