Sanjeev Kumar vs The State Of Bihar
2021 Latest Caselaw 3633 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Letters Patent Appeal No.148 of 2020
                                       In
                 Civil Writ Jurisdiction Case No.21189 of 2018
     ======================================================

1. Sanjeev Kumar S/o Late Dhrubh Narayan Sheristha Resident of Village-

Nepalitola, P.O.-Ramnagar, P.S. Ramnagar, District-West Champaran.

2. Rajeev Kumar @ Rajeev Kumar Shresthi Kameshwer Singh S/o Late

Dhrubh Narayan Sheristha Resident of Village-Nepalitola, P.O.-Ramnagar,

P.S. Ramnagar, District-West Champaran.

... ... Appellant/s Versus

1. The State of Bihar through the Secretary Department of Revenue and Land

Reform, Patna

2. The Collector West Champaran At Betiah

3. The Additional Collector, West Champaran Betiah.

4. The Sub-Divisional Officer West Champaran.

5. The Circle Officer, Ramnagar, District west Champaran.

... ... Respondent/s

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(The proceedings of the Court are being conducted by Hon'ble the Chief Justice /Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences /offices.)

Appearance :

For the Appellant/s : Mr.Mukesh Kant, Adv For the Respondent/s : Mr.Md. Khurshid Alam (AAG12) Ms. Nutan Sahay AC to AAG-12 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR) Patna High Court L.P.A No.148 of 2020 dt.22-07-2021

Date : 22-07-2021 Heard learned counsel for the parties.

Being aggrieved by the judgment and order dated

21.11.2019 passed by learned Single Judge of this Court in

CWJC No. 21189 of 2018 dismissing the writ petition to avail

the statutory remedy of Appeal, Appellant-petitioners have

preferred this LPA.

Appellant-petitioners have filed writ petition for

quashing the order dated 21.08.2018 passed by Additional

collector, West Champaran, Bettiah in Jamabandi

Cancellation Case No. 60 of 16-17, by which the Additional

Collector has cancelled Jamabandi number 206 running in the

name of Appellant-petitioners on the basis of recommendation

made by the Circle Officer, Ram Nagar appertaining to Khata

No. 137 Khesra No. 120 and Khesra No. 68 of village

Narayanapur.

The writ petition was disposed of with liberty to

petitioners to avail the statutory remedy of appeal against the

impugned order provided under Section 9 (6) of the Bihar

Mutation Act.

This Court does not find any infirmity or error in the

order passed by the learned Single Judge, as such, present Patna High Court L.P.A No.148 of 2020 dt.22-07-2021

LPA is dismissed, however, parties shall maintain status quo

for 8 weeks.

(Sanjay Karol, CJ)

(S. Kumar, J) ranjan/-

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