SHYAM DEO PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) APPELLANT Shyam Deo Paswan was also the petitioner on C.W.J.C. No. 414 of 2002 : Shyam Deo Paswan V/s. The State of Bihar & Ors.

(2.) PROCEEDINGS were initiated against him for removal of encroachment. The land was possessed by the State respondents and constructions which had been made by the petitioner on the land had been demolished. The petitioner resisted the action and filed a writ petition. His case before the learned Judge was that he has papers in his possession and he had been possessed of the land in question for a very long time and as the proceedings had been consigned there was no occasion to open up the proceedings not with standing the person who had made the complaint.

(3.) THE Court finds nothing incorrect in the order of learned Judge in dismissing the petition and relegating him to the appeal authority if the petitioner intends to file an appeal. But, the petitioner still chases the controversy by this Letters Patent Appeal at the High Court.