VIRENDRA NATH SRIVASTAVA SON OF LATE MAKESHWAR NATH SRIVASTAVA Vs. STATE OF BIHAR THROUGH THE CHIEF SECRETARY

JUDGEMENT

(1.) Heard Mr. Yogesh Chandra Verma, learned Senior Counsel appearing for the petitioners with Mr. Anuj Kumar and Mr. Arun Kumar Bhagat, learned AC to AAG-12.

(2.) By way of this Public Interest Litigation the petitioner espouses the cause of the local residents of Mohalla Mahadeva falling within Thana No. 250, in the town and District of Siwan in so far as an exercise has been initiated by the district authorities in the Education Department to construct a boundary wall over Plot No. 325 of Khata No. 108 which according to the petitioners is a public road having length of about 250 feet and width of 18 feet with residential houses situated on either side.

(3.) The complaint of the petitioners is that once such boundary wall is constructed, there will be complete stoppage of movement for general public and as well would stop the movement of residents of the houses situated on either side.