KARUNA NIDHI MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has prayed for the following relief(s):-

(2.) Learned counsel for the State opposes the petition stating that the petition is misconceived; raises disputed question of fact; is not in public interest; and that the issue can be best resolved at the local level by the appropriate authorities.

(3.) We find that petitioner has an alternative remedy, equally efficacious in term of and under the provisions of the Bihar Public Land Encroachment Act, 1956.