MAHANTH RAMAGYA GIRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has challenged the validity of the order contained in Annexure-6 dated 8-8-1988 passed by the respondent No. 3, the Collector under the Bihar Public Land Encroachment Act, disallowing the claim of the petitioner and directing him to remove the structure from the land in question bearing Khata No. 20, Plot No. 123.

(2.) The land in dispute is a Bakast Malik land and the petitioner has the title and possession over the same and he is paying the rent to the State. According to the petitioner the land in dispute is 12 decimal out of plot No. 123 situated in village Gurhanwa, whereupon since. 1946 the house of the petitioner exists for keeping cattles and implements etc. for the purposes of agriculture and for keeping grains. The said land was recorded as Bakast land of Mahanth Ram Narain Giri, who was the ex-intermediary of the land in question. The ex-intermediary used to organise a mela over the said land in question, twice a year. After vesting of the land in the state of Bihar this land was settled with the petitioner vide Rent Roll Fixation Case No. 4 of 1972-73. At the time of fixation of rent an agreement was executed by the petitioner to the effect that the existing house over the mela land from before the date of vesting would be allowed to remain intact (Annexure-2). After fixation of rent of the land in question, jamabandi was created in favour of the petitioner and he has been paying rent to the State for which the receipts are regularly granted.

(3.) In the year 1978 a Land Encroachment Case No. 10 of 1978-79 was initiated for removal of the alleged encroachment from the 12 decimal of the said land of survey plot No. 123. After making due enquiry and after hearing the parties respondent No. 3. By his order dated 23-2-79 concluded and dropped the said proceeding after holding that the land encroachment case did not appear to be justified against the petitioner. In other words, the said land encroachment case was finally dropped on 23-2-1979 (Annexure-3). The State did not prefer any appeal against the said order, which they could have and were as such entitled to under the provisions of the Act. Thus, the order of respondent No. 3, the Collector under the Act, became final in the year 1979. After long nine years, thereafter, on 23-6-1988 a notice under Section 3 of the said Act was issued by the respondent No. 3 to the petitioner to show cause as to why the encroachment over the said area be not removed (Annexure-4). The petitioner filed show cause and on the same allegation, as was made earlier in the year 1979 under the Bihar Public Land Encroachment Act, this proceeding was revived again and a fresh proceeding was started (Encroachment Case No. 9/88-89) and thereafter, the impugned order contained in Annexure-6 was passed by the respondent No. 3 ordering the demolition of the said construction.