HARENDRA PRATAP SINGH Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) The petitioner is a practicing Advocate of this Court and has appeared in person.

(2.) Heard the petitioner and learned counsel for the State.

(3.) The grievance of the petitioner is that land belonging to Harbansh High School, Chandi, Panchayat-Narbirpur, P.O.Narhi-Chandi, District-Bhojpur (Ara) has been lillegally grabbed by private persons and the State, which is supposed to protect the land of this school which has been taken over as Government School in 1970, is not taking appropriate action. The other grievance of the petitioner is that the concerned respondents should take steps to initiate Intermediate course in the said school at the earliest.