Ganauri Sharma @ Ganauri Mistri vs The State Of Bihar
2021 Latest Caselaw 5458 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6186 of 2020
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Ganauri Sharma @ Ganauri Mistri, Son of Virju Sharma @ Biran Mistri, Resident of Village - Shiv Shankarpur, Pachkathiya, P.S. Sahkund, District- Bhagalpur.

... ... Petitioner Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Principal Secretary, Revenue and Land Reforms Department, Government of Bihar, Patna.

3. The District Magistrate cum Collector, Bhagalpur.

4. The Additional Collector, Bhagalpur.

5. The Deputy Collector Land Reforms (DCLR), Bhagalpur.

6. The Circle Officer, Sahkund Circle, District- Bhagalpur.

7. Devanand Singh, Son of Late Kumar Bidyanand Singh, Resident of Sultanganj, P.S. Sultanganj, District- Bhagalpur.

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

For the Petitioner/s : Mr.Dhirendra Nath Jha, Advocate For the Respondent/s : Mr.Sajid Salim Khan, SC-25 Mr. Wasi Ahmad Khan, AC to SC-25 ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 23-11-2021 Heard learned counsel for the petitioner and learned

counsel for the State.

2. The following reliefs as formulated by the petitioner

have been claimed in the writ petition-

"(i) For issuance of a writ in the nature of certiorari to quash the notice issued by Additional Collector, Bhagalpur in respect of Jamabani (Cancellation) Case No. 138/2019-20 to the petitioner vide D.B. No. 75 dated 03.02.2020 for his appearance along with evidences in respect of Plot Nos.380, 506 and 507 of Khata No.288.

(ii) For issuance of writ in the nature of mandamus commanding and directing the respondents not to Patna High Court CWJC No.6186 of 2020 dt.23-11-2021

disturb the petitioner so far as his lands of Plot Nos.380, 506 and 507 are concerned by any manner and the Jamabandi Cancellation Case filed by Devanand Singh and others be heard as early as possible by holding not maintainable.

(iii) For holding and declaration that Jamabandi No.752/1273 running in the name of Ganauri Mistri, petitioner with respect to the lands of Plot Nos. 380, 506 and 507 has not been created in violation of any executive instruction issued in this behalf so question of its cancellation does not arise.

(iv) And/or pass such other order or orders as your Lordships may deem fit and proper in the interest of justice".

3. Learned counsel for the petitioner at the very outset

states that the grievance of the petitioner now stands redressed in

terms of the order dated 16.09.2020 passed by the Additional

Collector, Bhagalpur, a photocopy of which has been furnished in

Court and is placed on record. It is therefore, submitted that the

present writ application need not be pursued.

4. Having regard to the stand of the petitioner, the writ

petition stands disposed of.

(Vikash Jain, J) V.K.Pandey/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          24.11.2021
Transmission Date       N.A.