BIMLESH KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ranjan Kumar Singh, learned counsel for the petitioner and Mrs. Sangh Mitra Ghosh, learned AC to GP-15 for the respondent-State.

(2.) In view of the nature of order, this Court intends to pass, this Court is neither inclined to issue notice to private Respondent No.7, Niranjan Singh, nor inclined to adjourn the matter any further.

(3.) The present writ application has been filed for a direction to the respondent authorities, particularly, Respondent No.6, the Circle Officer, Mohra, to get the encroachment removed from the public land/road, which connect Jethian to Pakri, appertaining to Thana No.265, Khata No.179, Plot Nos.1096 and 1236, situated at Village Cheya, Block Mohra, District Gaya.