ASHESHWAR SHARMA, SON OF LATE YADUNANDAN SHARMA, RESIDENT OF MOHALLADEODHARPUR (VIVEKANAND COLONY), WARD NO. 10 (OLD), NEW 13, P.O. & P.S. Vs. THE STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) This writ petition demonstrates the level to which the facility of Public Interest Litigation has been reduced to. It has been converted into an avenue to earn popularity.

(2.) It appears that there is a Masjid in the Nagar Panchayat, Tekari in Gaya district of the State of Bihar. On 13.3.2014, some persons belonging to the minority community submitted a representation to the Principal Secretary of the Urban Development Department, State of Bihar stating that there exists 5 Acres of land in Khata No.110, Plot No.131 of the village and in the Khatiyan of 1915 it was shown as the property of Masjid. According to the representation, the land has been encroached by many private individuals and even houses have been constructed over it. Alleging that steps are being taken by encroachers to grab the other private land, the complainant requested the Principal Secretary to take steps to remove the encroachment.

(3.) The petitioner, who is neither the signatory to the representation nor the member of the Masjid, has filed this writ petitioner with a prayer to direct the respondents to remove the encroachment over the land, referred to above. By filing I.A. No.206 of 2015, he has furnished a list of 33 persons, who are said to have encroached the said land, and made a request to take appropriate steps in this regard.