MAJOR MAHENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The present application has been filed for removal of illegal encroachment made upon the public land appertaining to Khata No.41, Plot No.146, Area 36 decimals, as has been claimed that it is a cremation place for Hindu and wrongly been encroached by certain villagers, but the details of the persons have not been given in the writ application nor they have been made a party -respondents.

(3.) Let the petitioner file an application before the Circle Officer, Nokha, Rohtas for removal of encroachment done by certain persons.