VINAY KUMAR DARUKA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application filed under Articles 226 and 227 of the Constitution of India seeks a direction to the respondents not to raise boundary wall over plot no. 1196 (area 6 decimals) and plot no 1209 (area 1/4 decimals) lying in front of the house of the petitioner and other several residents.

(2.) Heard Mr. Rama Kant Sharma, Senior Counsel for the petitioner and Mr. Syed Arshad Alam, S.C.3 for the State.

(3.) Parties have exchanged their pleadings.