Jharkhand High Court
Bishwambhar Pathak vs The State Of Jharkhand on 25 March, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No. 1317 of 2023
1. Bishwambhar Pathak, aged about 58 years. S/o Late Barjeshwar Pathak
2 Mostt Radhika Devi, aged about 100 years, W/o Late Sudarshan Pathak
3. Gobind Pathak, aged about 73 years, S/o Late Sudarshan Pathak
4. Ashaywat Narayan Pathak, aged about 59 years, S/o Madhusudan
Pathak
5. Om Prakash Pathak, aged about 33 years, S/o Late Sudarshan Pathak
All Ro Village Kandadag, P.O. Padma, P.S. Barhi, District- Hazaribag
... Petitioners
-Versus-
1. The State of Jharkhand
2. Mostt. Lalita Devi, W/o Late Bindeshwar Pathak
2(a) Shidneshwar Pathak 2(b) Ratneshwar Pathak 2(c) Suresh Pathak 2(d)
Naresh Pathak 2(e) Shiv Kumar Pathak 2(f) Ram Kumar Pathak, all sons
of Late Bindeshwar Pathak, All R/o Kandadag, P.O. Padma, P.S. Barhi,
District- Hazaribag
3. Maya Devi, W/o Late Niranjan Mishra, R/o Village & P.O. Tundi, P.S.
Tundi, District- Dhanbad
3(a) Vidhya Devi, W/o Ramanand Pathak, R/o Village Jarandih, P.S. & P.O.
Jarandih, Rajdhanwar, District- Giridih
4. Mostt. Chanchala Devi, W/o Late Kundeshwar Pathak
5. Chandra Shekhar Pathak, S/o Late Baldeo Pathak
O.P. Nos. 4 & 5 R/o Village Kandadag, P.O. Padma, P.S. Barhi, District-
Hazaribag
6. Mostt. Rukmini Devi, W/o Late Shyam Sundar Pathak
7. Bibhuti Pathak
8. Shashi Bhushan Pathak
9. Vidyadhar Pathak
O.P. Nos. 7 to 9 sons of Late Shaym Sundar Pathak
O.P. Nos. 6 to 9 resident of Line Gowal Toli, Chatra, Ward No.8, P.S. &
P.O. Chatra, District- Chatra
10. Nandkishore Pathak, S/o Late Digambar Pathak, resident of Village
Barsot, P.S. Barsot, P.O. Barhi, District- Hazaribag
11. Suleman Miyan
12. Rahman Miyan
O.P. Nos. 11 & 12 sons of Late Hulash Miyan, resident of Village Suji,
P.O. Jihu, P.S. Barhi, District- Hazaribag
13. Munia Devi @ Nunia Devi, W/o Jagdish Mahto, resident of Village-
Banderbela, P.O. Padma, P.S. Padma, District- Hazaribag
14. Rahim Miyan
14(a) Salim Miyan
O.P. Nos. 14 and 14(a) sons of Late Abdul Miyan, resident of Village Suji,
P.O. & P.S. Jihu, District- Hazaribag
15. Bisni Khatoon, W/o Wazir Ali, resident of Village- Suji, P.S. & P.O. Jihu,
District- Hazaribag
16. Peman Mahto
17. Chhotan Mahto
-1- C.M.P. No. 1317 of 2023
O.P. Nos. 16 & 17 both sons of Late Gandauri Mahto, resident of Village
Suji, P.O. & P.S. Jihu, District- Hazaribag
18. Madho Mahto, S/o Tiko Mahto, R/o Village- Surajpura, P.S. & P.S. Padma,
District- Hazaribag
19. Jago Mahto, S/o Tilak Mahto
20. Sona Mahto, S/o Tilak Mahto
21. Kishun Mahto @ Bishun Mahto, S/o Gurudayal Mahto
22. Basudeo Mahto, S/o Gandauri Mahto
O.P. Nos. 19 to 22 resident of Village Suji, P.O. & P.S. Jihu, District-
Hazaribag
23. Sanjeet Yadav @ Bablu, S/o Late Kedar Gope
23(a). Suresh Gope, S/o Janki Gope
23(b). Mostt. Kiran, W/o Badri Gope
23(c). Gautam Yadav, S/o Late Kedar Gope
23(d). Mostt. Renu, W/o Late Kedar Gope
O.P. Nos. 23, 23(a) to (d) R/O Village Kandadag, P.O. Padma, P.S. Barhi,
District- Hazaribag
24. Parwa Devi @ Parwatia Devi @ Sohwa Devi, W/o Sobran Thakur, R/o
Village- Teledih, P.O. Padma, P.S. Padma, District- Hazaribag
25. Amrit Mahto, S/o Lokan Mahto, R/o Village- Banderbela, P.O. Banderbela,
P.S. Padma, District- Hazaribag
26. Ruchan Yadav, S/o Late Bhim Yadav
27. Kaushalya Devi, W/o Ruchan Yadav
28. Lakhan Yadav, S/o Gauri Yadav
29. Karu Yadav, S/o Gauri Yadav
O.P. Nos. 26 to 29 resident of Village Kandadag, P.O. & P.S. Padma,
District- Hazaribag
30(a). Krishna Kumar Pathak, S/o Late Girza Pathak
30(b). Arbind Pathak, S/o Late Girza Pathak
30(c). Gayatri Devi
30(d). Nirmal Devi
30(e). Niru Devi
O.P. Nos.30(c) to 30 (e) D/o Late Girza Pathak
O.P. Nos.30(a) to 30(e) resident of Village Kandadag, P.O. & P.S. Padma,
District- Hazaribag
31. Bhola Gope, S/o Late Aklu Yadav, R/o Village-Suji, P.O. Jihu, P.S. Jihu,
District- Hazaribag
31(a). Basudeo Gope
31(b) Neru Gope
O.P. Nos. 31(a) and 31(b) are sons of Bhola Gope, R/o Village Suji, P.O.
