RAMASISH PRASAD SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed by the petitioners for issuing direction to the respondent authority to pay compensation amount with interest for acquisition of raiyati land of the petitioners and others co-villagers, which were forcibly occupied by the Contractor without any prior notice and proper acquisition process as well as without payment of any compensation of the said land to the petitioners and others and made "River Bandh" without any information and consent of the villagers.

(2.) Heard Mr. Ramsushawan Singh, counsel for the petitioners and Mr. Nagendra Kumar, A.C. to AAG-IX, appearing on behalf of the State.

(3.) Counsel for the petitioners submits that Irrigation Department, Government of Bihar, started construction work of "River Bandh" over the raiyati land of the petitioner No. 1 in Mauza Sonchari, Thana No. 60, Khata No. 36, Plot No. 3223, Area 69 feet and other co-villagers without any notification and payment of compensation to the petitioners and other co-villagers. The petitioners have filed representation on 9.2.2015 before the Anchaladhikiari, Parbalpur, Distt. Nalanda. He further submits that Revenue Karamchari vide letter dated 28.12.2015 has submitted report to the Circle Officer, Parwalpur, Distt. Nalanda, stating that construction of "River Bandh" on the raiyati land of the petitioners and other co-villagers and cutting of soil by buldozer is causing irreparable loss to the petitioners. The aforesaid report of Revenue Karamchari dated 28.12.2015 has been enclosed as Annexure-2.