MAHAVIR GIRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioners and the counsel appearing on behalf of State. The case is being disposed of at this stage with the consent of the parties.

(2.) THE petitioners are displaced persons whose lands were acquired for construction of Ganga Bridge and steps were taken for rehabilitation.

(3.) IT appears that some persons who were stated to be encroacher over the aforesaid allotted plots earlier moved before this Court in C.W.J.C. No.9510/89 and C.W.J.C.No.9010/95 but no relief was granted by this Court. The writ petitions were dismissed as withdrawn. Some other persons similarly situated like petitioners also earlier moved before this Court in C.W.J.C. No. 3830/91 wherein this Court allowed their prayer on 17.3.93 and in pursuance of Court 's order, encroachments were removed in their cases. The Executive Engineer, Ganga Bridge Project, Division no. 3 has also written letters to the petitioners and others to get the lands registered in their name'' but no step has been taken for removal of encroachment from the plots which have already been allotted to the petitioners.