PRITHWI CHAND GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) IN the instant writ application the petitioner prays for issuance of an appropriate direction for grant of police protection for the safety of his life and his landed property measuring 5 bighas 6 kathas and 14 dhurs of land situated in Mallahi Tola, P.S. Thakraha, District -Bagaha, West Champaran, and for initiating a proceeding against the respondents for unnecessary harassment.

(3.) LEARNED Counsel for the petitioner submits that the private respondents did not go in appeal against the aforesaid decree and auction purchase and as such the same became final. However, private respondents continued to pay rent to the Ex -land lord and in this respect he files various annexures to various authorities as contained in Annexures -5, 6 and 7 with concerned documents. Learned Counsel for the petitioner relied upon a decision in the case of Uma Devi v. The State of Bihar and Ors. reported in 2007 (2) PLJR 475 this Court observed as follows: