TANKI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Counsel for the Petitioners is permitted to correct the description of Respondent Nos. 13 and 15.

(2.) Heard learned Counsel for the Petitioners, State and the counsel for Respondent Nos. 13 and 15 (National Project Construction Corporation Limited) .

(3.) This writ petition has been filed by 29 Petitioners who claim that their raiyati land has been encroached upon by the authorities including Respondent Nos. 13 and 15 for raising a road under the Prime Minister's Rural Road Project. The fact that raiyati land of the Petitioners has been utilized for raising/broadening of the village road without acquisition or their consent is evident from the report of the Circle Officer, Sarmera as also of the District Magistrate, Nalanda dated 12.4.2008 and 11.4.2008, contained in Annexures-5 and 3 to this application.