RAM RUP SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The dispute in this application is quadrangular. The subject is land with no right to own it yet but obstructing others from doing so.

(2.) The petitioners are residents of various premises in P. I. T. Colony, Kankarbagh, in the town of Patna. The respondents are, apart from the State of Bihar. the Bihar State Housing Board (in short, 'the Board'), Patna Regional Development Authority (in short, 'the Authority') and the Secretary, P. R. D. A., on the one hand and those who claim to be settlees of the land in the same colony as the petitioners, on the other.

(3.) A writ of mandamus is sought from this Court commanding respondents 1 and 2, i. e., the State of Bihar and the Board, and other respondents, not to take steps for construction of houses in the park area, said to have been carved out by the Authority, now known as the Patna Regional Development Authority, formerly Patna Improvement Trust, and to effect formal transfer of 7.10 acres of land to P. R. D. A. by respondent No. 2, the Board.