ASHOK KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the petitioner prays for quashing of notice dated 14.11.2003 issued by the Collector, Patna (respondent no. 3) for auction of 'Balughats within the district of Patna for the year 2004. Later, vide I.A.No. 5619 of 2003. the petitioner sought for amendment praying for setting aside settlement of mining rights of sand for Patna District and also prayed for stay of any further action by the respondents in pursuance of the said settlement of mining right of sand.

(2.) VIDE I.A. No. 5654 of 2003 one Vishnu Deo Rai, Son of Deen Dayal Rai, Resident of Mohalla Nasriganj, PS. Digha, District Patna has sought for intervention for being impleaded as the writ petitioner and by another I.A. bearing No. 18 of 2004. one Subhash Prasad Yadav has sought for intervention under Rule 5 of Chapter XXIC of Part V of the Patna High Court Rules to oppose the prayer made in the writ petition and the relief sought for by the intervenor petitioner Vishnu Deo Rai.

(3.) THE intervenor of the other LA. application is the settlee of all Balughats of different rivers in the district of Patna, the validity of which has been challenged by the writ petitioner by filing an amendment petition and as such, he has been heard in opposition of the writ petition.