AJAY KUMAR BULGANIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed the above Public Interest Litigation for a direction to the respondents to remove the encroachment from Harpur Saidabad link channel, to remove the hurdle on the channel wherein Taradhamaun, Dhamaun and Hetanpur villages are situated as also payment of compensation to the land owners whose land has been acquired.

(2.) As has been pointed out by the learned Government Advocate, already the petitioner himself had filed a writ petition on the very same lines and Annexure-2 judgment was passed. In compliance with Annexure-2, a representation was made by the petitioner before the authority which is produced as Annexure-3. The petitioner has suppressed the disposal of the same. In compliance with the directions issued in Annexure-2 judgment, Annexure-F order is issued by the Collector, Samastipur, which has also been supplied to the petitioner as is evident from that document itself. The copy of Annexure-F has been endorsed to the petitioner herein, which the petitioner has suppressed.

(3.) The Collector in the said order has spoken of the land acquisition having been opposed by the headman and villagers and the proceedings having been stopped for the present. As far as the encroachment is concerned, it has been decided to issue appropriate instructions to the officers, Government servants, to proceed with the removal of the same in accordance with law.