HARIHAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to GP 15 for the State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The grievance of the petitioner is that despite the land in question having been settled with him by the exlandlord and Jamabandi also opened in the name of his grandfather in the year 196364, under an anti encroachment drive, a proceeding for cancellation of the said Jamabandi was initiated by the authorities under Jamabandi Cancellation Case No. 32 of 201819, in which, by order dated 08.07.2019, his Jamabandi was also cancelled. It was submitted that the said order is based on non est grounds and moreover, in Title Suit No. 201 of 2016 (CIS Registration No. 255 of 2016), filed by the petitioner, which is pending before the Sub JudgeV, Siwan, by order dated 01.10.2016, there is an interim order restraining both the parties with respect to changing the nature of construction already existing over the suit land, either by further construction or destruction, till submission of show cause by the defendants and final hearing upon that. It was submitted that the said interim order is continuing and the case is pending due to non cooperation by the authorities.