BUDHA COLONY SANGHARSH SAMITI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY filing this Public Interest Litigation the petitioner, who represents the residents of Buddha Colony, Patna, has prayed for issuance of a writ of mandamus commanding upon the respondents not to handover the land in question to Buddha Grih Nirman Sahyog Samiti (hereinafter to be referred to as "Samiti"), respondent no. 9, as it would be prejudicial to the interest of residents of Buddha Colony.

(3.) IT appears that a vast chunk of land neasuring 57.714 acres situated in Buddha Colony in Patna town was acquired under the provisions of the Bihar Land Acquisition Act and a declaration in this regard was published in Bihar Gazette (Extra -ordinary) dated 7.10.1961 giving the same in possession of the Patna Improvement Trust for public purpose, particularly for development of the town of Patna. Subsequently, the Patna Improvement Trust was taken over by the Patna Regional Development Authority (hereinafter to be referred to as "PRDA") by virtue of the Bihar Regional Development Authority Act, 1974 (hereinafter to be referred to as "Act").