BITESHWAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr.Uma Shankar Prasad, learned Senior Counsel appearing on behalf of the petitioners, Mr.Rakesh Kumar Singh learned Assisting Counsel to G.A.1 for the State and Mr. Binod Verma, learned counsel appearing on behalf of the Union of India (Railways).

(2.) The petitioners have approached this court apprehending blockade of their passage over their respective plots by reason of installation of the statue of late Karpoori Thakur over plot no.233 and construction of boundary wall thereon purportedly in the light of the order passed by a bench of this court in a public interest litigation arising from C.W.J.C.No.7209 of 2009.

(3.) It is the contention of the petitioners that if the entire area of plot no.233 is blocked for installation of the bust/statue, it would affect their passage situated in the western portion of plot no.233 and would leave no passage.