PRABHAT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S.D. Sanjay, learned Senior Advocate for the appellant and Mr. Prasoon Sinha for the Patna Municipal Corporation.

(2.) The appellant has challenged the order dtd. 5/4/2019, passed by the learned Single Judge in CWJC No.6396 of 2016, whereby he has refused to interfere with the order dated 22/2/2/2015 passed by the Municipal Building Tribunal in Appeal No.2 of 2014, by which the order passed by the Municipal Commissioner, Patna dtd. 17/12/2013 has been sustained.

(3.) It appears from the records that one Smt. Vidyottma Devi had approached this Court with a grievance that in front of the plot allotted to her by the Housing Board, there was an encroachment which was making the ingress and egress from her house difficult. This complaint led this Court to direct the Secretary of the Urban Development Department to enquire into the matter and take necessary/corrective measure.