(1.) By this writ petition, the petitioner challenges the surveillance order dated 16.04.2016, passed by the Collector-cum-District Magistrate, Siwan in CCA Case No. 11/2016 under sub-section (3) of Sec. 3 of the Bihar Control of Crimes Act, 1981.
(2.) We have heard learned counsel for the parties and with their consent are disposing of this writ petition at this stage itself.
(3.) By the aforesaid order, petitioner has been directed to report to Guthni Police Station at 8:00 in the morning and 6:00 in the evening everyday. Petitioner points out that he is resident of G.B. Nagar Police Station in the district of Siwan and his place of residence is about 55 kilometers from the concerned police station asking a person to travel twice a day 55 kilometers, that would mean that he is required to travel everyday 220 kilometers that would clearly be unreasonable.