PRAHALAD DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel for the State. No one appears on behalf of the Municipality.

(2.) As per the petitioner, the original petitioner Raj Kumar Dubey died during the pendency of this writ petition and vide order dated 31 st October 2010, his heirs were substituted.

(3.) The petitioner has made a prayer to command the respondents not to disturb the construction of shopping complex being made by the petitioner and his other co-sharers by creating obstruction abusing the official power and has also prayed that they should be prevented from disturbing the possession of the petitioner over the land in question, in any manner, as title of the petitioner over the disputed land has been declared in favour of petitioner by order of the competent court and also has claimed compensation for the loss and damage caused to the petitioner at the rate of Rs.50,000/ per year from 1989 onwards till date.