& P.S. Jihu, District- Hazaribag
32. Kaushalya Devi, W/o Mahadeo Mahto
33. Kaushalya Devi, W/o Tilak Mahto
34. Sona Mahto, S/o Dewani Mahto
35. Bhuneshwar Mahto, S/o Dewani Mahto
36. Kameshwar Mahto, S/o Dewani Mahto
O.P. Nos. 32-36 Padma, P.O. & P.S. Padma, District- Hazaribag
37. Anil Anand Pathak
37(a). Pramodanand Pathak
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O.P. Nos. 37 & 37(a) son of Late Hargovind Pathak, R/o Village MDI,
College Mahrauli, Near Bata Chowk, P.O. & P.S. Mahrauli, District-
Gurgaon (Haryana)
38. Rajendra Pathak, S/o Late Jharkhandi Pathak
39. Vijay Kumar Pathak, S/o Late Jharkhandi Pathak
O.P. Nos. 38 and 39, R/o Village Kandadag, P.O. & P.S., District-
Hazaribag ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
-----
For the Petitioners : Mr. Pramod Kumar, Advocate
Mr. Satish Kumar, Advocate
Mr. Kishlay Kumar, Advocate
Mr. Saurabh Kumar, Advocate
For O.P. No.1 : Mr. Nawal Kishore Pandey, A.C. to
S.C. (L&C)-I
For O.P. Nos.2(a)-2(f), 4 & 5 : Ms. Priyanka Boby, Advocate
For O.P. Nos.22, 23, 23(a), 24,
28, 29, 31 & 38 : Mr. Ajay Kumar Pathak, Advocate
-----
07/25.03.2025 Looking into the prayer made in the petition, the Court has called upon
the learned counsel for the petitioners to address the Court.
2. This petition has been filed under Article 227 of the Constitution of
India for direction upon the learned trial court to expedite the trial as early
as possible arising out of the Partition Suit No.36 of 2000, pending in the
Court of the learned Civil Judge (Senior Division)-I, Hazaribag. The further
prayer is made for disposal of the Misc. Case No.21 of 2018 arising out of
Partition Suit No.36 of 2000.
3. Learned counsel for the petitioners submits that appropriate direction
may kindly be issued for early disposal of the said case.
4. Learned counsel for the opposite parties jointly submit that the said
Partition Suit No.36 of 2000 has already been dismissed for default vide order
dated 10.05.2018 and for restoration of the said suit, Misc. Case No.21 of
2018 has been filed, which is still pending.
5. From the record, the Court finds that there is nothing on record to
suggest that the learned Court is at fault in not disposing of the said Misc.
Case. Unless restoration is made, the hearing cannot be made in the said
partition suit. In view of that, the petitioners are required to pursue the said
Misc. Case No.21 of 2018 diligently for early disposal.
6. In light of the judgment passed in the case of High Court Bar
Association, Allahabad v. State of Uttar Pradesh and others, reported
in (2024) 6 SCC 267, the Hon'ble Supreme Court has held in paragraph
47.3 that the Constitutional Courts are not required to issue direction to the
learned Courts for early disposal of the cases and it is for the learned Courts
to prioritise for disposal of the cases and in view of that, no positive order
can be passed in this petition.
7. Accordingly, this petition is disposed of with liberty to the petitioners
to pursue the said Misc. Case diligently before the learned Court for early
disposal.
(Sanjay Kumar Dwivedi, J.)
Ajay/
