DHARIKSHAN SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) As many as 28 petitioners are before this Court making a prayer that the notices issued on 26.8.2004 under the signatures of the District Engineer, Zila Parishad, East Champaran, requiring the petitioners to remove their hutments be quashed.

(3.) According to the petitioners, each of them is occupying a particular piece of land and is carrying his business activities and is earning his livelihood. According to them, in the year 1994, under some plan, the petitioners were required to deposit Rs. 2000A so that the land could be settled in their favour.