Patna High Court
Sukhnandan Sah vs The State Of Bihar on 30 January, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.432 of 2019
In
Civil Writ Jurisdiction Case No.3486 of 2019
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1. Sukhnandan Sah, Son of Late Jamun Sah
2. Santosh Kumar Son of Late Sitaram Sah
3. Manoj Kumar Son of Late Sitaram Sah
4. Shivjee Sah Son of Late Lala Sah
5. Most. Vijaya Lakshmi Devi W/o Late Ram Nath Sah.
6. Vikash Kumar Son of Late Ram Nath Sah
7. Suman Kumar Son of Late Ramnath Sah
All resident of Village- Mahua, Singrai, Police Station- Mahua, District
-Vaishali.
8. Pratima Devi D/o Ramnath Sah Wife of Manibhushan Kumar @ Ranjeet
Kumar, Resident of Village- Chakia, Police Station- Chakia, District -East
Champaran.
9. Urmila Devi, W/o Ganeh Sah, D/o Late Mahesh Sah at present Resident of
Village- Teknari, Police Station- Patepur, District -Vaishali.
10. Ram Shankar Sah Son of Late Lala Sah Resident of Village- Mahua, Singrai,
Police Station- Mahua, District -Vaishali.
... ... Appellant/s
Versus
1. The State of Bihar through its Principal Secretary, Revenue Department,
Government of Bihar, Old Secretariat, Patna.
2. The Hon'ble Chairman Bihar Land Tribunal, Patna.
3. The Collector Vaishali at Hajipur, District- Vaishali.
4. The Additional Collector Vaishali at Hajipur, District- Vaishali.
5. The Duputy Collector Land Reforms, Mahua, District- Vaishali.
6. The Circle Officer Mahua, District- Vaishali.
7. Vijay Kumar Son of Late Baleshwar Sah
8. Awadhesh Kumar Son of Baleshwar Sah
9. Shobha Devi D/o Late Baleshwar Sah
10. Rekha Devi D/o Late Baleshwar Sah
11. Most. Shakuntala Devi W/o Late Baleshwar Sah
Rest. 7 to 11 all resident of Village- Mahua, Singrai, Post Office and Police
Station- Mahua, District- Vaishali.
12. Shakuntala Devi W/o Mundrika Sah, D/o Late Mahesh Prasad Resident of
Village- Mahua, ingrain, Post Office and Police Station- Mahua, District-
Vaishali.
Patna High Court L.P.A No.432 of 2019 dt.30-01-2021
13. Parshuram Sah, Son of late Jamun Sah, Resident of Village- Mahua, Singrai,
Post Office and Police Station- Mahua, District- Vaishali.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Ashutosh Jha, Advocate
Mr. Avinav Kumar, Advocate
Mr. Bijoy Kant Mishra, Advocate
For the Respondent/s : Mr.Md. Khurshid Alam, AAG 12
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 30-01-2021
Having heard learned counsel for the parties, we
do not find any reason sufficient enough to differ with the
findings returned by the learned Single Judge, in the order dated
26th February, 2019 in CWJC No.3486 of 2019, titled as
Sukhnandan Sah & Ors. Vs. The State of Bihar & Ors., who
has rightly held that the issue inter se the parties in relation to
land falling within the ambit and scope of the Bihar Land
Mutation Act, 2011 to be at best adjudicated by a Civil Court
having competent jurisdiction.
We notice that the appellants lay claim on the
basis of mutation, i.e. entry made in the Revenue Record, which
itself would not confer any title of ownership. The authorities
below including the Bihar Land Tribunal itself found the dispute
not to be ad-judicable falling within the purview of the Act.
Patna High Court L.P.A No.432 of 2019 dt.30-01-2021
The said order cannot be said to be perverse or
capricious. On merits, we need not delve any further, save and
except, that a partition effected, if any, inter se the parties, can
be best determined by the Civil Court, more so, when there are
rival claims between the parties.
Hence, for all the aforesaid reasons, the present
appeal stands dismissed.
Interlocutory Application, if any, shall stand
disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
sujit/-
AFR/NAFR
CAV DATE
Uploading Date 01.02.2021
Transmission Date
