PRAHALAD RAY PURANMALKA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) None is present on behalf of the petitioners

(2.) The petitioners have sought a writ of mandamus directing the respondents to remove the encroachments on a portion of municipal road by respondent nos. 4 to 8 as such encroachment causes discomfort and annoyance to the petitioners and that the petitioners have been sustaining pecuniary loss due to unauthorized occupation of the respondent nos. 4 to 8.

(3.) The matter has been referred to the Full Bench on the question as to whether a writ of mandamus can be issued to direct the respondent no.2 to remove the alleged encroachment without following the procedure prescribed under law.