RITASI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Mahesh Prasad, learned counsel for the appellant and Shri Lalit Kishore, Advocate General for the State of Bihar and its authorities. Dr. Anshuman has appeared for the Railways.

(2.) The appellant filed a writ petition that has given rise to this appeal praying that the house of the appellant may not be demolished and since it does not amount to an encroachment, therefore, any acquisition of the said house without payment of compensation was unwarranted.

(3.) The learned Single Judge delivered the following judgement on 13/2/2018.