RAM EKBAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Learned counsel for the petitioner is permitted to make necessary correction in the writ application with regard to Respondent No.7.

(3.) The present writ application has been filed for a direction to the respondent authorities to get the encroachment removed from the Gair Majarua Aam Land, appertaining to Plot No.169, Khata No.65, situated at Village - Kanth Chhapra, Circle - Kotwa, P.S.- Pipra, District - East Champaran.