TRIBHUWAN PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. P.A.S. Pati, Advocate assisted by Mr. Kumar Rahul Kamlesh, Advocate and Mr. Ravi Kumar, Advocate appearing on behalf of the petitioners.

(2.) Heard Mr. Ashok Kumar Singh, Associate Counsel to Standing Counsel (Land & Ceiling) appearing on behalf of the respondent-State.

(3.) The main grievance of the writ petitioners during the course of argument is that the property being Plot No.1788, Khata No. 81, Thana No. 143, Mouza Behradih, Circle Jainagar, District- Koderma area 0.20 acres is a water body as per the records of the State and the respondents are taking step to change the nature of water body by making Pucca construction over the same.