RAM PRAKASH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AAG 6 for the State.

(2.) Pursuant to order dated 21.08.2019, the District Magistrate, Begusarai is present for reasons recorded in the said order. He has also filed show cause.

(3.) The controversy relates to the apprehension of the petitioner that though the road in front of his house was constructed partly from the land donated by his ancestor but recently the authorities were trying to widen without adhering to the due process of law, i.e, acquisition or otherwise. Thus, he had moved the Court earlier in CWJC No. 1889 of 2011 dated 25.02.2014 in which the following order was passed.