PRAKASH CHANDRA AGARWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Basudav Prasad, learned senior counsel appearing on behalf of the petitioner, and Mr. Rajendra Prasad, Standing Counsel No. I, for the State.

(2.) By this writ application, the petitioner has prayed for issuance of a writ of mandamus commanding upon the respondents to stop from further construction of "Rain Basera", which is being construsted just in front of the boundary wall of the petitioner's "Show-room", situate on Dumka-Asam Road in the town of Duroka.

(3.) It is stated on behalf of the petitioner that in front of his boundary wall, the respondents are constructing "Rain Basera" and thereby they are obstructing the access of the petitioner to the High-way and they are also depriving the petitioner of the right of easement.