GARIBAN RAM Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard, learned Counsels for the petitioner and the State.

(2.) The present writ application has been filed for a direction to the respondent authorities to get the encroachment removed from the government land/road appertaining to Khata No.102, Plot No.543, situated in Village-Chandraman, P.S.- Adapur, District-East Champaran, as the same has been encroached upon by Private Respondent Nos. 6 to 11. Further prayer has been made for a direction to Respondent No.4, the Sub-Divisional Officer, Raxaul, East Champaran for complying the order dated 02.02.2017 and 25.05.2017,as contained in Annexure Nos. 1 and 2 respectively, passed by the Sub-Divisional Public Grievance Redressal Officer, i.e. S.D.O., Raxaul and first Appellate Authority i.e. Additional Collector, Motihari respectively, whereby, direction has been issued to remove the encroachment from the land in question.

(3.) In view of the nature of order this Court intends to pass, there is no need to issue notice to Private Respondent Nos. 6 to 11 or to adjourn the matter any further for filing counter affidavit.