RANJIT KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The order dtd. 27/2/2024 is extracted hereinunder:

(2.) The writ petitioner is the 6th respondent and the appellant is the person concerned with the encroachment, who has been trying to get the encroachments removed, to restore the pond.

(3.) As of now, though the order has not been produced in the records, the learned Counsel for the appellant has produced a certified copy of the order in Encroachment Case Nos. 19/2019-2020 and 20/2019-2020 dtd. 26/10/2022 across the Bar. Therein encroachments were directed to be removed by the Circle Officer. The 6th respondent also has filed a Title Suit bearing No. 1027 of 2021 concerning the very same land. An appeal is said to have been filed from the common order, by the 8th respondent, under the Bihar Public Land Encroachment Act, 1956, which is pending as of now.