UMESH PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) Whereby and where under that the petitioner grand father Late Ram Kisun Pandit he was purchased the land through registered sale deed ot name of Smt. Sabitri Devi vide on 4/6/1982 in respect of Khata NO. 505, 598, 601, Kheshra No. 83,82,81 area 9 Katha 4 Dhur 5 Dhurki, Mouza Dersain Tar (SROUNJA) and their after he was muted the land and rent receipt paid to the Government, But the Electric Department has pull the electric wire of 11000 voltes in my residential land without permission me."