NABHAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE petitioner is aggrieved by the order of the District Magistrate, Bhagalpur contained in Annexure -9. The grievance of the petitioner is that he needs his house in ward no.5 at Radha Rani Road, Adampur, Bhagalpur, but the same has not been derequisitioned despite his representation to the District Magistrate, Bhagalpur.

(3.) IT appears that earlier the petitioner had filed a writ petition bearing C.W.J.C. No. 8467/94 for the same relief, in which this Court on consideration of the fact that petitioner had filed representation before the District Magistrate, Bhagalpur and the same had not been disposed of, directed the District Magistrate, Bhagalpur to dispose of the representation within one month from the date of the receipt or production of the copy of the said order. Pursuant to the said order, the District Magistrate has passed the order contained in Annexure -9 whereby he has issued direction to the Sub -Divisional Officer -cum -House Controller, Sadar Bhagalpur to get possession of the house back from unauthorized occupation of one Jadunandan Pandey, and take it under his control.