SHYAM JAHRI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard teamed counsel for the parties.

(2.) This application has been filed by a decree holder who under the hands of the State Government is not only harassed but is being crushed and crumbled. The might of the State is denying the right of the citizen.

(3.) The petitioner whose lands were acquired could secure an order in her favour but the State Government did not find it to be palatable, challenged the same in the appeal and after dismissal of the appeal went to the Supreme Court. The first Court passed the order in the year 1996, the appeal was dismissed by the High Court long back and from paragraph 12 of the counter-affidavit, it would appear that the SLP could be filed on 17.12.2004 though the First Appeal No. 104 of 1997 was dismissed by this Court on 10.12.2002 and the certified copy of the order was received by the respondents on 16.1.2003.