SHYAMA SHAHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Though the notice has been served upon the respondent no.4 through Circle Officer, Nautan but he has chosen not to appear in the matter.

(2.) In this case, the petitioner is seeking a direction to the respondent no.2 (the Collector, Siwan) to enquire regarding illegal and unauthorized possession over a part of land belonging to the petitioner comprised in Khata No.156, Old Plot Survey No.677, 678, 679 and 85 situated in village - Hathaunji, Panchayat-Angauta, P.S. and Block-Nautan, District-Siwan and after enquiry remove the unauthorized possession over the part of aforesaid land occupied by respondent no.4.

(3.) The facts of this case, as stated in the writ petition, are that late Hari Shankar Shahi was the grand father-in-law of the petitioner. The petitioner and her husband are descendants of late Hari Shankar Shahi, who possessed the land in question. Pursuant to arrangement amongst the descendants of late Hari Shankar Shahi, the petitioner and her husband came in ownership of the land in question and have been paying the rent to the State of Bihar regularly. The petitioner stays in Patna and she visits her village occasionally to look after her property inherited as one of the descendants of late Hari Shankar Shahi.