CHANDRABANSHI SINGH, SON OF LATE SHITAL SINGH, PROPRIETOR Vs. THE STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, DEPARTMENT OF ROAD CONSTRUCTION, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State. Perused the records of this case.

(2.) The petitioner, being aggrieved by the demolition of his brick-kiln by the State authorities, has approached this Court seeking restoration of possession upon his running brick-kiln and also for compensating him as he has been unlawfully dispossessed by the authorities.

(3.) The claim of the petitioner is that the brick-kiln of the petitioner was running on his raiyati land appertaining to Khata No. 708, Khesra No. 135, 136, 137, 138, 150, 151 and 162 measuring 5.31 acres situated in Village-Digha Diyara, Post-Digha Ghat, P.S.-Digha, District-Patna.