Shibu Das vs The State Of Bihar
2021 Latest Caselaw 5840 Patna

               IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.6808 of 2020
     ======================================================

Shibu Das Son of Yugeshwar Das, resident of Village - Daing, P.S. - Bahadurpur, District- Darbhanga.

... ... Petitioner Versus

1. The State of Bihar through Principal Secretary Land Reform Department, Bihar, Patna.

2. The Commissioner, Darbhanga.

3. The Collector, Darbhanga.

4. The Land Reform Deputy Collector, Darbhanga.

5. The Anchal Adhikari, Anchal Bahadrupur, Darbhanga.

6. Parwati Devi, Wife of Janindar Yadav, resident of Village - Dainy, P.S. Bahadurpur, District- Darbhanga.

7. Veena Devi, Wife of Punit Lal Yadav, resident of Village- Dainy, P.S. Bahadurpur, District- Darbhanga.

... ... Respondents ====================================================== Appearance :

For the Petitioner : Mr. Vinay Kumar Mishra, Advocate For the State : Mr. Raj Kishore Roy, GP-18 ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 03-12-2021 Heard learned counsel for the petitioner and learned

counsel for the State. Learned counsel for the petitioner hereby

undertakes to remove all defects pointed out by the Stamp Reporter

as and when required. It is accordingly directed that all defects

pointed out by the Stamp Reporter be removed within one month

hereof.

2. The present writ petition has been filed for the

following reliefs as formulated by the petitioner-

"(i) For issuance of writ of Mandamus commanding the respondent authority to take legal action against the Patna High Court CWJC No.6808 of 2020 dt.03-12-2021

private respondent no. 6 and who have illegally occupied the settled land of petitioner.

(ii) For issuance of writ of mandamus commanding respondent authority no. 3 to take legal action for assuring the allotted land by possession to the petitioner which was allotted to the petitioner by Government of Bihar and respondent authority have been confer by his several orders.

(iii) Such other writ or order or direction which may deem fit and proper for ends of Justice."

3. Learned counsel for the petitioner submits that the

land in question was allotted to the petitioner and in respect of

which by order dated 21.11.2015 (Annexure-3) passed by D.C.L.R.,

Sadar, Darbhanga, a direction was issued to the Circle Officer,

Bahadurpur, Darbhanga to have the land vacated and handed over

to the petitioner. It is submitted that accordingly, a representation

dated 18.12.2019 was filed before the Circle Officer, Bahadurpur,

Darbhanga (Annexure-8) but the same remains pending.

4. Learned counsel for the State appears and has been

heard.

5. Having regard to the nature of the grievance of the

petitioner, the writ petition is disposed of with a direction to the

Circle Officer, Bahadurpur, Darbhanga (respondent no. 5) to

consider and dispose of the representation of the petitioner, said to

have been filed on 18.12.2019, if still pending, on its own merits in Patna High Court CWJC No.6808 of 2020 dt.03-12-2021

accordance with law and after grant of an opportunity of hearing to

the petitioner, expeditiously and in any event preferably within a

period of three months from the date of receipt/production of a

copy of this judgment.

6. Office shall follow-up to ensure that all defects are

removed and compliance with the notices of this Court are made by

the petitioner within the stipulated time provided in para-1

hereinabove, failing which the matter shall be brought to the notice

of this Court.

(Vikash Jain, J) Ibrar//-

AFR/NAFR              NAFR
CAV DATE              N.A.
Uploading Date        03.12.2021
Transmission Date     N.A.