Jyotish Singh vs State Of Bihar

Heard Mr. Rajesh Kumar, learned counsel for the petitioner and Mr. Arif Daula Siddizui, learned AC to SC-25 for the State.

The present writ application has been filed seeking a direction upon the respondents, especially Respondent No.5 to drop the Encroachment Case No. 07/21-2022 and further for a direction to the Respondent No.2 to issue Basgit Purcha in favour of the petitioner and others, who were residing on the land in question since 1975.

In compliance to the order dated 27.04.2023, a counter affidavit duly sworn by the Respondent No.2/the District Magistrate, Bhagalpur had been filed today in the Court and the same has been taken on record.

With reference to the averments made in the counter affidavit, submission has been made that in the light of the order of this Court, a three members committee has been constituted, who submitted their report and in the light thereof, the Circle Officer, Naugachia, Bhagalpur, has passed final order under Section 6(1) of the Bihar Public Land Encroachment Act, 1956. It is also submitted that as per the aforenoted report, notices have also been served in both form 1 and 2 and from perusal of the case record, it appears that encroachers have been given sufficient time and opportunity to file their response.

Furthermore, the petitioner is not a land less persons, having land in Mauza Pakra and Mauza Pratap Nagar. Hence, he is also otherwise not entitled to seek any Basgit Purcha.

The aforesaid submission of the State is refuted by the learned counsel for the petitioner.

Be that as it may be, the final order has already been passed by the Circle Officer, Naugachia, Bhagalpur.

The present writ application stands disposed of with a liberty to the petitioner to take proper remedy against the order of the Circle Officer, Naugachia, Bhagalpur in appropriate proceeding.