Mithilesh Kumar Sah vs The State Of Bihar
2021 Latest Caselaw 5543 Patna

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.6386 of 2020
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Mithilesh Kumar Sah Son of Late Pratap Narayan Sah, Resident of Village- Teliyari, P.O.-Jabe, P.S.-Bhawanipur, District-Purnea.

... ... Petitioner Versus

1. The State of Bihar.

2. The Divisional Commissioner, Purnea Pramandal, Purnea.

3. The District Magistrate, Purnea.

4. The Deputy Collector Land Reforms, Dhamdaha, Purnea.

5. The Superintendent of Police, Purnea.

6. Sub-Divisional Officer, Dhamdaha, Purnea.

7. The Circle Officer, Bhawanipur, Purnea.

8. Officer in charge, Bhawanipur, Purnea.

9. Mostt. Zameela Khatton, Wife of Late Ayub, Resident of Village-Kushaha, P.O.-Kushaha, P.S.-Bhawanipur, District-Purnea.

10. Md. Naushad Nadaf, Son of Late Ayub, Resident of Village-Kushaha, P.O.-

Kushaha, P.S.-Bhawanipur, District-Purnea.

11. Mostt. Bilaiya Devi, wife of Late Mahendra Rishideo, Resident of Village-

Kushaha, P.O.-Kushaha, P.S.-Bhawanipur, District-Purnea.

12. Mostt. Tajo Khatoon, Wife of Late Azeem Nadaf, Resident of Village-

Kushaha, P.O.-Kushaha, P.S.-Bhawanipur, District-Purnea.

13. Md. Rahul, Son of Late Azeem Nadaf, Resident of Village-Kushaha, P.O.-

Kushaha, P.S.-Bhawanipur, District-Purnea.

14. Md. Jiwaraeel, Son of Late Azeem Nadaf, Resident of Village-Kushaha, P.O.-Kushaha, P.S.-Bhawanipur, District-Purnea.

15. Md. Siba, Son of Late Azeem Nadaf, Resident of Village-Kushaha, P.O.-

Kushaha, P.S.-Bhawanipur, District-Purnea.

16. Anguri Khatoon, Daughter of Late Azeem Nadaf, Resident of Village-

Kushaha, P.O.-Kushaha, P.S.-Bhawanipur, District-Purnea.

17. Begum Khatoon, Daughter of Late Azeem Nadaf through her mother Mostt. Tajo Khatoon, Resident of Village-Kushaha, P.O.-Kushaha, P.S.- Bhawanipur, District-Purnea.

18. Md. Nikaeel, Son of Late Azeem Nadaf through his mother Mostt. Tajo Khatoon, Resident of Village-Kushaha, P.O.-Kushaha, P.S.-Bhawanipur, District-Purnea.

19. Md. Kesar, Son of Late Azeem Nadaf through his mother Mostt. Tajo Khatoon, Resident of Village-Kushaha, P.O.-Kushaha, P.S.-Bhawanipur, District-Purnea.

20. Kari Khatoon, Daughter of Late Azeem Nadaf through her mother Mostt. Tajo Khatoon, Resident of Village-Kushaha, P.O.-Kushaha, P.S.- Bhawanipur, District-Purnea.

Patna High Court CWJC No.6386 of 2020 dt.26-11-2021

21. Md. Kudo, Son of Late Azeem Nadaf through his mother Mostt. Tajo Khatoon, Resident of Village-Kushaha, P.O.-Kushaha, P.S.-Bhawanipur, District-Purnea.

22. Md. Ramjani, Son of Late Azeem Nadaf through his mother Mostt. Tajo Khatoon, Resident of Village-Kushaha, P.O.-Kushaha, P.S.-Bhawanipur, District-Purnea.

23. Nageshwar Sah @ Mehta, Son of Bhoolan Mehta @ Bholan Mehta @ Makhan Lal Sah, Resident of Village-Kushaha, P.O.-Kushaha, P.S.- Bhawanipur, District-Purnea.

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

For the Petitioner : Mr. Prabhakar Kumar, Advocate For the State : Mr. Arif Dula Siddiqui, AC to SC-25 ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 26-11-2021 Heard learned counsel for the petitioner and learned

counsel for the State through video conference.

2. The present writ petition has been filed "for a direction

to the respondent authorities to execute the order dated 11.03.2016

passed by the Divisional Commissioner, Purnea in Land Dispute Appeal

No. 94 of 2014 to remove encroachments from the petitioner's 48

decimals land appertaining to Mauza- Bhawanipur, Khata No. 1645

Khesra No. 1147 and restore possession of the aforesaid land to the

petitioner."

3. Learned counsel for the petitioner makes a short

submission to support the prayer in the writ petition, to the effect that

by order dated 11.03.2016, the petitioner's appeal was allowed by the

Divisional Commissioner, Purnea in Land Dispute Appeal No. 94 of

2014 (Annexure-5), inter alia, directing the measurement of the

disputed land to be taken at 48 decimals in place of 18 decimals.

However, effect to the said order is not being given by the Circle Patna High Court CWJC No.6386 of 2020 dt.26-11-2021

Officer, Bhawanipur, Purnea despite direction in this regard by the

D.C.L.R., Dhamdaha, Purnea on the representation of the petitioner

(Annexure-8).

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, granting liberty to the

petitioner to file a fresh representation before the Circle Officer,

Bhawanipur, Purnea for redressal of his grievances. If any such

representation is filed within a period of two weeks hereof, the same

shall be considered and disposed of on its own merits in accordance

with law and after grant of an opportunity of hearing to the petitioner

expeditiously and in any event preferably within a further period of

eight weeks thereafter.

(Vikash Jain, J) Ibrar//-

AFR/NAFR              NAFR
CAV DATE              N.A.
Uploading Date        02.12.2021
Transmission Date     N.A.