INDERJIT PRASAD ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S S P Yadav, learned counsel for the petitioner; Mr. Md. Khurshid Alam, learned AAG 12 along with Mr. Asif Kalim, learned AC to AAG 12 for the State and Mr. Sanjeev Kumar Singh, learned counsel for the respondent no. 6.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The matter has been heard at length on a number of occasions and thrice the Court had directed for an exercise of physical measurement of the lands in question by the authorities in the presence of the petitioner or his representative and the same was also required to be video graphed. Such exercise has been done.