BHARAT MAHTO Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsels for the petitioner and the respondents.

(2.) The present Writ application has been filed for a direction to the respondent authorities, particularly, Respondent No.4, the Circle Officer, Mohanpur to get the encroachment removed from the public land appertaining to Khata No.133, Plot Nos. 379 and 387, situated in Village-Itwan, P.S.- Mohanpur, District-Gaya as the same has been encroached upon by several persons.

(3.) This writ application has been registered on 23.05.2018, but no counter affidavit has been filed, moreover, in view of the nature of order this Court intends to pass, there is no need of adjourning the matter any further.