AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioners and learned AC to SC 19 for the State.
The petitioners have moved the Court for the following reliefs:
"(I) To direct the concerned Respondents to help/Co-operate the petitioners from Private Respondents to vacate the lands of Plot no. 337, 545, Khata no. 13, 14, Thana no. 507, Mauza-Lodipur, P.O.-Mokhtarganj (Andbas), Rajgir, P.S.-Chabilapur, District-Nalanda which the Private Respondents are disturbing from doing the Agriculture work to the petitioners forthwith.
II. To direct the concerned Respondents to disposed of the representation filed by petitioners on 15.10.2019 before the District Magistrate, Nalanda forthwith.
III. To restrain the Private Respondents not to disturb the petitioners and their family.
IV. To grant any other relief/reliefs which the petitioners are entitled in the facts and circumstances of the case."
Learned counsel for the petitioners submitted that their land has been encroached by the private respondents and he has moved the District Magistrate for relief.
Learned counsel for the State submitted that the petitioners have to approach the authorities under the Bihar Land Disputes Resolution Act, 2009 (hereinafter referred to as the 'Act').
Faced with the situation, learned counsel for the petitioners submitted that the writ petition be disposed off with liberty to the petitioners to move under the aforesaid Act.
In view thereof, the writ petition stands disposed off with liberty aforesaid.
If the petitioners approach the Competent Authority under the aforesaid Act, the same shall be considered and disposed off, in accordance with law, expeditiously and latest within a period of six months from the date of filing of such application before it.