ANIL SINGH, AGED ABOUT 57 YEARS, SON OF LATE DR. RAMRAJ SINGH AND LATE MRS. SUMITRA DEVI, PRESENTLY RESIDENT OF MIG Vs. THE STATE OF BIHAR THROUGH THE DIRECTOR GENERAL OF POLICE, GOVERNMENT OF BIHAR, NEW SECRETARIAT, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner claims a writ in the nature of a writ of prohibition restraining Respondent Nos. 4 and 5 from interfering in the management of the affairs at the land having Plot/ Khesra No.1323, Khata No. 757, Mauza- Mainpura-02, Jamabandi No. 2663 measuring an area of 10 Katha.

(3.) The parents of the petitioner is said to have purchased the said land vide registered sale-deed dated 6th of April, 1981. The father of the petitioner died on 4th of Dec., 1982 and the mother on 13th of July, 2015 and, therefore, the petitioner claims to be owner and in possession of the said land. It is also pleaded that the land was purchased from one Jaimangal Singh who has in turn purchased the land from Deep Narayan Sinha on 13th of Dec., 1974. Deep Narayan Sinha has purchased the land from one Jungle Bhagat. Thus, petitioner claims to be the rightful owner and in possession of the suit land on the basis of title.