RAM BACHAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondent-State and learned counsel for the respondent nos. 8, 9 and 10 The petitioner has filed the instant application for the following relief(s):

(2.) The case of the petitioner in brief is that the land in dispute relates to an area of 7 decimal of land appertaining to khata no. 21, khesra no. 181, Mauza Shahabad in Thana no. 94. The name of the petitioner is recorded in the khatiyan. The petitioner and his ancestor were in the possession of the land in question. They have been paying rent and have been granted rent receipts. There is no dispute with respect to their possession.

(3.) It is further submitted that the petitioner gave an application before the Circle Officer, Pirpainti for measurement of their land and the requisite fee for measurement was deposited by them. The Anchal Amin got the land measured and as per the measurement report the petitioner started construction. However, taking the authorities in conspiracy the private respondents started to disturb the construction work of the petitioner which led to the petitioner filing an application under Sec. 4(1)(h) of the Bihar Land Disputes Resolution Act, 2009 (hereinafter referred to as 'the Act') praying therein for measurement of the land of the petitioner and demarcation of the boundary.