ARVIND KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed seeking the following relief:-

(2.) The learned for the respondent-State has at the outset, handed over a copy of the final order, passed by the Circle Officer, Parwalpur, Nalanda, under Sec. 6(1) of the Bihar Public Land Encroachment Act, 1956, which is dtd. 16/5/2023, whereby and whereunder the petitioner has been held to be an encroacher and he has been directed to remove the encroachment in question by 30/5/2023.

(3.) The learned counsel for the petitioner, in view of the aforesaid, seeks liberty on behalf of the petitioner to challenge the aforesaid order dtd. 16/5/2023, passed by Circle Officer, Parwalpur, Nalanda, by filing appropriate appeal under Sec. 11 of the Bihar Public Land Encroachment Act, 1956. Liberty so sought is granted.