Naeem vs State of Bihar

Harish Kumar, J

Heard the parties.

A supplementary show-cause affidavit has been filed on behalf of opposite party no.4 in compliance with the order of this Court with a categorical assertion that in course of enquiry it surfaced that one Radha Kant Sah had filed Title Suit No. 46 of 1995 against the State of Bihar and the learned court below found that plaintiff is entitled for 5 acres 30 decimals of land, whereas the total area of the land, in question, is 15 acres 16 decimals. No Objection Certificate for construction of Panchayat Sarkar Bhawan over the undisputed land or over the land of Anavad Bihar Sarkar has been issued where the Panchayat Sarkar Bhawan has been proposed to be constructed.

Mr. Hari Shankar Rai, learned Advocate for the petitioner fairly submitted that the action of the State Authorities put to challenge by filing a fresh writ petition, bearing C.W.J.C. No. 6000 of 2025, wherein a Bench of this Court has been pleased to stay the operation of construction of Panchayat Sarkar Bhawan.

Having considered the submissions advanced by the learned Advocate for the respective parties and taking note of the fact that the petitioner has been pursuing his case in C.W.J.C. No. 6000 of 2025, wherein the operation of construction of Panchayat Sarkar Bhawan has already been stayed, the continuation of the present contempt petition is not required.

Accordingly, the present contempt petition stands closed.