BABAN CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has come to this Court for restraining the construction of Primary School, which was sanctioned for Chotka Manjha in Mairwa Sub-Division of District-Siwan on a land other than the land donated by the Petitioner,

(2.) Counter affidavit and supplementary counter affidavit have been filed by the State.

(3.) Mukhiya of Chotka Manjha Gram Panchayat has also appeared and filed a counter affidavit. Rejoinders have been filed.