RAMDEO YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Suraj Narain Yadav, learned counsel for the petitioner and Mr. Sangmitra Ghosh, learned AC to GP-15 for the respondent-State.

(2.) Though, the present writ application was registered on 29/9/2016, but till date no counter affidavit has been filed, hence, in view of nature of order this Court intends to pass, this Court is neither inclined to adjourn the matter any further nor inclined to issue notice to private respondent nos. 5 to 8.

(3.) The present writ application has been filed with a prayer for a direction to the respondent authorities to get the encroachment removed from the public land/road, appertaining to Thana No. 184, Plot No. 2478, situated in Village Bagaul, Circle Babu Barhi, District Madhubani, as the same has been encroached upon by private respondent nos. 5 to 8.