BIGAN MISTRY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; State and respondents no. 7 and 8.

(2.) The petitioners in C.W.J.C. No. 5288 of 2014 claim to be the tenants of three shops situated on Plot No. 1229, Khata No. 1138 in the town of Sherghati in the District of Gaya, whereas the petitioner of C.W.J.C. No. 20064 of 2016, claims to be the land owner of the said shops. The respondents no. 7 and 8 claim to be the purchaser of the shops from an agnate of the petitioner of C.W.J.C. No. 20064 of 2016.

(3.) The writ petitions were filed assailing the action taken by the State authorities in connivance with the respondents no. 7 and 8, of putting lock in their shop and forcibly blocking the main entrance by unloading sand and stone chips in front of the shop. The matter has been heard at length on various occasions and the Court had earlier directed the District authorities to unseal the shop and get videography done and proper inventory and then reseal the same and submit a report. Pursuant to the same, a report has been submitted by the District Magistrate, Gaya in which the report of the Sub-Divisional Magistrate, Sherghati has been appended along with other reports. CD of the videography has also been attached to the report.