JAI GOVIND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. No one appears either for the State or the respondent no.3.

(2.) MR. Dinbandhu Singh, learned counsel for the petitioner submits that the order dated 29.10.1999 passed in Misc. Case No. 1219M/99 by the Sub-Divisional Officer, Bikramganj, Rohtas has been passed without notice to the petitioner and pursuant to the aforesaid notice as per letter no. 40 dated 18.01.2000 as contained in Annexure-2 a further action was taken by which boundary wall was given on the land of the petitioner with the help of the administration.