ABHIMANYU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.C. to A.A.G.-12 for the respondents.

(2.) The present writ application has been filed for a direction to the respondent authorities to get the encroachment removed from N.H.-80, Middle School to N.H.-31 (till the house of Suresh Singh), from the house of late Ram Manik Singh to the house of late Umesh Yadav, from the house of late Ram Ratan Singh to the house of late Ramashray Prasad Singh and from the house of Sri Ram Nandan Prasad Singh to the house of Sri Ganesh Prasad Singh.

(3.) It is submitted by learned counsel for the petitioner that the land in question is used by the residents of the area as a road, but the same has been encroached upon by the residents of the locality by constructing drainage boundary, stairs and projection (Chajja) as well as by keeping their cattle. For removal of such encroachment, a petition was filed before respondent No. 6, the Circle Officer, Mokama, as contained in Annexure-1. Though, respondent No. 6, the Circle Officer, Mokama assured the petitioner that the measurement of the land in question will be made on availability of the map of the area, but the same has not been done, hence, the present Writ application.