SUDARSHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for Sudarshan @ Sudarshan Pandey, the alleged petitioner of C.W.J.C. No. 18924 of 2008. learned counsel for Surendra Kumar Pandey who had identified the L.T.I, of the said Sudarshan both on the Vakalatnama as also in the affidavit of the writ petition and learned Standing Counsel No. 18 for the State.

(2.) THE writ petition was allegedly filed by Sudarshan with a prayer for restraining the respondent authorities of the State from illegally encroaching upon his raiyati land pertaining to Khata No. 55/56, Plot No. 211, Area 41 decimals situated in Mahal Bhakura, Village-Manikpura, Thana No. 50, Anchal & P.S.-Simri, District-Buxar for the purpose of construction of road under Pradhan Mantri Gramin Sadak Yojna for which grant was sanction by the Government.

(3.) ON a consideration of the aforesaid facts and circumstances; the writ application was dismissed and Surendra Kumar Pandey was directed to file show cause as to why appropriate criminal proceedings be not instituted against him in the present matter. The said show cause was filed on 30.6.2009 to which a rejoinder was filed by Sudarshan @ Sudarshan Pandey on 24.7.2009 and a reply to the rejoinder thereafter by Surendra Kumar Pandey has been filed today.