HARE RAM Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard, learned Counsels for the petitioner and the State.

(2.) The present wit application has been filed for a direction to the respondent authorities to get the encroachment removed from the government land appertaining to Khata No.133, Plot No.1418, Thana No.423, situated in Mauza-Mohania, District-Rohtas at Sasaram. The nature of land is recorded as 'Anawad Sarwa Sadharan Gawahi'.

(3.) In view of the nature of order this Court intends to pass, this Court is not inclined to issue notice to Private Respondent Nos.10 to 12 or to adjourn the matter any further for filing counter affidavit.