MAHANTH BHUBNESHWAR BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajendra Narain, the learned senior Advocate for the petitioner and Mr. Ganpati Trivedi, learned senior Advocate, who had been requested by this Court to appear for the Bihar State Religious Trust Board, as the property in question is claimed to be the property of the Board. Mr. Sanjay Prasad, learned counsel for the State has also assisted this Court in the hearing of this appeal.

(2.) The grievance of the petitioner, who is a Mahanth, is that the land belonging to his Math has been consumed for construction of a pucca road, which admittedly is being used by public at large. The land, which has been used in the construction, is a large chunk of land surrounding a pond and its embankment.

(3.) It appears from the records of this case that the appellant had made grievance regarding construction of the public road at the cost of the government but, without obtaining any consent from the Math or the appellant, who otherwise also had been investing his time and energy in Public Welfare Schemes, but such complaints before different authorities went unheeded.