MD. ASHRAF IMAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Nasrul Hoda, learned Advocate for the appellants and Mr. Vinayak Kumar Srivastava for the private respondent no. 5. The State is represented by Ms. Nutan Sahay.

(2.) The appellants have challenged the order dtd. 14/10/2019 passed by the learned Single Judge in CWJC No. 20239 of 2019, whereby the learned Single Judge has disposed of the writ petition with a direction to the private respondent no. 5 to file a petition before the DCLR, Paliganj, Patna to execute the order dtd. 28/5/2015 passed in BLDR Case No. 109/14-15 within one month from the date of passing of the order whereafter the DCLR shall pass an order in accordance with law within two months thereafter.

(3.) The private respondent no. 5 had preferred an application, giving rise to the BLDR Case No. 109/14-15. In the aforenoted case, it was found by the authorities that the appellants and others had encroached upon the land of the mosque which was located in Mauza- Amirabad, Thana No. -38, Khata No. 290, Plot No. 1116 corresponding to 51 decimals of land in Bikram, Paliganj circle.