JYOTISH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, learned counsel for the petitioner and Mr. Arif Daula Siddizui, learned AC to SC-25 for the State.

(2.) The present writ application has been filed seeking a direction upon the respondents, especially Respondent No.5 to drop the Encroachment Case No. 07/21-2022 and further for a direction to the Respondent No.2 to issue Basgit Purcha in favour of the petitioner and others, who were residing on the land in question since 1975.

(3.) In compliance to the order dtd. 27/4/2023, a counter affidavit duly sworn by the Respondent No.2/the District Magistrate, Bhagalpur had been filed today in the Court and the same has been taken on record.