HARENDRA PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the petitioner and the respondent-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 appertaining to Khata No.66, Plot No.415, situated near Turkolia, P.S.-Turkolia, District-East Champaran, Motihari.

(3.) Since the Writ application was registered on 31.01.2018, but no counter affidavit has been filed till date and in view of the nature of order this Court intends to pass, this Court is neither inclined to adjourn the matter nor inclined to issue notice to private Respondent No. 7 to 11.