PRABHAT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Siddhartha Prasad, learned counsel appearing for the petitioner, Mr. Prabhakar Singh, for the Patna Municipal Corporation and Mr. Mahendra Prasad, AC to SC-20.

(2.) The petitioner has filed this writ petition against threatened demolition of the boundary wall of his house situated on plot no. 1174 (part) and 1175 (part) West Boring Canal Road in the town and District-Patna.

(3.) The reason for which the petitioner feels threatened is that the authorities of the Road Construction Department has marked the front portion of his boundary wall as the same, according to respondents, is an encroachment on the public land and has been marked in red. The petitioner apprehends that since the marking has been done, the demolition can take place any time. A prayer is made to direct the respondent-authorities including those in the Road Construction Department, Patna Municipal Corporation, the District Magistrate, Patna and the Senior Superintendent of Police, Patna including the local Station House Officer of the S.K.Puri police station to restrain themselves from indulging in any demolition.