SURESH CHANDRA YADAV Vs. NAGAR NIGAM MUNGER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is seeking quashing of a notice dtd. 25/6/2020, issued by the Deputy Commissioner, Municipal Corporation, Munger, whereby he has been asked to remove encroachment from the land, which has been described in the impugned order to be the Corporation's land. He has been informed, through the said notice, that if the encroachment is not removed, action would be taken under the provisions of Ss. 435, 436 of the Bihar Municipal Act, 2007 (hereinafter referred to as "the Act").

(3.) The impugned order has been brought on record by way of Annexure 1 to the writ application, from which it appears that the land has been described as Survey Ward No.E, Sheet No.07, Khesra No.1214, admeasuring 540 Sq.Ft.