DHARMENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Anil Kumar Sinha, learned counsel appearing on behalf of the petitioner and Mr. Md. Anisul Haque, learned Assisting Counsel to AAG-9 appearing on behalf of the State.

(2.) The petitioner, a doctor by profession, is aggrieved by the non reactive and nonchalant attitude of the Gaya Administration in failing to restrict the anti social activities of the employees and staff of the Chandra Shekhar Janta College, Gaya, who are obstructing and preventing the petitioner from constructing his residential house cum clinic over the plot purchased by him bearing Plot No.7295 (old), 715/716 (new/part) holding no.224, Khata no.341, having an area of 6053 sq.ft. (4 kathas 9 dhurs) situated in Mohalla Tutwari, RS.Kotwali, District-Gaya.

(3.) It is the case of the petitioner that the land in question was purchased through a registered sale deed dated 8.12.2006 and which was mutated in his name. The petitioner contends that no sooner did he start the work of construction of his residential house cum clinic over the said plot, some anti social elements, at the behest of staffs and employees of Chandrashekhar Janta College, Gaya, interfered with the construction and prevented him from carrying out the on going construction.