Aparesh Kumar Singh, J. - (1.) Surviving defects are ignored. Heard counsel for the parties.
(2.) All these petitioners have approached this Court against a notice under Sec. 6(2) of Bihar Public Land Encroachment Act, 1956 (wrongly mentioned as 1975 in the notice). By the impugned notices, removal of encroachment from plot No. 169 village Gomo, thana No. 22 -District Dhanbad, which is found to be a public land, are to be complied with within a period of 15 days. The respondent Collector under BPLE Act, Dhanbad is the author of the impugned notices.
(3.) Petitioner in WPC No. 1204/2016 claims to be the rightful owner of plot No. 161 under Khata No. 126 Mouza -Gomoh, P.S. -Topchanchi P.S. No. 22 District -Dhanbad devolved through a Registered Sale Deed dated 22.01.1959 from the erstwhile vendor. They are descendants of the vendee Jai Narayan Agrawal. According to him, rent receipts have been issued in the name of his elder brother Ram Kishore Agrawal and are regularly paying rent and are in peaceful possession over the aforesaid plot. He is completely oblivious of any proceeding initiated under BPLE Act, till the impugned notices were served on him in relation to removal of encroachment from plot No. 169.;