NAGENDRA MISTRY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner moves before this court against the notices dated 15th May, 1990 and 12th June, 1990 as contained in annexures 6 and 7, whereby and whereunder Notified Area Committee, Rafiganj (District -Aurangabad) directed the petitioner to remove encroachment from the land in question by demolishing his building/construction, or that otherwise the same would be removed by force and costs of such removal shall be recovered from the petitioner.

(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts except the relevant ones.

(3.) ACCORDING to petitioner, out of the total area 0.13 acres of plot no. 709, the petitioner is in possession over 0.05 acres since about last 40 years (now it is about 50 years), constructed a pucca house and residing over the same. He has no other land situated in the State of Bihar.