PRABHAT KUMAR RAI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) This writ application has been preferred for issuance of mandamus against the respondents commanding authority to provide security to the petitioner to protect the life and property of the petitioner.

(3.) The second prayer is for a direction to the respondent second set not to disturb the right title and possession of the petitioner over the land in question as well as to not create any nuisance with the help of antisocial element inasmuch as the respondent second set are constructing a temple just by the side of the public road by encroaching the public land as well as the raiyati land of this petitioner.