SHI NARESH UPADHYAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned Counsel for the petitioner is permitted to implead the District Magistrate, Bhojpur, Ara, as party respondent in course of the day.

(2.) Heard learned Counsel for the parties concerned.

(3.) The petitioner claims to be the owner of a piece of land, situated at Mouza Gundi, bearing Khata No. 1380, Khesra No. 3744/7557, and is aggrieved by the order, dtd. 5/10/2021, passed by the Circle Officer, Barhara, in Encroachment Case No. 02 of 2020-21, by which the Circle Officer has directed the petitioner to remove the encroachment from the land in question under the Bihar Public Land Encroachment Act (in short, ..the Act..).