Patna High Court
Vishal Anand vs The State Of Bihar on 28 January, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 8238 of 2020
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Vishal Anand, Male, Age about 32 years, Son of Sri Vijay Kumar Singh,
Resident of Kewatgama PO Kewatgama P.S. Kusheshwar Asthan, Anchal-
Kusheshwar Asthan East, District- Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner Darbhanga.
2. The Commissioner, Darbhanga.
3. The District Magistrate, Darbhanga.
4. The Deputy Collector, Land Reforms Biraul Darbhanga.
5. The Circle Officer, Kusheshwarasthan East, Darbhanga.
6. Sri Yogendra Rai alias Yogi Rai Son of Late Choudhary Rai Resident of
Village and Post Kewatgama PS KusheshwarAshthan, District- Darbhanga.
7. Bablu Rai, Son of Yogendra Rai @ Yogi Rai Resident of Village and Post
Kewatgama PS KusheshwarAshthan, District- Darbhanga.
8. Sri Amarjeet Rai Son of Late Nageshwar Rai, Resident of Village and Post
Kewatgama PS KusheshwarAshthan, District- Darbhanga.
9. Sakal Dev Rai Son of Yogendra Ray @ Yogi Rai Resident of Village and
Post Kewatgama PS KusheshwarAshthan, District- Darbhanga.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sanjeev Kumar Mishra, Advocate
For the State : Mr. Sajid Salim Khan, SC 25 with
Mr. Arif Daula Siddique, AC to SC 25
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN
AMANULLAH
ORAL JUDGMENT
Date : 28-01-2021
Heard Mr. Sanjeev Kumar Mishra, learned counsel for
the petitioner and Mr. Sajid Salim Khan, learned SC 25 along with
Mr. Arif Daula Siddique, learned AC to SC 25, for the State.
Patna High Court CWJC No.8238 of 2020 dt.28-01-2021
2. The petitioner has moved the Court for the following
reliefs:
"(i) For direction upon the respondent
authorities to take effective steps to remove the
encroachment, made by the private respondents
forthwith over the Raiyati plot of the petitioner
for which the petitioner has filed series of
representation before the different authorities,
who are sitting tight over the matter.
(ii) For issuance of writ/order/direction
to the respondents for any reliefs, to which the
petitioner is found entitled in the facts and
circumstances of this case.
(iii) Any other order or orders as your
Lordships may deem fit and proper in the facts
and circumstances of the case be granted to the
petitioner."
3. After some arguments, learned counsel for the
petitioner drew the attention of the Court to Annexure-7 series
which are representations filed by him before the authorities
concerned. He drew the attention of the Court particularly to his
representation submitted to the District Magistrate, Darbhanga
dated 16.02.2019. It was submitted that the writ petition be
disposed off with a direction to the District Magistrate, Darbhanga
(respondent no. 3) to dispose off the same.
4. Learned counsel for the State does not object.
5. In view thereof, the writ petition stands disposed off
with a direction to the respondent no. 3 to pass a reasoned order
on the aforementioned representation of the petitioner, if already
Patna High Court CWJC No.8238 of 2020 dt.28-01-2021
not done, latest within six weeks from the petitioner serving a
copy of this order on him.
(Ahsanuddin Amanullah, J.)
P. Kumar
AFR/NAFR
U
T
