PANKAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) THE grievance of the petitioner in the present petition is that contrary to the order passed by this Court on 30 - 10 -1998 in C.W.J.C. No. 9217 of 1998 (Pankaj Kumar V/s. State of Bihar and Ors.), the respondent have demolished his two -storeyed, 14 rooms pucca construction after taking law in their own hands. The respondents in the counter -affidavit have submitted that after finding the constructions to be illegal demolished started on 29 -10 -1998 and the same came to an end on 30 -10 -1998 much before the order passed by this Court could be served upon the respondents.

(3.) ACCORDING to the petitioner the manner in which the order passed by this Court in C.W.J.C. No. 9217 of the 1998. was ignored speaks volume against the respondents. He, however, submits that this Court must make an inquiry and award damages for illegal demolitions.