SACHIDANAND JHA & ANR. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mukesh Kumar, learned Counsel appearing on behalf of the petitioners and Mr. Kumar Manish, learned SC-5, appearing on behalf of respondent - State.

(2.) The present Writ application has been filed for a direction to the respondent authorities to implement the order dated 07.04.2015, passed by respondent no.3, the Deputy Collector Land Reforms, Sadar, Munger, in Land Dispute Redressal Case No. 72/2013-14, whereby respondent no.4, the Circle Officer, Sadar, Munger, has been directed to get the land of the petitioner measured and remove the encroachment made by respondent nos. 5, Rajesh Kumar Rai from the land of the petitioner.

(3.) There is specific provision for execution of order passed by the competent authority under Section 15 of the Bihar Land Disputes Redressal Act, 2009 (hereinafter referred to as the 'Act'), which reads as under:-