GANANAND MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER is a raiyati in respect of certain lands at Village-Naruar under the Police Station-Jhanjharpur earlier District Darbhanga and now Madhubani. The present writ application was filed by him for a direction to the State Government to protect his life and liberty from the extremists who had forcibly entered upon his land and put red flags thereon, virtually forcibly taken possession of his agricultural land. During pendency of the writ petition, learned counsel for the petitioner states that much change had taken place. In view of the stand taken in the counter affidavit the lands which were occupied by people under a misapprehension of fact that those lands were lands for which purchas had been given to those respondents, on realizing the said mistake the District Administration took steps and ultimately private respondents were evicted and land was restored to the petitioner in November, 2008.

(2.) PETITIONER has now filed Interlocutory Application praying that though the lands were restored to the petitioner, the private respondents and other such per- sons who had been evicted are constantly creating problems. He has pointed out that now the paddy crops are ready for harvesting and the respondents who are members of a particular political movement are threatening to loot the crops and run away. He had complained to the District Administration seeking help and security but nothing has been done because even the District Administration has fear about law and order problem if they intervene in this matter.