RAM CHANDRA MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) In to is application the petitioners have prayed for issuance of a writ of or in the nature of mandamus directing the District Magistrate, Patna and Sub-divisional Magistrate Patna City to remove the encroachment made by the respondent Nos. 5 to 9.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The State of Bihar allegedly acquired lands tor construction of a bridge across the river Ganga commonly known as 'Gandhi Setu' and pursuant thereto the lands of the petitioners had also been acquired. A rehabilitation Scheme was framed by the State for rehabilitating the persons who had been displaced owing to acquisition of their lands for the aforementioned public purpose.